LexThe Haryana Government Gazette Notification 1996
Haryana · state statute
Open in Lexace · Ask the AI about this actHARYANA GOVT GAZ., JUNE 18, 1996 815 (JYST. 28, 1918 SAKA)
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Ho Fro AT 8G/Fo Fo 2/1914/aTo 3/96.——taa mea aa afafrar
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at 7é wferat aroats Het gq tat afearnt aca, wea area = fant,
i afagaat Ho Flo Alo 30/Fo Wo 2/1914/aTo 3/96, featH 235A, 1996 -
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(7) “staat” tafser’, sa frat saa aT |
3. Rt faa Boaqare ATA oifewre area Te ATi F fear | AOA TERT A
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820 HARYANA GOVT GAZ, JUNE 18, 1996
(JYST, 28, 1918 SAKA)
10. 3a frray & fet stare ar seter wet re aqaftraret are
redt meq Theat fafa sag sare aft srren ia mer aa afafrom,
1914 tanr(6) afl amar fed eafer arr fea oraad 2%, ayz
ae saa afafran @ adhe oatral w fat fear aree F freq Ft F
fara ta fied seecn arr wqaferare are cast we aE aorfl Tania
amad eafea aren afer war aaret Myo aatt att garare & aaTer
aeat aey satis aver fast? et anqea far 2 aor arena wter rant,
wet arait
11 (1) afe aqafrard saan sa ar afraat seal areas afar
aa front & fret soar area avd aaaftr a fret frarat ar vector
wea’, at waar srfraret, fart wer artaret 1x sfrge cera srt fart
at ag av fraat attr waar fafa a fat ora eae vas array
oT wads, va ataqafa ste ae waar? | tt feafs HF aed Taga
& after etga: ata feararaar ate agate ga: tral arm
TAH BY Ee gift afer afe ave aga: dant $ ait ad FRET SIGNET
aah faa ait gr! e
(2) wa-faat (1) ‘gaia aqata ate ft art at feafe x, frre
7% oe-fraa (2) Fatt ard fet wa age cat aT xe feat war, TART
OITA
(3) sa-faar (1) % TTT mata wie wa-faam (2) ¥ mite waa
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warerer fret Ufa Bat STH AT ATATT FT aman ate a, aftr 4
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(2) afe oa-faaa (1) # fatece aqua vet Tet tare, far aT
fedtat Fred ves & fet ort atonit & at ag wafer fart
fran erer aqafer sien ar at Fer Svat F fort orqarfer ore gt at
area fatt aarast amar git wear HTT BT ewETT ae
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HARYANA GOVT GAZ., JUNE 18, 1996 _ 821 (JYST. 28, 1918 SAKA) nd
(3) su-frar (1) Bonita spats ore act e far ere Prearqae
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(7) areatfgas srqatfer e256 BUT
(3) afta aqarfer oo, 5 wat
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TT BT TC Rae 2 ETT gga BTA TT aT fTATe BY arate at fafa any “ aRI—3 OTe HT THATS |
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824 HARYANA GOVT GAZ, JUNE 18, 1996
(JYST, 28, 1918 SAKA)
(3) : angie yo dentret
(4) a: FAAT ; Jt. a0 adtfrez
(5) faeaz ar . .. 80 4éniraz
(6) 3 are art .. 30%éfET
(7) ama at «308 R fee
Sa aa, fy aaa Haat aoat gas ates, ga awa arate
aa ® after offer ats fears
10. aqafrart, saat aferat waar are arf sas Ze aeIZ
frat & aa fema afar ara aqalfea ara ae sfeat & faa frat
Tea TWAS el TAIT |
11. aqaferare, fate a a fate earaft & fart art FA TUF
wate art afraret ate arfacai at feet wer ad art oe gee at aa aT waar,
fat Tea a afafer al wear
12. Waafamd ca wage Tet aT ME veel Fl gar ales,
afaatfear stea, carte srfsanfeat & faaat car fafaeat ar area ata
“13. Sta aia acer eta afafray, 1897, A arr 6F att
amvag feaal wadia aeel weed & fedae cea a aa gia Gazi
Te Wofral a aaet apt gars aead Raat F faa aqufaandt & ater
rand & | aay Feat aCe: aars alors, Fert er et eae rote
HY tea |
