Section 12(ii) in The Bihar Fish Jalkar Management Act, 2006
(ii)Application for claim of Remission/Re-schedulement by Society will be received in the office of the District Fisheries Officer within two months of occurrence of natural calamity. Along with the application, a copy of the proceeding of meeting of the Managing Committee of the society shall be enclosed, in which member wise amount of proposed Re-schedulement/Remission is clearly mentioned.
