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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

State of Uttar Pradesh - Subsection

Section 60(3)(C) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(C)Contract of fishing in parts of river vested in Gram Sabha shall be executed to registered co-operative societies of fishermen of concerned Gram Sabha on lease fees of average income of last three years. Period of contract will be every year from 1st September to 31st May. Where there are more than one societies, contract should be given holding auction among them. Alongwith it, if there are no registered co-operative societies of fisherment at that place, in this situation fishing lease will be allotted according to priority basis to persons/societies. If contract of fishing is not possible due to any reasons of order of Court, it shall be responsibility of department that he should make fishing on daily rent.