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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in Rajasthan Fisheries Rules, 1958

(2)The licensee shall deposit 7 1/2% of the total tender/bid amount as Security money alongwith the second instalment or at the time of taking the licence. The amount shall be refunded after the term of licence is over after deducting any dues of penalty if any imposed as a result of failure to comply with any of the term and conditions of licence.