(2)In case the highest bid at the time of auction is not of a Fishermen Co-operative Society registered under the law relating to the registration of Co-operative Societies for the time being in force, the auctioning authority shall not accept that bid unless the same is at least 10% more than the highest bid of the Fishermen Co-operative Society:Provided that in case the highest bi is below the average of the contract amount received during the previous three years the auctioning authority may not accept the highest bid or the bid of the Fishermen Co-operative Society, as the case may be, in which case the fishing rights will be re-auctioned.
