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State of Assam - Section

Section 9 in Fishery Rules

9. Fisheries not sold.

- If the highest tender for any registered fishery is less than ten rupees, such fishery shall be reserved from sale until the ensuing year, unless in the mean time a tender of not less than ten rupees is made for it. Fisheries thus reserved may be declared open to the public by the Deputy Commissioner or Sub-divisional Officer at the conclusion of the sale with the proviso that they will be sold whenever a sufficient tender is made for them.