LexThe Chhattisgarh Fisheries Act, 1948 No. 8 of 1948 Date 02.04.1948
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act196
THE I\fADHYA PRADESH FISHERIES ACT, 1948
No. 8 of 1948
TABLE OF CONTENTS
P1eamble
Sections
1. Short title extent and commencement
2 .. Definitions.
3. Protection of fisheries by making rules.
Page
197
197
198
4. Power to prohibit sale of fish. 199
5. Penalties. 200
[5A. Cognizance of offence. 200
6. Arrest without warrant for offenc,::: under the Act. 200
7. Jurisdiction inferior to that of Magistrate of the 200
second class excluded.
8. Power to compound offences. 200
9. Officers to be deemed public servants. 201
10. Indemnity. 201
l 1. Repeal. 201
THE SCHEDULE 201
..
THE MADHYA PRADESH FISHERIES ACT,1948
(No. 8 of 1948)1
(Received the assent of the Governor on the 26th March
1948 ; assent first published in the Central Provinces and Berar
Gazette on the 2nd April, 1948.)
An Act to provide for the protection, conS(.;i'V<,U.on and
development of fisheries in [Madhya Pradesh.] 2
Preamble.
Whereas it is expedient to provide for the prnlcclion,
conservation and development of fisheries in [Madhya Pradesh.] 2
It is hereby enacted as follows :.-
1.
Fisheries
(1) This Act may be cited as the [Madhya Pradesh]3
Act, 1948.
[ (2) It extends to and shall be m force 111 the whole of
Madhya Pradesh.]4
[ (3) •. ] 5
2.
subject
In this Act, unless there is anything repugnant m the
or context,-
(i) "fish" includes shell fish and fish m all stages in
its life history
( ii) "Fishery Officer" means such officer as the State
Government may appoint for the purpose of this
Act and includes any officer or class of officers
empowered by the State Government to act as
Fishery Officer:
Provided that no Police Officer below the rank of Sub
Inspector shall be so empowered ;
(iii) "fixed engine" means any net,
other contrivance for taking fish,
soil or made stationary in any other
(iv) ''Private water" means water-
cage, trap
fixed m
way
or
the
1. For statement of Objects and Reasons, see Central Provinces and Berar
Gazett,e dated tbe 26th September, 1947 Part II, page 277. For Report
of Select Committee, see Central Provincos ar,d Berar Gazette, dated the
16th January, 1948, Part II, page 18. For Proceedings in Assembly,
see Central Provinces and Berar. Legislative Assembly Proceedings.
1947, Vol. IV, pages 14-27 of No. 14, dated the 30th October, 1947 and
Vol. V, pages 62, 64 of No. 4., dated the 4th March, 1948 .
2. Subs. by A, 0. 1950, for "the Central Provi;,ccs a,,d ::1c;·cr".
3. Subs. by M.P. Act 23 of 1958, S. 3 (4), for "Central Provinces and
Berar".
4. Subs. ibidi S. 3 (3) Sch, Part A, item 52.
5. Omitted ibidi.
197
Short tittle, extent and
commencement,
Definitions.
198
Protection of fisheries by
making rules.
THE MADHYA PRADESH FISHERIES ACT, 1948
(a) Which is the exclusive property of any person,or
(b) in which any person has for the time being an
exclusive right of fishery whether as owner, lessee
or in any other capacity.
but does not include any river, canal, stream, jhil, or
any piece of water which ordinarily has direct communication
with any river, canal, stream or jhiI.
Exp lanation.-W atcr shall not cease to be "Private water"
within the meaning of this definition by reason only of the fact
that persons other than the owners may have by custom a
right of fishery therein ;
(v) "pn:::scribeu" means prescribed by rules made un
der this Act.
3. (I) The State Government after previous publica
tion may make rules for the purpose hereinafter in this section
mentioned and shall in such rules declare the waters, not being
private water to which all or any of them shall apply.
(2) The State Government may, by notification, apply
such rules or any of them to any private waters with the con
sent in writing of the owner thereof and of all persons having for
the time being any exclusive right of fishery therein.
(3) Such rules may,,-.
