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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(15) in Rajasthan Fisheries Rules, 1958

(15)The Lessee shall maintain regular account of catch and every catch which shall always be open for check without notice by the Agency or any body authorised in writing by the Agency. He shall be bound to send fortnightly copies of such account in prescribed form under registered cover to the Agency.