Section 8 in West Bengal Inland Fisheries Rules, 1985
8. Rent.
The rent payable per annum to the co-sharers or co-owners of a multi-ownership tank for taking over the management and control of a tank shall be assessed at the rate of four percentum per annum of the market value of the tank. In addition the co-sharers or co-owners shall also be paid a reasonable non-recurring lump sum amount on account of any fish not removed by them.
