(1)All Hats within the territorial jurisdiction of Anchalik Panchayat shall be settled in the manner prescribed for a period coinciding with and not exceeding one Panchayat financial year by inviting tenders at the office of the Anchalik Panchayat by its President.(2)Detailed procedure for inviting and submission of such tenders shall be such as may be prescribed.(3)The powers of examination and final acceptance of such tenders shall be vested in the Standing Committee referred to in Section 52 (1) (a)(4)All settlement made under sub-section (3) shall be subject to the confirmation of the Zilla Parishad;Provided that in case of any dispute, the Anchalik Panchayt may refer such case to the Government and the aggrieved party may appeal to Government whose decision in this regard shall be final.(5)Failure to settle any Hat for want of adequate value, the Anchalik Panchayat, as may by decided by the Zilla Parishad, may be entrusted with the direct management of such Hat by the Anchalik Panchayat.(6)All sale proceeds of hats shall be deposited in the Anchalik Panchayat fund and distributed in the manner hereinafter prescribed:(a)an amounts equivalent to twenty percent of the total sale proceeds of Hats, shall be made over to the Zilla Parishad funds, and(b)an amount equivalent to forty percent of the sale proceeds of Hats shall be equally distributed to all the Gaon Panchayats under the Anchalik Panchayat and remaining forty percent retained in the Anchalik Panchayat Fund:Provided that amount due if any, on account of annual installment for repayment of the loan with interest incurred by the erstwhile Mahkuma Parishad, Anchalik Panchayat and Gaon Panchayat for improvement of hats falling within the jurisdiction of the Ancahalik Panchayat and Gaon Panchayat concerned shall be paid out of the forty percent share of sale proceeds of hats made over to Anchalik Panchayat or Gaon Panchayat as the case may be.
