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State of Bihar - Section

Section 3 in The Bihar Fish Jalkar Management Act, 2006

3. List of Jalkars and Classification.

- (i) Block wise list of all Jalkars under Fisheries Directorate shall be compiled in the District Fisheries Office in which Panchayat-wise, village-wise, name of Jalkars, Khatiyani area, watershed area, production and reserve deposits are mentioned.
(ii)On the basis of water-shed area and production capacity of Jalkars, classification of Jalkars in three categories - Fine, medium and low-shall be made by District Fisheries Officer.
[Provided that the District Fisheries Officer shall give public notice of proposed classification and invite objections on it and shall dispose them off within a month before making final classification.] [Added by Bihar Act 13, 2007.]
(iii)[ The State Government may issue order in relation to the different categories of water-bodies as to whether they shall be classified as of Fine category, Medium category or Low category. [Added by Bihar Act 13, 2007.]
(iv)The State Government may review the order issued under sub-section (iii) above, on the basis of the potential of production based on possible scientific fisheries development.]