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State of Rajasthan - Section

Section 23 in Rajasthan Fisheries Rules, 1958

(23)[ The Licensee or his agent shall not dry the Fish.]In witness whereof these presents have been executed in the manner hereunder appearing the day and year first above written.Signed by the Licensee.Signed for and on behalf of the Governor of Rajasthan.
Signature…..................................................... Signature...................................................
  Designation...............................................
Witness :- Witness :-
(1)................................................................ (1)................................................................
(2)................................................................ (2)................................................................
Form No. 3-A [Added by Notification No. F. 5(8) Agri. 6/88 GSR 9 dated 10-3-1997 (Published in Rajasthan Gazette Extraordinary 4(Ga) (I) dated 11-4-1997 at Page 9(12)]Fishing Licence[Rule No. 5 (1) (c)]No ........This Indenture made this ......day of...... 200...... between the Governor of Rajasthan (hereinafter to as 'the Government' which expression shall where the context so admits be deemed to include his successors and assigns) of the one part and........son of........ caste........ age........ occupation........ resident of......../or a Fisheries Co-operative Society under........ Act........ year........ and having its registered office at (hereinafter referred to as the licensee which expressed on shall, where the context so admits, be deemed to include his heirs, executors, administrators and permitted assigns) of the other part.Witnesses as Follows:The 'Government' hereby grants to the 'Licensee' the rights and liberty to undertake fish culture in the Tank/pond/other water area known as..............(hereinafter referred to as 'The Said Tank') situated in the Village............. Tehsil............ District......... and to develop exploit and remove the fish contained therein by adopting appropriate techniques, for a period of.......... years from.......... day.......... month.......... year to the end of.......... day.......... month.......... and.......... year subject to the following conditions;[1. The licensee shall pay to the Government for exercising the said rights, cumulatively increasing amount of lease money taking in to account the increase factor of 12.5%, 15%, 17.5% and ,20% at the end of 1st, 2nd, 3rd and 4th year respectively in case of B', 'C' & 'D' category waters and 12.5% and 15% at the end of 1st, 2nd year in care of 'A' category water. Hence the licensee shall pay a sum of Rs for the first year lease period and Rs for/the 2nd year of lease period and Rs for the third year of lease period and Rs for the fourth year of lease period and Rs for the fifth year of the lease period. The prescribed annual ease money will have to be paid with in one month from the acceptance of his tender/bid in the first year, while the annual lease amount for the 2nd, 3rd, 4th and 5th, as the case may be, will be paid in two instalments. First instalment i.e. one-fourth of lease amount of coming year shall be deposited on before 31st January, of current year, while second instalment i.e. three-fourth amount shall be deposited on or before 15th March, of the first, second, third and fourth year of the lease period as the case may be.] [Added by Notification No. F. 5(8) Agri. 6/88 GSR 9 dated 10-3-1997 (Published in Rajasthan Gazette Extraordinary 4(Ga) (I) dated 11-4-1997 at Page 9(12)]At the end of the lease period [-----] [Word 'earlier' dated by Notification No. F. 5(8) AH-97 GSR 118 dated 15-12-1999 (Published in Rajasthan Gazette Extraordinary 4(Ga-I) dated 23-2-2000 at page 198.] in case of conditions in agreement are not fulfilled, the Fisheries right shall stand reverted to the Government."2(2) Stocking the lease water with 500 fingerlings or 2500 fry of Indian Major Carps per hectare water area every year. The water area of the said tank shall be assessed by the Department of Fisheries from time to time and conveyed to the lessee. Fish Seed will be stocked by the lessee up to the month of December of calendar year.""The licensee has no right to take out anything else than the fish from the water leased to him e.g. turtles, crocodilers and others protected a acquatic animals."