Section 11 in The Bihar Fish Jalkar Management Act, 2006
11. Declaration of Parta.
- Site inspection report will be placed before the Reserve Deposit Fixation Committee by District Fisheries Officer, if the Jalkar remains unsettled after [two open bids] [Substituted 'two limited bids' by Bihar Act 13, 2007.]. After considering the facts mentioned in the report this committee shall refix their reserve deposit amount or shall declare them temporarily parta and may make recommendation to the Managing Committee for long term settlement.