14. aqaferarés cH ast cam frat ag va fer me Te A Fol
THe ae afeat F, fre wa Ta I far ag sqm ga Ia’ fafatave
aht 1 sqaferard ta waar cat aret st at frews, Frege BAT
15. aqaferrdt wn frafaar-doht war frat cat we, atte ats
wa att Te wodl Fa, BI srt a. Te Tofeal st fafarr fret, Tort
cast fat wart are we watarr car aes cast F fat seat Fat
T] Wat Ta ear a Ga wets vofsrat cast Tee, Tafa fav oar
16. wqaferaret area wet me fafier afore, freee Tar AUT
ca eq afrnfat car aaarfea are fare faeua ta ara Ff mifaaer aT
aaar & wat saqaa amat ox faving F fae some erage TEA |
668) CamScanner
HARYANA GOVT GAZ., JUNE 18, 1996 825 (JYST. 28, 1918 SAKA)
17. stqnferarct ma ar & chia aay mdse att ak fafirar [wedt
wre Repay aH ahs wrt aa eo fedld afer Fda alt seem wha
18. (w) sraafte dee arcu ata mf, 1914, 8 opter are
ag flaat & sete erg Baile uy ver Grail oe alate & saat &
mets TET ER ZI
(s) war ahatua wir Gadt G saat Bede weareaae ae
weal te MST RE ae a, oe Tatraney gar weer ae WE UAT Se afer agi
Tt ena, weet casa wr omfiem ge: aor fear aren wR esr A ge
ef, afe MEA, wanted? A age We TTT
19. fargt spfrs avert, acu Roe w HU Wa A ael-at
mi wey feet F aT se, ae A og, GAR Ha arard wdeneat wt were
waa aig adi He a eee, F GRoeaeeq Bqzalrat Ft (gg alfa at
Tears & feed meme cee at MAT
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feet ofr S dre ge fda wat vant fae oy F fara Fon vert aa
Rat MAN w Maer FS fereria, art AA Sse Bau B, al SB VIS BUTTS
art frame es sia neq ai fifge Ran atear wat ea wen. fae Rene
et faviy afr wat Dat gered ua wrerwre atte
Tay alan a, ca fea ge gereret TARA WOMTRP A we
at a aferat at safeafe a ga fate ye geatere fae \
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HARYANA GOVT GAZ., JUNE 18, 1996 827 (JYST. 28, 1918 SAKA)
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"+ Short title and F extent. }
Definitions.
eae
Licence for
fishing.
Secticn 3.
Auction for —
grant of Licence "
Section 3.
-r-e oF
“
en
836 - HARYANA GOVT GAZ., JUNE 18, 1996 (JYST, 28; 1918 SAKA)
[ Authotised English Translation}
HATY ANA GOVERNMENT
FISHE:..2S DEPARTMENT
Notification
The 24h May, 1996
No. S.0. 86/P.A. 2/1914/S. 3/96.—In exercise of the powe!s
conferred by section 3 of the Punjab Fisherics Act, 1914 and section 6 of
the Indian Fisheries Act, 1897 and wilh refercnc: to Haryana Gover nment
Riskcrics Department Notification No. :S.O: 30/P.A. 2/1914/S-3/1996e
datcd the 23rd Pebruary, 1996, the Governor of Hayana heseby makes the
following rules for the regulation of fishing in the public waters, namely —
4. (2) These rules may be called the Haryana Fisheries Rules, 1996
Q) They shall apply to wafers specified in the Schedu le.
2. Inthese rules, unless the contex[ other wise requires, —
(D “Auctioning aut horit y”” means t he Diicclor of Fisheries of any
: officer authorised. by {he Direcfor.in wiiling to hold austion
under these rules ;
(2) “Director * means the Diicetor of Fishcrics, Hai yana.
| (3) “Form” means the form appended to these rules; rt .
@ “Liconce” means a licence issucd under theee tules 5; + 3: - :
(5) “Licene:e” means 2 person in whose favour-a. licence is issued
under these rules; 1 23 mr ; . ay .
(6) “Licencing Authority” means the Direcior or any. officer
authorised: by himin wiilingin this behalf; ard” .
. (7) “Schedule” méans a Schedule appended to these rules,
3." Fishing in-any of the(waters spccificd inthe Schedule shall bi
Prohibited saveunder a licence granted by the licencing. authority in-
" accordance with these rules.
