Section 12 in The Bihar Fish Jalkar Management Act, 2006
12. Claims of Re-schedulement/Remission.
- (i) Claim for Re-schedulement/Remission may be made only in the case of damage by natural calamity such as earthquake, flood, drought or fish epidemic. Claim of remission will not be admissible for damage caused by other reasons.(ii)Application for claim of Remission/Re-schedulement by Society will be received in the office of the District Fisheries Officer within two months of occurrence of natural calamity. Along with the application, a copy of the proceeding of meeting of the Managing Committee of the society shall be enclosed, in which member wise amount of proposed Re-schedulement/Remission is clearly mentioned.(iii)The Managing Committee may consider the claim of Re-schedulement/remission only after receipt of concerned certificate of natural calamity by Collector and/or fish epidemic certificate by Divisional Deputy Director (Fisheries).(iv)The amount of remission will not be more than the amount of the next instalment and the period of re-schedulement will not be more than the remaining period of settlement. Drawing of water from tanks, reservoirs and mauns for irrigation shall be prohibited. District Fisheries Officer may order for drawing of water for irrigation when the water level is minimum average five feets in these jalkars.(v)The society shall not be deemed to be a debtor till the final decision of the Government on the claim of legal remission.(vi)Drawing of water from tanks, reservoirs and mauns for irrigation shall be prohibited. District Fisheries Officer may order for drawing of water for irrigation when the water level is minimum average five feets in these jalkars.
