The licensee shall pay the amount offered by him for the fishing right in full at the time of auction or by three equal instalments (1) at the time of auction, (2) on Ist December, (3) on 1st March. In the latter case the licensee may also be required to furnish sufficient security for the payment of future instalments:Provided that the licence fees paid may be refunded to the licensee or his legal heir on the presentation of a claim for refund within one week from the date of the issue of licence if it is proved to the satisfaction of the officer issuing the licence that the licence was not availed of under special circumstances, e.g. change of residence to place where the licence could not be made use of, or the death of the licensee immediately after the licence was issued.