(a) Prohibit or regulate all or any of the following
matters, that is to say-
(b)
(c)
( rI')
(i) the erection and use of fixed engines
(ii) the construction, temporary or permanent,
of weirs, dams and bunds ;
(iii) the dimension, size of mesh and kind of
nets to be used and the mode of using them ;
( iv) the use of more than one method of catch
mg fish at one time
prohibit the destruction of, or any attempt to
destroy, fishes by explosives, gun, bow, arrow or
the like in inland waters
prohibit the destruction of, or any attempt to
destroy, fisl1es by using a chemical or any other
substance likely to cause pollution of water ;
prohibit the throwing into any water of any
solid or liquid which may be harmful to fishes in
such water;
•
THE MADHYA PRADESH FISHERIES ACT, 1948
( e) prohibit fishing except under a licence and
regulate the grant of such licences, the fees paya
ble therefor and the conditions to be inserted
therein;
[(f)
(ff)
(fff)
(g)
prohibit sale or purchase of fish or transport or
movement of fish within or outside the State in
excess of the prescribed quantity except under
a licence;
prescribe the seasons during which-
(i)
(ii)
the killing or catching of fish of any presc
ribed species shall be prohibited;
sale, movement or transport of any presc
ribed species shall be prohibited except
under a licence;
regulate the grant of licences under clause (f) and
sub--clause (ii) of clause (ff), and/or prescribe
the fees payable therefor and the conditions to
be attached thereto; and]1
prescribe a minimum size or weight below which
no fish of any prescribed species shall be sold.
(4) Such rules may also prohibit all fishing in any speci
fied waters for a specified period.
(5) In making any rule under this section the State
Governement may provide for-
[ ( a) the seizure, removal and forfeiture of any fixed
engine, apparatus or equipment erected or used
for fishing in contravention of the rules;
(b) the forfeiture of any fish procured by means of any
such fixed engine, apparatus or equipment or
transport!:' d in contravention of the rules; and
(c) the seizure, removal and forfeiture of any animals,
carts, vessels, rafts, boats or vehicles used for
transporting on catching fish in contravention of
the rules.]2
. 4. The State Government may by notification prohibit
m any specified areas the offering or exposing for
sale or barter of any foh capture of which has been made unlaw
ful by any rule made under section 3 of this Act, although cau
ght outside I Madhya Pradesh] 3 and although their capture might
be legal at the place where caught.
1. Subs. by M. P. Act 3<+ of 1981 S. 2 (a).
2. Subs. by M.P. Act 34 of 1981 S.2 (b).
3. Subs. by M.P. Act:;::; l,f i9:i8, S.:'. .. (3), Sch, Part A, it~m 52,
for "Mahakcshal refion'.
199
Power to prohibit sale of
fish.
200 THE MADHYA PRADESH FISHERIES ACT, 1948
Penalties.
Cognizance of offence.
Arrest without warrant
for offence under the
Act.
Jurisdiction inferior to
that of Magistrate of the
second class excluded.
Power to compound
offences.
[5. If any person contravenes any of th~ provisiom of this Act
or rules made thereunder, he shall 01 convication be mrnishable
with imprisoment for a term which may ext.~nd to o~e year or
with fine which may extend to five thousand rupees, or with
both.
5-A. Every offence under this Act shall be con<snizable.] 1
6. (1) Any Sub-Inspector of Police, or other person
speciailly empowered by the State Government in this behalf may,
without warrant, arrest any person committing or attempting
to commit a breach of any provisions of this Act or r,rles made
thereunder if the person declines to give his name and address
or if there is reason to doubt the accuracy of the name and
address, if given.
(2) A person arrested under this section may be detai
ned until his name and address have been correctly ascertained:
[Provided that no person so arrested shall be d~taine:l loni
ger than may be necessary for bringing him before a Jud
cial Magistrate except under an order of the Magistrate for his
detention according to the provision of foe Code of Criminal
Procedure, 1973 (No. 2 of 1974) J.
2
[(3) All Fishery Officers shall have the same pow ers of
search, seizure and investigations in respect of an offence under
this Act as a Police Officer of the rank of a Sub-Inspector has
under the provisions of the Code of Criminal Procedure, 1973
(No. 2 of 1974) ]3
7. No Cou,rt inferior to that of a Magistrate of the second
class shall try any offence under this Act.
(21 No court shall take cognizance of any offence
under this Act, except on a report in writing of the facts constituting
such offence made by a Fishery Officer or a Police Officer not
below the rank of Sub-Inspector or any other person or class
of person authorised by the State Government in this behalf.
