- Fisheries cannot be settled as land. In Cachar, however small, i.e. second class fisheries which adjoin settled land shall be entered in a separate register in the Deputy commissioner's office and not included in the ordinary jamabandis. The lease for such fisheries is in a special form sanctioned at the time of settlement. Fisheries which have silted up shall be settled as waste land under the ordinary rules. As by the terms of lease the rights of the lessees extend to fishing only, they cannot acquire the status of a landholder.
