(a)The Deputy Commissioner or the Additional Deputy Commissioner in case of Sadar Sub-divisions and the Sub-divisional Officers in case of other sub-divisions shall annually fix a date ordinarily not later than the 16th February, for the sale of all registered fisheries held under leases expiring on the last day of the current year or which at the last previous auctions were reserved from sale under Rule 9. The date fixed shall be proclaimed by the Deputy Commissioner or the Additional Deputy Commissioner or Sub-divisional Officer at least a month in advice by a written notice in Form No. 101 of the Assam Land Revenue Manual, Volume II, posted at the Sadar or Sub-divisional Cutcherry, as the case may be, and at the Munsiff's Court and Police Station within the local limits of which the fishery or any part of it is Pargana within which it is situated, and any other particulars that may be necessary for its identification; the term and price for which it was sold at the last auction; and the term for which it will not be sold, and the date, place and conditions of sale. The contents of this notice shall also (if possible) be made known by beat of drum at the Bazar nearest to the fishery.
