Section 16 in West Bengal Inland Fisheries Rules, 1985
16. Method of assessment of rent.
The rent payable per annum by a person to the competent authority for taking the tank on lease shall be assessed at the rate of four and a quarter percentum per annum of the market value of the tank. In addition, the lease shall also pay to the competent authority a reasonable non-recurring lump sum amount on account of any fish not removed by the competent authority.
