Section 6(4) in The Punjab Village Common Lands (Regulation) Rules, 1964
(4)All ponds used for the plantation of Shingharas and for stocking fish may be auctioned in the month of September every year.[Provided that where a Department of Government of Punjab or of the Government of India or a member of the Fish Farmer Development Agency sponsored by the Government desires to take a pond on lease for rearing fish, the panchayat may lease it to such Department for a period, not exceeding fifteen years or to such members for a period not exceeding ten years as may be agreed upon between the parties.Provided further that the reserve price of such lease shall not be less than six hundred rupees per acre per year and shall after the expiration of first two years of lease period, be subject to an annual increase of ten percentum of the lease money on which the lease was originally granted.] [Proviso substituted by the G.S.R. 49 P/A/18/61/section 15 Amendment 14/84 dated 22.5.1984.]
