Section 8(e) in The Bihar Fish Jalkar Management Act, 2006
(e)Block Development Officer, Circle Officer, Divisional Deputy Director (Fisheries), Deputy Development Commissioner and Collector with a request to display it on the notice board of their offices.(ii)The bid notice shall contain the name of the Jalkar, full address, 'rakba' (area), amount of Reserve Deposit, period of settlement [* * *] [Deleted 'and the minimum number of members' by Bihar Act 13, 2007.] with whom settlement shall be made. This notice shall be issued at least twenty one days before the date of the bid.(iii)Only person/persons, who deposit the full amount of Reserve Deposit as security before the bid, shall take part in the bid.(iv)If the highest bidder fails to deposit the prescribed amount within two working days, the second highest bidder shall be given an opportunity to take settlement and the amount of security of the highest bidder shall be forfeited.(v)If the second highest bidder fails to deposit his bid amount within the next two working days, then his amount of security shall also be forfeited and an opportunity will be given serially to the last highest bidder to take settlement as prescribed above.(vi)After deposit of prescribed bid amount, offer money shall not be considered under any circumstance.(vii)Parwana for fishing shall be issued to the bidder within a week of deposit of prescribed bid amount.(viii)Registered agreement shall be executed within one month of issue of Parwana. Expenses incurred on registration shall be borne by the settlee.
