The fisheries to the upper reaches of the river Barak and its tributaries in the district of Cachar which are determined to be breeding ground shall be declared by the Deputy Commissioner to be reserved fisheries by a notification in the official Gazette specifying their boundaries therein with the previous sanction of the State Government. Such reserved fisheries shall be settled by the Deputy Commissioner in public auction subject to the following special conditions which shall be specified in the notice and shall be proclaimed before the sale begins and inserted in the lease:(i)that construction of dams and weirs shall be prohibited;(ii)that the minimum size of the mesh of the fishing net shall not be less than 4 inches square;(iii)that the use of Mahajal or Berjal, for the purposes of catching fish shall be not be permitted;(iv)that the lease for these fisheries shall be for a period of six months only from the 1st October to the 31st March, and they shall remain reserved for the rest of the year :Provided that in all other respects those fisheries shall be governed by the general Fishery Rules and that their sales shall be reported to the Commissioner of Division, Assam for approval.
