Section 12(1) in Tamil Nadu Panchayats (Lease and Licensing of Fishery Rights In Water Sources Vested and Regulated by Village Panchayats and Panchayat Union Councils) Rules, 1999
(1)The executive authority of village panchayat concerned shall be competent to conduct public, auction of fishery rights in its respective water sources specified in item (3) of Appendix-I. The commissioner of panchayat union concerned shall be competent to conduct public auction of fishery rights in the water sources specified in items (1) and (2) of Appendix-I. Such auction of fishery rights shall be conducted after giving sufficient notice and publicity. When the auction for the fishery rights takes place, if any fisheries Co-operative Society participating in the auction comes forward to match the highest bid, preference shall be given to such fisheries Co-operative Society. In case of more than one fisheries Co-operative Society participating in the auction, the highest bid of the Co-operative Society shall be finalised.
