(1)Where the area of a tank referred to in section 61(b) exceeds 5 acres, the Samiti shall let it out with the prior approval of the Sub-Divisional Officer in the following order of preference:-(a)Co-operative Societies of fishermen residing in the concerned village registered under the U.P. Cooperative Societies Act, 1965 and recognized by the Fisheries Department.(b)Co-operative Societies of fishermen residing in the concerned Nyaya Panchayat Circle registered and recognized as above.(c)Co-operative Societies of fishermen residing in the concerned Development Block registered and recognized as above.(d)Co-operative Societies of fishermen residing in the district concerned registered and recognized as above.(e)Co-operative Societies of fishermen residing in the State of Uttar Pradesh and registered and recognized as above.(f)Co-operative Societies of members of Scheduled Castes or Scheduled Tribes registered and recognized as above.(g)Other Co-operative Societies registered and recognized as above.(2)In all other respects, the provisions of rule 57 shall mutatis mutandis apply to the leases of tanks covered by this rule. Subject to the condition that, if, there is only one Co-operative Society eligible for the lease aforesaid, the lease shall be granted on the annual rent of the amount fixed by the State Government from time to time which shall not be less than Rs. 4000/- per acre.
