Section 60(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(3)(A)The lease of fisheries right in parts of rivers vested in Gram Sabha shall be granted for one year by auction.(B)If there is dispute between two or more Gram Sabhas as to whether particular area of the river comes within the territorial jurisdiction of one village or other and if all the contestant villages lies within the same Tahsil of the district, the dispute shall be decided by the Sub-Divisional Officer. But, if contestant Gram Sabha are situated in different Tahsil of the same district, the dispute shall be decided by the Sub-Divisional Officer, who shall be nominated by the Collector of the district. If contestant Gram Sahba are situated within the boundaries of different districts, the dispute shall be decided according the procedure to be followed in deciding inter district boundary disputes. Such disputes are closely related with boundary disputes, hence provisions of the U. P. Land Revenue Act and the rules framed thereunder shall apply to them.(C)Contract of fishing in parts of river vested in Gram Sabha shall be executed to registered co-operative societies of fishermen of concerned Gram Sabha on lease fees of average income of last three years. Period of contract will be every year from 1st September to 31st May. Where there are more than one societies, contract should be given holding auction among them. Alongwith it, if there are no registered co-operative societies of fisherment at that place, in this situation fishing lease will be allotted according to priority basis to persons/societies. If contract of fishing is not possible due to any reasons of order of Court, it shall be responsibility of department that he should make fishing on daily rent.(D)[Deleted].(E)No Gram Sabha will have right to put any blockade in the natural flow of water m a perennial stream or in any way of migration of aquatic animals, if there is no recognised customs, according to which people of the village are entitled to construct dam across the stream for the purpose of irrigation (e.g. per se right of constructing dam on rivers in the districts of Badaun and Shahajahanpur).(F)The existing rights of digging out earth or clay from tanks and ponds shall not be interfered with. Where this right was exercised free of any charge previously, it shall be remain the same.