8, [(I) An:y offence specified in the Schedule may
be compounded by the Collector by acceptance of a sum not
exceedb1g one thousand rupees. J1
. (2) On composition of an o~ence, the_ accu,ej srnll be
discharged and property seized from h1s p;:memn shall oe cde- ,·
ased.
1. Subs. by M. P. Act 34 of i981, S. 3.
2. Subs. by M. P. Act 34 of 1981, S. 4. (a).
3. Subs, by S. 4 (b), ibid.
4. Su.ts. 0y S. 5, ~:.,;.:.
•
THE MADHYA PJ:tA.1)~:.tt 1:'l.:iH.bKln.::, .t\.vJ., .,,...,
9. All persons empowered to exercise powers and per
forms duties under this Act shall be deemed to be public ser
vants within the meaning of section 21 of the Indian Penal
Code, 1860 (XLV of 1860).
10. No suit, prosecution or 'other legal proceeding shall,
lie against any person for anything which is in good faith~ done
or intended to be done under this Act. ··
11. The Indian Fisheries Act, 1897 (IV of 1897), in its
application to the Central Provinces and ~,Berar is., hereby
repealed.
THE SCHEDULE
Offences compoundable under section 8.
DESCRIPTION
1. Fishing with a net having a smaller mesh than that
prescribed under the rules made under this Act.
2. Fishing without a licence.
3. Selling or attempting to sell fish of a size or weight
less than the standard prescribed under this Act.
4. Killing or catching or selling or attempting to kill, to
catch or sell any fish of a prohibited species during a close season.
[ 4-A. Transporting or attempting to transport any fish
of a prohibited species during a closed season except under and
in accordance with the condition of the licence granted under
the rules;
4-B. Selling or transporting or attempting to sell or trans
port fish in excess of the prescribed quantity except under and
in accordance with the conditions of the licence granted under
the rules;] .1
5. Fishing or attempting to fish with any gear or method
other than the prescribed gear or method.
6. Using at any one time more than one method of cat
ching fish when prohibited under the rules made under this Act.
7. Licence holder employing or engaging nonlicensees
to help him with their nets while fishing.
8. Fishing or attempting to fish in prohibited waters.
9. Offering or exposing for sale or barter any fish, the
sale of which is prohibited in any specified area by a notifica
tion issued under section 4.
I. lns. by M. P. Act 34 of 1981, S. 6.
_,,,,--
Officers Ito be deemed
gublic servants.
Indemnity.
Repeal.
\ _ ..
...... '· .
l5lirmt ~e1H7ITTf ~ ~ ~"ffi '~ mfr 9ii ·t ~ ~ c t 0
•iilf~q(, ~ ~ ~ ~ ~ The lhlitecl State of Gwalior, Indore
a d Malw a (Madhya Bharat}
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FISHERIES ACT
Samvat 2~
Ac~ No. 2l of 1950 ( amval 2000}
CONTEN
IJLo- Section. Subjec .
t it.le, extent and commencement, l
, 2. Definition s 2
~ 3. Pt-otection of fisherie by making 3
rules.
~ 4. Power to prohibit sale of fish .. 5
~ 5. Penalties ... ,.
6. Arrest without warran foroffenc~
Wlder this Act. 5
\ 7. Jurisdiction inf.erior to that of 6
Magistrate of the second .dass
excluded.
\ 8. Offences to. be compounded G ..
_i.:, 9. Officers to he deemed public 7
servants
If rn. Protec ion for anything done in 7 good faith.
11. Repeal .. '7
~ Scheclule &.
..)