4. (1) Onor afier the first day of Julyeach year,the © auctioning .
authority, shall put to public auction, the right of: fishing in any water
specified inthe Schedule of portion of such. waters. The auctioning auth-
ority. shall by; assisted by(he Committee consisting cf Deputy. Director,
Fishctics, Fisheries Development Office:—in- char ge of the Distric! con erreg
arcof the a¢joining. district and 4 representative of the Revenue
Depaitmert not below therark of a Naib-Tehsildar. No person shall
bs allowed to bid urless he has deposited ay) amcunt as ‘specified by sy
‘Director, Fiskcrics in Cash as carrest money withthe auc’ioning authority,
\
668) CamScanner
HARYANA GOVT GAZ., JUNE 18, 1996 837 (JYST. 28, 1918 SAKA)
(2) In case the ‘highest bid at the time of auctionis not of a Pisher~
men Go-operative Socicty registercd under (he lawrelating to the re-
gistration of Co-operative socictic¢for the time being infor ce, the auction-
ing authority shall not accept that bid unless the samc is at least 10% more
thanthe highest bid of the Fisher mn Co-opcrative Socicty ;
Provided that in case the highest bid is belowthe average of the
contract amount received during the prevous thtec years the auctioning
authority may not accept the highest bid or the bid, of the _-Bishermen
Co-9 per ative Society, asthe case may be, in which case the fishing tights will be re-auctioncd. , , :
(3) The amount of earrest moncy depasited by the unsucessful bidders would be returned to.tkcm as soon as bid has been accepted. ‘In -
the case of the succesful bidder theamount- of earnest monoy may be returned after the issuc of the licence. . ™ \ -
(4) The auctioning authdiity may cancel the auction if the bid offered
lis not reasonable ; in such an cVent the fishing may be done depaitmentally
or on loyalty basis.
5. (1) The persans whose bid has been accepted shall pay | the
amount offercd by him for fithing in full at the time of auction o1 shall’
pay ore third of auction amount at ihe time of auction and the remaining
‘amount within 30 days from tkedate of the auclion.In case of failure to
deposit {he remaining 2/3rd amount bythe bidder within the stipulated |
peticd of 30 days, the 1/3rd amount deposited: by the bidder at the time of
auction shall be forficitcd.’ In ‘case where the bid amountis lessthan
ten thousand rupccs, the whole: emount shall have'to be paid at the
time of auction. aS oS as °
(2) A person, in whose favout the auctionis closed shall. at. the
fall of hammer, also deposit withthe licencing authoiity ar amount
equal to 5% of contract amount as. Cash security for faithful obser vance
of provisions of these1ules ~ and tems of his licence. If the licercee
commits breach of any terms of his licer.ce then without prejudice to any ©
othez -action that may be taken against him,thke cash security 61 such
Portion thereof as the licencing au hority may.deem fit, shall be for cfeited
to Goverr ment. eee ; ok “
(3) After the payment of the 1/314 amount the lictn.ceé shall ful nish
an agieemert decd in Porm’ Atothe satis action of .the licencing
authority withinten days fromthe date of issue .of the acceptance of
the bid. , , tas
(4) After depositirg the total bid amount asrequircd by, sub-1ule
(2), fur nishing the cash scomily asrequired by sub-rule (2) and the
agrecment deed asrequired by sub-1ule (3) ‘bythe licercee a licerce in
Form B shall be issued to him.
(5) In case the bidder in. whoge name the auctionis closed faiis, to
pay the amount due from him at the fallof.the hammer ot the amount
of security rcquircd to be deposited under sub-rule (2) or fails to futnish
the agrccment deed asrequired under sub-1uk (3), the auctioning authoti-
tyshall have the right to forfeit the earnest morcy, the 1/31d amountr
already deposited at the time of auction and(the cash sccurily, cancel the
Payment: of amount contract,
Secticn 3.
668) CamScanner
Duration of |
licence.
Section 3.
Conditicns of
licence.
Section 3,
838 HARYANA GOVT GAZ., JUNE 18, 1996:
(JYST. 28, 1918 SAKA)
——
bid, re-auction the fishing 1ights and also debar such a bidder from
bidding for three years. ,
6. Alicence granted under tule 5 shall, unless sooner determined,
remain in force fromthe Ist Septembar, or fromthe date of its issucy
whichever is later, uptothe 3lst August following.
7. (2) The licence ot his agents or nominces shall not | fish except.
with rod and line and hand lire durirgthe close seasonfrom Ist July
to 31st August.
