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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(2)(a) in Fishery Rules

(a)Conditions of sale of fisheries. - Any tender including co-operative societies formed by communities other than members of actual fishermen belonging to Scheduled Castes or members of Maimal Community of the District of Cachar shall, immediately after the acceptance of their tenders furnish in cash, as security a sum equal to twenty five per cent of the revenue of the fishery for the first year of the full term of settlement.