(1)Where the area of a tank referred to in section 61(b) exceeds 5 acres, the Samiti shall let it out with the prior approval of the Sub-Divisional Officer in the following order of preference:-(a)Co-operative Societies of fishermen residing in the concerned village registered under the U.P. Cooperative Societies Act, 1965 and recognized by the Fisheries Department.(b)Co-operative Societies of fishermen residing in the concerned Nyaya Panchayat Circle registered and recognized as above.(c)Co-operative Societies of fishermen residing in the concerned Development Block registered and recognized as above.(d)Co-operative Societies of fishermen residing in the district concerned registered and recognized as above.(e)Co-operative Societies of fishermen residing in the State of Uttar Pradesh and registered and recognized as above.(f)Co-operative Societies of members of Scheduled Castes or Scheduled Tribes registered and recognized as above.(g)Other Co-operative Societies registered and recognized as above.
