िनबंधन सं या पी0ट0-40 ॢबहर गजट
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ॢबहर सरकर हर क०शत 12 वण 14 श
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(Bihar Act 12, 2018)
Bihar Fish Jalkar Managemet (Amendment) Act, 2018.
AN
Act To amend the Bihar Fisheries Jalkar Management Act, 2006 (Bihar Act, 13 of 2006) (As amended time to time)
Preamble: Where as there is immense potential of fisheries development in The State of Bihar.
And whereas, the State has launched various programmes to enhance fish production by introduction of technology and imparting training to the traditional fishermen; And whereas, the policy of State Government is to settle Jalkars' with Fishermen Co-operative Society so that there is enhancement in fish production along with creating avenues of livelihood;
And whereas, to put an end to the disputes due to increase in the number of members of Fishermen Co-operative Societies in each block, it is necessary to clarify the provisions of the Act. Be it enacted by the Legislature of the State of Bihar in the sixty ninth year of the Republic of India as follows :—
1. Short title, extent and commencement. —
(1) This Act may be called the "The Bihar Fish Jalkar Management (Amendment) Act, 2018".
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come in to force with immediate effect.
2. Amendment in Section-5 of The Bihar Act 13, 2006.—
(1) The word "Seven" used in sub section(i) of section -5 of said Act 2006 shall be substituted by word 'five' and there after a following sentence shall be added :—
"The fishermen Co-operative Society shall settle its Jalkar to its members and shall issue patta for the same period as it is settled to the Co-operative Society."
(2) The following proviso shall be added at the end of section- 5.—
"Provided that the period of new settlement shall be limited to the period of the tenure of the Managing Committee."
3. Amendment in the Section- 7 The Bihar Act 13, 2006.—
(1) The following sentence shall added in section -7 (xii) (b) of the said Act, 2006:—
"All financial transaction between members, Co-operative Society and District Fisheries Officer shall be only through bank account".
(2) The following sentence shall added in section-7 (xii) (e) of the said Act, 2006 :—
"After the receipt of parwana from District Fisheries Officer, Co-operative Society shall issue permanent patta to its member immediately".
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4. Amendment in Section- 13 of The Bihar Act 13, 2006 :- Sub Section- 13(iv) of the said Act 2006 shall be substituted by the following :—
"Putting fences or any obstruction restricting the movement of fishes shall be prohibited in river and reservoirs only for the period of 15th June to 15th August of each year".
5. Amendment in Section- 17 of The Bihar Act 13, 2006.- The following clause (f) shall be added after clause (e) of sub section (i) of section -17 of the said Act, 2006 :-
"Any Fishermen Co-operative Society, having changed the period of settlement of Jalkars, given to its members without the approval of Competent authority under Section 7 (ii) of the Bihar Fish Jalkar Management Act, 2006."
By order of the Governor of Bihar,
AKHILESH KUMAR JAIN,
Secretary to the Government.
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[ध¡क स०चवलय म१णलय ॢबहर पटन हर क०शत eव# म१ॢ त?
ॢबहर गजट
[सधरण 749%5'1+400%ड+ट,+प+?
Website: http://egazette.bih.nic.in
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