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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in Rajasthan Fisheries Rules, 1958

(2)[ Water of "C" and "D" category suitable for fisheries production/seed rearing may be allowed on approved terms and conditions for a period of 10 years to the Fish Farmers Development Agencies of the District which in the turn shall allot these waters as per terms and conditions in Form 3B to the trained fish farmers :Provided that in case of waters of "C" category, the lease amount shall be average revenue of preceding 3 years with a 10% increase every year. In case of "D" class waters FFDA shall charge Rs. 400/ - per has. water area while agency shall pay Rs. 300/- per ha. as lease amount to the department, and use rest of the amount for development activities. The rates charged by FFDA shall be increased by 10% each year. Water of "C" category shall be assessed in the month of January by a committee of office including :