(29)The licensee or his agent shall not dry the fish.]In witness whereof these presents have been executed in the manner hereunder appearing the day and year first above written.Signed by the LesseeSignature .............Signed for and on behalf of the Agency,Signature ............Designation ............Form No. 3(c)Licence[Rule No. 5(4)]This Indenture made this ............days of............ 200...... between the Governor of Rajasthan (hereinafter referred to as the Government" which expression shall where the context so admits be deemed to include his successors ............ and assigns) of the one part and ............ son of Shri ............ Caste............ age............ occupation............ resident of...../or a Fisheries Cooperative Society, registered under....Act....year....and having its registered of where the context so admits be deemed to include his heirs, executors, administrators and permitted assigns) of the other part.The Government" hereby grant to the Licensee" the rights and liberty to undertake fish seed rearing in the tank/ponds/other water area known as (hereinafter referred to as The Said Tank") situated in the fingerling stage to stock the fish fingerlings in the A" & B" category waters of the licensee herein by adopting appropriate techniques, for a period of............ year from ............ day month ........year....... to the end of ........day .........month and ..........year subject to the following;Conditions:-
