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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Assam - Subsection

Section 29(e) in Fishery Rules

(e)If the Deputy Commissioner or the Sub-divisional Officer is satisfied that fish from any particular fishery is required for local consumption, he may insert a clause, in the lease of such fishery to the effect that such percentage of the catch shall be sold in the local market as may be determined by him.