(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.
