On receipt of Government's instruction in any particular year the Deputy Commissioner or the Sub-divisional Officer shall fixed a date not later than the 5th February, on which the settlement of the registered fisheries selected by Government will be made by him after calling for tenders from the public. The date fixed shall be proclaimed by the Deputy Commissioner or Sub-divisional Officer at least a month in advance by a written notice in the form in Appendix A posted at the Sadar and Sub-divisional Cutcherry and at the Munsiff's Court and Police Station within the local limits of which the fishery, or any part of it is situated. The notice shall state the name of the fishery, the mauza or pargana within which it is situated and any other particulars that may be necessary for its identification, the term and price for which it was last settled, the term for which it will now be settled arid the date, place and conditions of settlement. The contents of the notice should (if possible) be made known by beat of drum at the bazar nearest to the fishery.
