Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 40 in West Bengal Inland Fisheries Rules, 1985 40. Rebate. A rebate or "dhalta" on the weight of levy fish shall be allowed at the ate of five per cent by the dealer to the procurement agent.
