[THE ASSAM GRANT OF FISHERY SUBSIDY TO PRIVATE FISH
FARMERS AND PISCICULTURAL SOCEITY RULES, 1971][1] The following Rules made by
the Governor of Assam is published for general information- WHEREAS it is considered expedient to assist fish farmers
and Piscicultural Societies to implement schemes for increasing fish production
in the private tanks and fisheries in the State and to give subsidy therefore
in Cash or in Kind. Now, therefore, the Governor of Assam is Pleased to make
the following rules, namely- (1) These
rules may be called the Assam Fishery Subsidy to Private Farmers and
Piscicultural Society Rules, 1971. (2) These
extend to the State of Assam. (3) They shall
come into force with immediate effect.[2]
Subsidy will be granted to fish farmers and Piscicultural
Societies for improvement and extension of water area of their existing farms
with a view to increasing output from such farms. No, Subsidy will be granted
for opening a new farm unless the party invests one-third of the estimated cost
of the Farm. Subsidies in such cases will be granted only on satisfactory
completion of one-third of the estimated work. Subsidy will be granted in cash or in kind as follows- (a) Subsidy
will be granted in cash to fish farmers and Piscicultural Societies with water
area of not less than one sixth of an acre at the rate of Rs. 1,000 per acre of
water area subject to a maximum of Rs. 1,500 to individual Fish Farmers and Rs.
3,000 to Piscicultural Societies. (b) (i)
Subsidy will be granted in kind in the form of fish seeds of size not
exceedings 1½" at the rate of 3,000 numbers per acre and at the rate of
2,000 numbers in respect of fish seeds of size exceeding 1½" per acre of
water area suitable for stocking. Fifty per cent of the price fixed will be
realised from the party and the balance fifty per cent of the price will be
borne by the Government. The party shall have to bear the cost of tin
container, plastic bag, gas, transportation, etc. No concession on these items
will be admissible. Ten per cent mortality allowance in case of fish seeds will
however be allowed free of cost. (ii) Fish seeds to be supplied will be of the variety of
major carp, i.e.Catla, Rohu, Mrigal, malia, Ganious and also of common carp.
Subsidy will be granted in the from of mixed seeds of major carp and common
carp depending on availability of stock. (1) No subsidy
shall be granted without a local enquiry being made by Superintendent of
Fisheries or an Officer being made by Superintendent of Fisheries or an Officer
subordinate to him not below the rank of Fishery Officer. (2) Subsidy
will be granted in one instalment in case of existing projects. In case of new
projects, subsidy will be granted in two instalments, the first instalment
amounting to half the admissible amount being paid after completion of
one-third of the estimated volume of work, and the second instalment after completion
of the remaining two-third of the estimated volume of work of the project. (a) Application
in prescribed forms for subsidy for improvement and extension of tanks duly
supported by detailed scheme must be made in writing to the Superintendent of
Fisheries concerned. The Superintendent of Fisheries will make a detailed local
enquiry in the form prescribed by the Director of Fisheries in this regard,
himself or through his subordinate Officers not below the rank of Fishery
Officer and after scrutiny will forward all applications with his
recommendations to the Director Fisheries. (b) The
Director of Fisheries will finalise the list of Grantees in consultation with
an Advisory Committee constituted by the Government for this purpose. The Advisory Committee shall consist of the following
members- 1.
Director of Fisheries, Assam 2.
Zonal Deputy Registrar of Co-operative
Societies, Gauhati 3.
Six non-official Members. The Grantee shall have to execute a bond in prescribed
form before payment of subsidy is made. The Director of Fisheries shall issue sanctions for the
grant of subsidy to each of the grantees. Subsidy shall be utilised for the purpose for which it is
granted and the Director of Fisheries shall ensure that the utilisation
certificate for the amount of subsidy granted to each party is obtained from
the Superintendent of Fisheries who is turn will obtain such certificates from
the concerning Fishery Officers. The Fishery Officers shall be responsible for
watching the progress of work and for proper implementation of the schemes
concerned. The Superintendent of Fisheries shall verify at least 10 per cent of
such certificates before forwarding the certificates to the Director of
Fisheries, Assam. The utilisation certificates should contain details of actual
work and the expenditure incurred. If at any time, the Director of Fisheries is satisfied
that the subsidy has not been used for the purpose for which it was granted, he
shall realise the entire amount of subsidy with five per cent interest thereon
as an arrear of land revenue from the defaulting grantee and the defaulting
grantee shall be debarred from getting any subsidy in future.THE ASSAM GRANT OF FISHERY SUBSIDY TO PRIVATE FISH
FARMERS AND PISCICULTURAL SOCEITY RULES, 1971
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