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_ .._.__ _______ _
The United State ol Gwalior, Indore nnd
i.lwa ( adhya Bnarat)
PISHEIUES ACT
Samva t 2-0(16
Act No. 21 of 1950 (Sam1;,al 2006)
(Rc-cei ved the assent of His Highness the
Raj Pramukh on 20th .Ja nua ry, H50 )
An i).ct to provide for the protection,
,oon senatlon, auctioning and develop~
ment or Uskerie-s in the United State
of Gwalior, lndo,re and Mahva
_ (Madhya Bharat )
WI-mREAS it is expedi~at to provide
for the protection, conservation, auctioning
and development of fisheries · n the United
State oi Gwalior. ndore and Malwa (Madhya
Bharat~, it is hereby enacted as follows:--
i. {I) Tbis Ad may be called ''The
Title. extent United Sta t-e of Gwalior
and commen~ Indore aud. lfalwa {r...fadhy~
cement. Bharat) Fisheries Act
Sam.vat 2006' ·. ·
(2) It extends to the whole of the
United State
(3) lt sl1all come into force on such
date a;s the Union Govenunen t may, by
Notifi.c,1-tio in the Gwernment Gtu:ettlff
declare in this behalf. •
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-01 v---
2, fo this. Act unless them is anything ro- •..1
Definitions. pi1gnant in the subject ot=
conte ·t-
{i) "Fish" includes shell fish, and any
fish in all stages in its rte history;
{ii) "Fisheri:s F>ev ~Jb~e-~r Offi.-
ceT" m~s . ~~ ~cer ars the
Government tnay :l'.ppoint for
the purposes of this Act and in
chtd~ any ~tnc~r empow·ered
Ly the Gm,•emment to act' as
Fisheries De •eJopment Officer;
l
'i;,:y.;• '. - ~ ', • ' '
ii,) ~i~~ _ ~-~gine" . meilJ~ any net,
ge~- 'ttap ' or ofl1ei.- co· rivance
for taking fish, fixed in the •
soil or :made stationecy in any - - ~
- e I ; ~ ,t
(ivp-'r.Iqi_ -fie ·;iteJ;!'. -~\Y-& " . wb,ich
· • tf1e,- ex~iy , P,~t.y ~ any
person or in 'which any person
has for the ·time being an exclu~
si c rigt.i.t o_f fi J1ery whether :9,5
owner, lessee or in any other
· . . 'capacity, but.' does not incltidei ·
any river, canal / dam (unless ~-1 f(.
otherwise '" specified), streani,"-
Jhil, oil' any piece of wateT which. i._...-
cmlinarily . ha.so• ditect oommuni-
-. ~ qif#on ~'itbi a.njr. , river, c.anal,
st-l'e~ or]hjl;
Explanaticm,- Wat-er :shall not
o;iasc to be "Private water''
within lhe meaning of this deli ...
nition by reason only of the
fa.ct that ~ns · other than the
own~ . may li; ve by. customs
a. right of fish-ery therein.
• I
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(v) "Prescribed" means prescribed by
rules made · under this Act:
{vil .'•United State" means he United
State of Gwalior, Indore and
Malwa (Madhya Bharat);
(vii) ''Government" means the Govern
ment of the United State. .
3. (l) The Government after previous
_ . . publication may make rules
Prot!chon of for the purpose hereinafter
lb ber1e "by . h" ti. • making, rules. m t LS sec on mentioned
and shall in such ru es dee.
I.are · he waters, not being private wat ,ers,
which all or any of them shall apply.
(2) . The. Government n·ay. by otifi
cation. a ppty such rules or any of them · o
a.ny private waters with the consent in _ writ
ing of the owner thereof and of· all peJ'SOns
having ·for the time being any exclusive right
of .fishery the:rein.
(3) Such rules may-
(a) Prohibit or regulate a11 or any of the
following ·matters, that is to say-
(i) the er ction . and use of fixed
engines;
(i1) the construcfon, temporary or
permanent, of weirs, dams
and !,units;
(iii} he dimension, size of mesh
and kind of net to be n.,;cd
and the mode of usi!lg them;
(iv) e use of more than one
method of catching .fish : ;it
one time;
• - - - I
,).
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atll:
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{b) prohibit the. destruction of, or any
attempt to destroy fishes\ by ex
plosi vcs, gun, bow, arrow or the
like in land waters;
{c} prohibit the destruction of, or any
a ttempl to destroy fishes by using
a chemical or a:ny ·other s.ubstance
likely to cause polJution of wa.ter;
(d) prohibit the throwing into any water
of any solid or Jiquid. whlch ma. y
be halmful to fishes in ~ach water;
(e) prohibit fishing eNcept under a licenc.c
and regulate the grant of such
Jiccnccs, the fees payahl~ thi:r~r.
and the condition-s to be i~pi
therein;
(n prescribe the seasons during which the
killing, catching or :sale of fishes
of any prescribed species shall be
prohibited ;
(g) prescribe minimum 5,i:!;e or weight
below which no psh of any presc:nbed
species shall be sold; and
(h,) ·prescribe any procedure regarding
sale or a uctioni ug of fishes.
