Section 5 in The Bihar Fish Jalkar Management Act, 2006
5. Settlement.
- (i) The short term settlement of Jalkars will be done for [five] [Substituted 'seven' by Bihar Act No. 12 of 2018, dated 3.8.2018.] settlement years after the approval of Competent Authority as mentioned in subsection (ii) of Section 7 of this Act.[The fishermen Co-operative Society shall settle its Jalkar to its members and shall issue patta for the same period as it is settled to the Co-operative Society.] [Added by Bihar Act No. 12 of 2018, dated 3.8.2018.](ii)The long term settlement of Jalkars will be done for ten settlement years after the approval of the Collector.(iii)Notwithstanding anything contrary contained in this Act, the Director Fisheries with the prior approval of Government, may settle such Jalkars which have been developed or are being developed or have been taken decision to be developed under any scheme of Government/Financial Institution/Bank for a maximum period of ten settlement years, with Fishermen Co-operative Society [or other.] [Added by Bihar Act 13, 2007.](iv)[ Settlement of Jalkars in the State is to be aimed at maximizing fish production and productivity scientifically and increasing more and more avenues of employment for fisherfolk.] [Added by Bihar Act 13, 2007.][Provided that the period of new settlement shall be limited to the period of the tenure of the Managing Committee.] [Added by Bihar Act No. 12 of 2018, dated 3.8.2018.]
