Section 5(3) in U.P. Fisheries (Development and, Control) Rules, 1954
(3)Assistance would be granted from this fund for the following items -(a)establishment of infrastructure facilities in Fishermen (Machhuaras) dominated villages that also includes construction of community hall;(b)to provide financial assistance to fishermen/Machhua family in the event of any damage occurred by natural calamities;(c)marriage assistance;(d)assistance for education (coaching, progression of skill, scholarship etc.);(e)medical assistance;(f)old age assistance;(g)machhua avas construction assistance apart from Central Government on the standards fixed by them;(h)expenditure upto two percent of total fund on the training/visit of fishermen/Machhua for providing higher technical knowledge, arrangement of inter state visit, skill development, exhibition and seminars;(i)empowerment of women of fishermen/Machhua families;(j)to provide facility of net for catching fish/equipments and make available Moped ice box etc. for selling of fish;(k)subvention of interest for fisheries short term and long term bank loans/ Fishermen credit card. Subvention rates will be as per decision of State Government of Uttar Pradesh;(l)electricity subsidy for aquaculture activities;No additional amount would be provided beyond the standards prescribed by Central Government /State Government. The establishment of infrastructure facilities would be executed after obtaining the financial sanctions by the competent authority up to the estimated limit submitted by any authorized government agency as per the Public Works Department schedule of rates.