(-t) u:~ r.rrir f<fi'ij"l .ft f.n~ ~ if,
fm lfr~ ~~ft.nt ~~ ~l 'ffil
mr~~mt.
( 4) Such ntles may also p(ohibi t all
fishing in any specified water fo:r a s~ed
period.
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(5) In making any ru1es under this
section tho Government may provide for-
{.a.) the seizure, removal .md forfeiture of
any fixed engine or apparatus
rocteq or used for fisbi.ng in contra
vention of the rules, and
(b) the iodeiture of any fishes ta.ken by
means of any sucli fixed engine O£
apparatus.
4. The Government may by Notification
prohibit in, any specified
Power . to areas the offering ar e pos-prohJibit • ale . . of fish, :mg for sale or barter ~f any
fish, the capture of h1ch has
been made unlawful by any rule made under
section 3 ohh1s Act, al ho'ugh caught outside
the 110ited State and altho •ugh their capture
roigh he .legal at the place w)ie:w caught.
l'·
s. If any person contravenes :uiy of the
p ovision~ o.f .this Act or
Penalties. rules ma.de thereunder, he
shall on conviction be puni
shable with imprisonment for a tenn which
may· extend o three months or with fi:ne w hkh
may extend to fh,•e hundred rupees ,or ith
both.
6. (1) Any Sub-Inspector of Police . or
Arre t with- other person specially ;em
out wa:rraht p;:>wered hy the Govcrn:cn<int
for offence in this behalf may,~ w-ithcmt
under this Act. warrant, arrest any person
comm.it ing or a.tt~pting to commit a breach
of any pr~visions of this Act ·or rules mad~
thereunder ·t the person declines to give
his name and address or if there is rt·ason . , r >.
to doubt the accuracy of the name an ad-
dress, if given, '
("~)
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~ if fq:itq' ~ t <&ff~ fq) 1ft ~
wr~~r ucr ~~ If{(~ ~ df<iiif~r
lfl<ff2{l t i~i'ffif S(mffl f'fi'.q'° ffl I ~fafu.a
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~ % ~ -; ff'fdWf ~f, ~ .
c. ( t) irf,:f~fZ if fef~ f~r "4tr attRrr.i
~l;f t ~)~ f~,mi
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(
019
(2) A I person arrested under this .sec
tion may oo detained until liis name and
a. dress have been correctly asce.rtaincd: ..
~
Provided -tha.t no person so arrt' ed
shall be 1le aioed longer than may be ne.ces,.
sa.ry for b:ringing_ him before a Magistrate
except 'under an order of the Migistr.ncte for
h.is detention according to he pro isions of
tlie Code of Criminal Procedure (Adap- -,,
tation) Act, am va 2006 (Act o. 22 of ,\
1949). ,
. (3) All officers empowered by lh
Fi!3heries DeiveJopm.cnt Officer in this beh.al.£
,shalt 'h.tve the same powers to search arld,in
vestigatum in -iespect -of an o.:ffence nd~
.~. ~-\ct a;;_ a .Folioe Officer of t e rank of a
Sub-l'nspector .has under the prov,isions of _
the . Code of Criminal Prcocedute (Adaptation) ·· ·
Act, Samvat 2006.
7. (l)i O c-ourt inferior o that -~f "a Ma-
Jbri"sdktion gishate of th-e second clatS5" .
inferior to shall try any offence under
that of - th· s Act,
.gi trnte of
th s.e<:ond
clas"5 exclu
.:Jec).1
1:::ii. (2), No Coutt shall tak,e conrz.a.nce of ·
any offence under this Act, except Ql1 a
port in writi g of I.he facts- oonstih1ting S\1_
offence ma.de by the isnerics Development:
Officer or a Police Officer not befow the rai.k
of 1..th- nspector or any other Ofiice-r spe
ciaUy authorised by the ·Fisheries Develop
ment Officer in this beha.Jf,
8. (J) Any offence specined in he
scheduie may he oompoun-
Ofiences to be ded by the 1 • • heries Devc-
com:pouuded. lopment Officer by acoeept•
ance oi a sum not e~ceed
ing· one h1:1ndred rupees.
'
•' .
f Ii
'"f·
,'
' ./ ( ~) ~Ii{ -FT «Jm@r ~ ~r,i tr(
Bff'4f'{<Rr ~ am:R➔~ ~ -f~q-r ~rU1JTa-qr ~d
arr~ tt ~ ~ irt ~fTI° ~ 1rffi ~ (t"
'lfqt(f.
