(c)A Co-operative Fishery Society by members of actual fishermen belonging to the Scheduled Castes/Maimal Community/Schedule Tribes/other Backward Classes and registered under the Assam Co-operative Societies Act, 1949, shall be given option to accept settlement of fisheries of the category as mentioned in sub-rule (b) above at the highest tender; provided that their tender is within 7½ per cent of the highest tender.
