(a)With prior approval of the State Government not more than 60 per cent of the fisheries in a sub-division available for settlement in a year be selected for sale under tender system only with the Co-operative Fishery Societies formed with 100 per cent shareholders from members of actual fishermen belonging to the Scheduled Castes of the State and/or Maimal Community of the District of Cachar and Registered under the Assam Cooperative Societies Act, 1949. Settlement of all such fisheries tenders of which have been accepted under Rule 5 shall be with the highest tender.(b)The remaining fisheries in the sub-division available in that year under tender system of sale, shall remain open for settlement to all communities including Co-operative Societies as referred to in sub-rule (a) above.(c)A Co-operative Fishery Society by members of actual fishermen belonging to the Scheduled Castes/Maimal Community/Schedule Tribes/other Backward Classes and registered under the Assam Co-operative Societies Act, 1949, shall be given option to accept settlement of fisheries of the category as mentioned in sub-rule (b) above at the highest tender; provided that their tender is within 7½ per cent of the highest tender.(d)When the tenders for fisheries falling within the category referred to in sub-rule (b) above or below 7½ per cent of the highest tender (i) Co-operative Societies as stated in Sub-rule (c) above, (ii) individual members of actual fishermen belonging to the Scheduled Castes and the backward classes who may offer tenders not less than 60 per cent of the highest tender, may be given option to take settlement of the fishery at the highest bid, in the order of preference stated above subject of suitability of the tenderer.(e)When a fishery referred to in sub-rule (b) above fetching a tender not exceeding Rs. 50,000 per annum is settled with any individual member from actual fishermen belonging to Scheduled Castes, Scheduled Tribes/Maimal Community or other Backward Classes the tenderer shall be entitled to a rebate of 7½ per cent as concession. But when a fishery fetching a tender not exceeding Rs. one lakh (Rupees one lakh) per annum is settled with any Fishery Co-operative Societies formed by members from communities as stated above, the tenderer society shall get a rebate of ten per cent as concession :Provided that 100 per cent rebate as aforesaid shall not be available to Fishery Co-operative Societies formed with 100 per cent shareholders from actual fishermen belonging to the Scheduled Castes of the State and the Maimal Community of the District of Cachar if they accept settlement of fisheries as stated in sub-rule (a) above :Provided further that such rebate shall not be admissible in case any individual or Fishery Co-operative Society of any protected community offers the highest tender.(f)Any tenderer claiming the concession provided in this rule shall indicate the same in his tender.