(2) On composition of an offence,
the accused shall be dis.charged and pr-operty
seized from his possession shall be rel ased.
, ,. ~ f<tofR' lF aff"'<ffif iUf.t.=wl ltiJ' wrrt ,. . . 9. All persons empowered to exercise
, J <li\-l Q"U, ~ if,'J' ~fifff ,.. Officers to powers and perf<;>rm duties
--~.-..;sef'tUI'"' ffl ~ ~ ar~ «lffif· be deemed under this Act shall be deem-
~ ,::.-, ,1 • ~ .., ~~ public ser- cd to be public servants ,!U~~l"t '°'"l"P '5!f1!Rf ~ '-i""' Jf <>11"11'!1<:1 -
linft11 ~.• . · . , van.ts, within the meaning -of scc-
~lli ~:r ~ ~,!;'ti_o :tr' tion 21 of tlle Indian Pellal Code - 1860 as
'Q'l\T ~ t iti' a,~4" ifi ~~ff ~ ij'"~~ adapted in the United State, ,
~ ffi ~-
to. ~ ~ff'Fr •~ ~ •~~, q. ~ 'Ii' W · o su·t, prosecution or other legal
, :ill'f f ~.'W ~1!lnrSra. fm Protec t i O 11 proceeding shall lie apmst: ·
~ it Ifft lJI' -mt . . ' ,_ r~ m ai:rr~ for anything any person for an}•tning
'ltflilfhft 'ffif t r~« ~~if~ 1l,..r~ done ,Jn . ~ood, which I is in good', faith ·done
::i.. . • ~ ~ - I "'t I ""lili'U~'1 faith. ,. d-_;J d
.-, 1,nq ; ~ ,"'lfl"f" ll"t ~ <l~r..w m:rr:fl.. ~~ . 's or mten \;'\J t:o be ()
··>"· · ~~-
.,,~, ':'la' _ 'tier d,is Act.
tt,- 'W-, r<rq-pr t- ~~Rt .tr •
-_. { ~ ~ : fq;m . -tr· m-r· lf
~- . ~ ~~)if « f1'4f;qa
«'ffif _(1:stf~4~~ f.Rn:r, ~
~. :qf. ~J ~~ I~ ' , ~•r: ' . q, • I. I '. d-•. '
, ;i ,
Ni"i srf o<F<£ ~ ii f<F :a--lt 00rr· 1ft qi
amui lfT f<fili" 'l'1i ffl, ~ (fi]'\' r~ i\' · w
,-..._ mtif · of~ -~ f~q-&f qr l<f~,~ t /n
~ ~ mffi' ;fl-~ trT
0
Mili ~ ,qqi ~-
n. A.,;. ~ as this- • Act comes into
Repeal. force a.H 1 ws, mies and !
orders, if any. ielating ; to
the fisheries in force in any part· of the
· lrnited · State I shall stand repealed:
, • 1- ..;
Ptovided that 11 mders gi en and
actions taken under them, in so far as they
are not repug.oant or contraty to the
provisions of this Ac , shall be a' !::med to
have been gi en or ro ke.o under dt'.is"
0
Ah.
,.F
~ ~if@a,,,
• --~ ~ •FflfPr.
I ,
~R[ <': % cl(~ ~q~')ij ~ <ftHf a{Cftr1
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~. ~...q';f t A'ifT ~ If~- I
~ , -
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8ITT5fa-·m- ~ "'• m "'r fflT 1-fr <i~ <f.'r
-~~-
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rrIW :i.rr ~ lff ~-TT llT W, q~ 1liT
ffl~~~- .•
. tr; , , • t- • ,·4
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apf~~lfrf~r~~~ '~m~'
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\.fmm~~ir'R:~ ~ ~
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8f1ffl' f~fff.ir ~. .
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~ ~ 'Wfl'll ~ ~ ar-tiffif.Af'-1" '' qn:ur -'I'
~ ~ -,if>l of!'TI~~ mr Wff if
~llT~lf?.:~.
_C.. f~ ~ if ~ 'tififlr ~T ~if ~
w .m; ·
I i•! - #'
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f.n~ ;~ ·:ll fflf~ f:r,qr lf'!H 1[).
