- The fishing rights in Cachar dealt with in Rule 14 shall be valued by the Settlement Officer and the mahal shall be settled to the best advantage with any candidate who will undertake to collect the rates per net and basket hitherto in force. These rates shall be recorded, and it shall be a condition of the settlement that the holder of the mahal shall not exceed more. Another condition should be that he shall allow the continuance of the right of fishing to all who have hitherto enjoyed it, but shall not permit its extension to outsiders. Leases of such fisheries are exempt from the payment of stamp duty.Fisheries of the river Barak or any other area which exceeds the limits of a single mauza must be entered on the fishery lease and lease by auction, the income being credited in this case to "Miscellaneous Revenue":Provided that the Settlement Officer shall submit the settlement proposal of second class fisheries to the Commissioner of Division for approval.