(2) The licencee shall fish eil her’ personally or through suchof his
agents or nomirces as are provided with permits in Borm C signed by the ea)
Fisheries Development Officer concerned. _
(3) The licencee shall not either personally ot thtough his agents
or nominees fish in any water Clos:d for fishing under the 1ules made
under section 6 of the Indian Fishetics Act, 1897.
(4) The licencce ot his agents ot nominees shall not use for. fishing .
any kind of gear except those mentioned below ;— a
(i) Nets of all kinds not having at any portion a mesh bir measuring -
Iess , than.4 cm. from knot to kiot of (16 cm. © “all..-
- around. ; ‘
(ii) Long line with hooks.“
(iii). Rod and line.
(iv) Hand line :
Provided that no gear except’ 10d and line ‘shall be uscd in the
waters within adistance.cf 200 me'ersoneither sides of bridges and |
head works.
(5) The licencee 61 his agents o1 nominees shall not elect .or cause
to be crected any fixed engires («xcept in the case of stake nets when they
aretemporcgily fixed in waters fot use in conjunction with drag
nets), dams or weirs for catching fish nor shall be use or allow his agents _
or nominees tho use of the poison, electric current, lime, dynamite or
‘any other noxious or explosive substances in catching ‘fish.
(6) The licencee shall be bound to show. his licence on demand.
to any person who is empowered under section, 6 of the Punjab .
Fisheries Act, 1914, to arrest. without warrant:
/ ‘ / ; .
(7) The licencee or his agent or nominees shall not catch or expose.
for sale or barter, fish of any of the following species below the length: ;
of 30 cm :-—
(i) Robu
“Gj Mrigal
(ii) Cala
\
668) CamScanner
HARYANA GOVT GAZ., JUNE 18, 1996 839 (JYST, 28, 1918 SAKA)
(iv) Mahaseer
(v) Silver Carp
(vi) Grass Carp
(vii) Common Carp.
(8) The liceneee shall not transfer hissights and liabilitics under
the licence without the previous sanction in writing of the Director.
(9) The licencee shall maintain a peimit register specifying the
names and addresses of the persons in whose favour. permits have been
issued for fishing within the area. covered by his licence.
(10) The Jicencee shall maintain a daily register showing :—
(i) Weight. of fish caught, purchased and sold ;
(ii) the gear employed. for catching the fish ;
oe eae ?
(iii) the varities ;
(iv) location of fishing centres :
(v) wholesale and retail prices of different species of fish.
(11) The licencee shall send a monthly statement regarding items
mentioned in sub-rule(10) tothe Fisheries Development Officer con-.
cerned bythe Sth of cach month following. that to Which jt relates
failing which alatefee of Rs. 10 per day will be charged for a period
of ten days and will be recovered from-the security deposit. If the state-
ment is not submitted by him during the aforesaid period his licence may
‘be cancelled.
(12) The licencee shall not charge any commission for the. sale of
any fish” which is given by the Fisheries Department on its behalf.
_(13) Every licencee and every agent or nominees of a licencee shall
be ‘bound toreport to the Tehsildar or the Deputy _ Commissioner
having jurisdiction within the area of the Fisheries Officer concerned
any iofringement of the rules that comes to his notice.
.8 (d) The licencee anal) not be entitled to’ claim ‘any damage
or compensation from the Go ernment for any loss that may be suffered
by him, dueto floods, pollution, slump i in prices, litigation or any other
cause whatsoever.
(2) The licencee shall not be entitled toclaim any damages for
loss which may occur to him inthe event of any action taken against
him by any official/officer. of the Fisheries Department for breach of
any provision of these rules or of any term of his licence.
9. The Director or any officer or official of the Fisheries
Department may enter any premises used by the licencee for assembling
or storage or sale of fish for the purpose of inspection of the record
of fish.
_ Licencee not
entitled to claim
any damage trom
Govyeroment,
Sectlon 3,
Inspection,
Ssction 3,
668) CamScanner
840 HARYANA GOVT GAZ., JUNE ‘18, 1996
(JYST. 28, 1918 SAKA)
_ Forfeiture of
apparatus and
Fish, Section: 3.
Cancellation of
licence and reauc-
tion at the risk of
llcencee. Section 3
Issue of licence
for sport.
Section 3.
