Section 14 in West Bengal Inland Fisheries Rules, 1985
14. Manner of sanction of lease.
(1) All eligible persons making applications for taking the tank on lease shall be examined by the competent authority by giving an opportunity of being heard to all of them and thereafter the competent authority shall select a person who in his opinion is the best suited for the purpose having regard to his experience and financial capability and any other factor incidental to the proper control, management and utilization of the tank.(2)While selecting a person for the purpose, the competent authority may give preference to a fish production group of a fishermen's co-operative society or a co-owner or co-sharer of the tank if they are found otherwise fit.