SCHED E
Offences compoundable under
Section 8
1. Fishing with a net having a srnaUe:r
rnesh than that prescribed under lhe ruJes
made under t11i:s Act. \.
_ 2. Fishing vtithout a . lic.eW.
, 3. Sclliing _or at~empting l.o seU · nsh 11f r;a
s~ or- wei_gh ]:s.." ~ban the staadfr~ pres
cnbed under this Act.
I'
4, Killing or catching or selling or at
tempting t.o kiH, to c.a.t41 or sell a y lish, of
prohib\ted. species P.';f.itJg a cl~ -season.
I ;
:,5~. ;1".ishing or a ttemptmg o fish :with aJi. yi
g~p.r or- m~thod o_ ~er trum the prescribed ,
gear or method. · ·
6. Using at any one time more than 011
methQ.d ol catching -fish when prohibited
un<le-r; the rules made mdcr this Act.
7. Licence- older e1n.pioyiI1g I or cng~ · qg
non-licences to help him'' ith thei r net5 while
fishing. '
, ' ~- f·; < •• ' ;
' . , •. • f ! p ,.·
' ' ' .8. 1 ishir · or 1attempting-''tilf,t"f.sl\ ih rpr~ 1 '
hibited • .at-er. . 1 : L , · I• 1; t-- ·ii,-, ~ r
9. Offering or expo$ing for sale or barter
any fish, t e sale · of which is prohibited
in any specified area by a notification issued
under section 4.
/
/
ll
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MADHYA PRADESH ACT
No. 34 of 1981
'rHE MADHYA PRADESH FISHERIES (AMENDMENT) ACT, 1981
(Received the assent of the ·.President on the 5th October, 1981; assent first published
in the "Madhya Pradesh Gazette (Extra-ordinary)" , dated the 7th October, 1981.)
An Act further to amend the Madhya Pradesh Fisheries Act, 1948.
Be it enacted by the Madhya Pradesh Legislature in the Thirty
second Year of the Republic of India as follows:-
1. This Act may be called the Madhya Pradesh Fisheries (:\mend- Short title
ment) Act, 1981.
2. In section 3 of the Madhya Pradesh Fisheries Act, 1948 (No. 8 of .Amend.ment c
1948) (hereinafter referred to as the Principal Act)- section 3.
(a) in sub-section (3), for clause (f), the following clause;; shall be
substituted, namely : -
"(f) prohibited sale or urchase of fish or transport or :11ovemenl
... o 1s w1 m or outside the State in excess o t 1e pre scn ed
quantity except under a licence;
(ff) prescribe the se3sons during which-
(i) the killing or catc;hing of fi sh of any prcscribecl species shall
be prohibited;
(ii) sale, movement or transport of any prescribed s pecie., shall
be prohibited except under a licence;
(fff) regulat e lhc grant of lic ences under cbuse (£) and sub-clause
(ii) of clau se (ff) , and /or prescribe the fees pa ya ble th ere
for and the con ditions to be attached th er eto ; and " ;
(b) in sub -section (5), for clauses (a) and (b), the foll 1)\\'ing clauses
shall be substitut ed, namely:-
"(a) the seizure, removal and forfeiture of any fi xe d engine,
apparatus or equipment erected or used for fishir.g in con
travention of the rules;
(b) the forfeiture of any fish procured by means of any s uch
fixed engine, apparatus or equipment or transported in
contravention of the rules; and
(c} the seizure, removal and forfeiture of any animals, carts,
- vessels, rafts, boats or vehicles used for transporting 01!
· ca\ching fish in contravention of the rules.''.
.l
\
17 28
================= ======= === ======= = = = = =====-~·::.-;:
Amendment or 3, For section 5 of the Principal Act, the following sections shall
scC'-tion 5. be substituted, namely:-
Penali ties.
Cognizance or
offence.
J
Amendment o!_
Jection 6,
"5. If any person contravenes any of the provisions of this Act or
rules made thereunder, he shall on conviction be punishable
with imprisonment for a term which may extend to one year
or with fine which may extend to five thousand rupees, or
with both.
5-A. Every offence under this Act shall be cognizable.".
