Section 7(j) in The Bihar Fish Jalkar Management Act, 2006
(j)If society refuses to take settlement of a particular Jalkar or all Jalkars before the expiry of the current settlement period and enclose a resolution of its Managing Committee with its application then settlement of this/these Jalkars shall be cancelled for the next financial year and settled by limited bid for the valid period of reserve jama as per procedure laid down in Section 8.
