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State of Assam - Section

Section 10 in Fishery Rules

10.

In the Assam valley, the Deputy Commissioners and the Sub-divisional Officers are authorised to abstain from leasing any fishery or group of fisheries for which the tender is below Rs. 50 unless there are special reasons for leasing them, but this but this Rs. 50 limit would not apply in the case of fisheries which are framed in the interest of sport, to prevent the indiscriminate destruction of fish.