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

State of Rajasthan - Subsection

Section 6(3) in Rajasthan Fisheries Rules, 1958

(3)For the water leased out, the lessee shall deposit the 1/4th of the lease amount of subsequent year alongwith security amount before 31st January and rest of the amount alongwith security money shall be forfeited and the tenderer/bidder shall be debarred from entering into fishing contract for a period of 2 years.