Section 36 in West Bengal Inland Fisheries Rules, 1985
36. Final levy roll.
After considering the objections under the foregoing rule, the competent authority shall forward to the Government the levy roll, the objections, if any, received against the levy roll and his views on those objections. On considering the objections if any, and the views of the competent authority on those objections, the Government shall prepare the final levy roll and send the same to the competent authority for publishing the same in his office and for serving relevant parts thereof to all dealers affected by that levy roll.
