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State of Assam - Section

Section 6 in Fishery Rules

6.

When for default of furnishing the additional security mentioned in Rule 5(2) or of executing a counterpart under Rule 5(3) the fishery has to be put up to sale a second time, at the risk of the first purchaser, notice of sale shall be given as in the case of an original sale, with the additional security; provided that the re-sale shall be at the risk of and on account of the first purchaser.