6. [ Procedure of payment of fee and security money in case of licence by tender/auction. [Added by Notification No. F. 5(8) Agri. 6/88, GSR 9, dated 10.3.1997 (Published in Rajasthan Gazette Extraordinary 4(Ga)(1), dated 11.4.1997 at Page 9[12]).] (1) The person whose tender/bid has been accepted shall pay 1/4 of the amount offered at the time of acceptance of his tender/bid and shall deposit the rest of the amount within a period of one month from the date of acceptance of his tender/bid, failing which the amount deposited by the date of acceptance/bidder at the time of acceptance of his tender/bid shall be forfeited and the same tenders/bidder shall be debarred from participating in auction/submitting tender for a period of 2 years :
Provided that in case the lessee fails to deposit 3/4 lease amount in the prescribed time, [Director Fisheries and in case of waters transferred to Panchayati Raj Institutions, Chief Executive Officer of Zila Parishad or Vikas Adhikari of Panchayat Samiti, as the case may be,] [ Added by Notification No. F.5(8)AH/97, G.S.R. 76, dated 24.12.2010 (Published in Rajasthan Gazette Extraordinary 4(Ga)(I), dated 29.12.2010).] can extend the period up to 15 days if he is satisfied on the reasons for further 15 days with interest at the rate of 24%.(2)The licensee shall deposit 7 1/2% of the total tender/bid amount as Security money alongwith the second instalment or at the time of taking the licence. The amount shall be refunded after the term of licence is over after deducting any dues of penalty if any imposed as a result of failure to comply with any of the term and conditions of licence.(3)For the water leased out, the lessee shall deposit the 1/4th of the lease amount of subsequent year alongwith security amount before 31st January and rest of the amount alongwith security money shall be forfeited and the tenderer/bidder shall be debarred from entering into fishing contract for a period of 2 years.(4)If the tenderer/bidder, to whom the water has been leased out, agrees to deposit the lease amount of entire lease period in single instalment to then to calculate such lease amount procedure shall be adopted to deposit lease money of entire lease period on discounted value of the sum of the lease of first year.