4, In section 6 of the Principal Act,-
(a) for the proviso to ·sub-section (2), the following proviso shall
be substituted, namely : -
"Provided that no person so arrested shall be cletainc·cl longc: !"
than may be necessary for bringing him before a .Ju cJ ici,ll
Magistrate except under cin order of the Mngistrnte for hi~
detention according to the provisions of the Code of Cri
minal Procedure, 1973 (No. 2 of 1974 ).";
(b) for sub-section (3), the following sub-section shall be substi·
tuted, namely:-
"(3) All Fi-shery Officers shall havQ the snme powers of scnrch .
seizure and investigations in respect of c1n ·offence under
this Act as a police officer of the rank of a Sub-Inspector
has under the provisions the Code of Criminal Procedl!re,
1973 (No. 2 of -1974).".
Amendment o! 5. For sub-section (1) of section 8 of the Principal Act , the follow-
section 8· ing sub-section shall be substituted, namely:-
Amendment or
Schedule,
Repeal.
"(l) Any offence specified in the Schedule may be compounded by
the Col~ector by acceptance of a sum not exceeding one
thousand rupees.",
6, In the Schedule to the Principal Act, after entry 4, the following
entries shall be inserted, namely :-
"4-A. Transpbrting or attempting to transport any fish of a prohi
bited species during a closed season except under and in
accordance ·with the conditions of the licence granted under
the rules; ·
4-B. Selling or transporting or attempting to sell or \r (mspor t fisr:
in excess of the prescribed qu;mtity except under ~!nd i!·.
accordance with the condi t ion., of the licenc e grnnt L"rl u1v:c> :
the rules.".
7. The Madhya Prade,h Fisheries (Amendmen t) Orclin~mce . I \1 8:
(No. 11 of 1981) is hereby repenled.
·t-~i
49J
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Cl--1 H1\TTISGAR~I AC-I
(, c. 13of 2015)
T lE Cl-U-IATTTSC..-\R -l FrHER E. A fENI> · , i\'1) ACT~ 201.:-
n t urth
0
r to amend the hhattbgMh Fi. hede. { r, J943 f o. U of 9.fS).
f1e it enacted by che hhani garh Legislature in th , i.\1;-·-~i.'\t.h Year f I h~ Republic: ot'
Ind fa. as follows:-
L
J.
( l) This Ace I ay b~ cal led rile Chh11tti,l~;irh Fi~herics (A1m:11dinent)
/\ct. 2015.
(3) lt sh:ill come into tt} ITe Fi-vm lhr: da{i: ut its publica irin rn tli..: Olfi ·iar Gazelte,
In Sectirin ' ot thl· Chhnl li ,,;a rh r-i~J1erie:; /\er, I 9.1g I 1u. V 111 of I <M8), (11..:rcrnaftcr
.-~f,:rred 1ti ll'-; lh rrirK ipa l Act},•
li) In clnuse (v). tor lhe- punc1uwio11 tull sl~p '·:·. punctuation ')~mi rnlon
·':·, shal I be substimri:d; and
(ii) After clans~ (v , tht folio ing sh:ilJ be added, namel,v :-
"(vi) ·'pmhihited foh-- rn1..·1111ssuch ~pei.:1i.:~ offishe~. which. the
S1a1e GtWl'llll t>rit m .. 1y Ji.:clarl· b:- 11otilica1 i01t ui1Jer Seel ion
I-A ol thl'. t\c1 or 1s ba1u1ed b:, 1he l<}ntral Govrrnme1u, a:,
pruhibiteJ fi. h tor tht" purpol.e oJ bret:di11g, cult re, imp rt,
rxp-~~rt, ~RJe. 1ranspor1 a.nd trade rhr-rcor."
A lier ec1 inn 4 oftl1tt Prine, xii Acc. thi.: follow in'..' ,h~II be inserted, 11a1n(+ ·
".J,..A. Pim t!" tn d cl11r' t'H l ;•I ITI -~ P~{·lt', ur foht' ~ll, Prol1ihitt·d • i~l1 - rh~ [ill\.'
l,uv~rnmenl m y b~ lltJtilicatkm d~d,m: c1uv si~c o..:· ,)f lishe:>. a~ ·prohibilc<l
lish · fonhe purpi,~e or br_-~d111~. rnlwrc. impo11. t'Xport, le, cransp-o11 and
l1ade thereof
lwn ri1lt. hifill
.1 ad tom 111t11ct111t 1H.
.\11n·1H l m,·111
'e el I Ill 2 •
I ll~Excerpt shown. Open the full act in Lexace.