(a)With prior approval of the State Government not more than 60 per cent of the fisheries in a sub-division available for settlement in a year be selected for sale under tender system only with the Co-operative Fishery Societies formed with 100 per cent shareholders from members of actual fishermen belonging to the Scheduled Castes of the State and/or Maimal Community of the District of Cachar and Registered under the Assam Cooperative Societies Act, 1949. Settlement of all such fisheries tenders of which have been accepted under Rule 5 shall be with the highest tender.