10. All apparatus erected or used by the licencee for fishing
in contravention of any provision of these rules may be seized by any
person empowered under section 6 of the Punjab Fisheries Act, 1914,
to arrest Without warrant for offences under the said Act. Any fish
caught by the licencee by any such apparatus shall also be liable to be
seized and forfcitcd by the person empowercd as aforesaid and fish
so forfeited shall be auctioned as early as possible by the persons who
forfeited the same.
11. (J) If the licencee or-his agent or nomince commits a breach
of any provision of these rules or any term of his licence, the licencing
authority may Without prejudice 1o any other action that may be taken
by him under these rules or apy provision of law, ‘cancel his licence,
In suchan event, the fishing rights shall be put to 1e-auction and the
auction together with loss, if any, occurred to the Government. due to
Te-auction. . . a
(2) In the event -of cancellation of the licence under sub-rule (J),
the permits issued under sub-rule (2) of rule 7 shall be deemed to have
been cancelled. :
(3) In the event of cancellation of the licence under , sub-rule (J)
and permit under. sub-rule (2), the licencee or the; permitholder, as
the case may, shall not be ‘entitled to the refund of any amount paid
‘by him to the Government towards contract; amount or by way of losa
or damages whatSoever which may occur; to him.
12.- (J) Notwithstanding the provisions of the . foregoing rules, the licensing. authority. may, on an _ application submitted to him
in this behalf; grant to the applicant a ‘licence for -sport only in
Fea) on the conditions specified therein for fishing with rod and
ine. PRT eS Late :
(2) If the licence referred to in sub-rule (J) is issued" for. fishing in
- any of the waters already auctioned, the licencee who had obtained the
licence through auction shall not be entitled to claim any compensation
or damages on account of the issue of licence-for the purpose of sport.
. (3) The fee for the issue of licence under-sub-rule (7) shall be as
follows :—
_ Period of licence / oe ' Amount of fee _
@ For one year licence 4a Rs 100
(b) Monthly licence °° ~~ .. Rs. 50
(c) Seven days licence ae Rs. 25
(d) Daily licence 4. Rs. 5 7
licencee shall “be liable to pay tothe Government all expenses of re—3:
a4
668) CamScanner
HARYANA GOVT GAZ., JUNE 18, 1946 841 (JYST. 28, 1918 SAKA)
13. Ifa licence issued under these rules is lost, mutilated or
destroyed, the licensing authority may, on receipt of an application
in this behalf, issue a duplicate licence to the licencee on Payment of a
fee of rupees two only.
14. Nothing in these rules shall debar any official or officer of
the Fisheries Department or any person empowered or authorised
by. Director from catching fish of any size of any specics at any time of
‘the year by any method for the purpose of research or development. The
li¢ence shall not be entitled to claim any damage or compensation on
this account. ,
15. The Punjab Fisheries —_ 1966, in its application. to the State
of Haryana hereby repealed :
Provided that any order or action taken under the rules-so. repealed
shall be deemed to have been made or taken under the: corresponditg
provisions of these rules. )
mm
Issue of dupli-
cate peniet,
Section 3
Officers and
officials of
Fisheries
Department
not debarred
from catching
fish.
Section 3.
Repeal.
668) CamScanner
GAZ., JUNE 18, 1996
SAKA) HARYANA GOVT (TYAT. 26, 1918
FORM A
[See rule 5(3)]
Agreement Deed
This deed of agreement maile on this———— day
__- ____ __hetween the Governor of Haryana
‘Government’ of the ono part and Shri——
+ —— (hereinafter
of-
(hereinafter referred to as the
resident of —————
referred to as the aetiee) of the other part.
The parties do hereby agree as under :-—
1, The Government hereby. grants to the licencee a licence to . catch
fish in the public. waters specified in the Schedule appended to this deed,
on the terms and conditions, contained in this instrument. “Nothing
in this licence shall authorise the licencee or his ‘agent or nominees to
fish in any water closed to fishing under the rules made. under section
6 of the Indian Fisheries, Act, 1897. :
2: The licence hereby ahiiited is valid for the period from—
to but. no fishing except with rod _and line
shall be allowed during Bere from ‘Ist: July to 31st Anat of the
year. Beth F
3. (a) In consideration of ths geant of th licgaze by. the Govern-
ment, the licencez has paid to the Goveram=a the sum: of Ree ————
the receipt whereof is hereby acknowledged. eure -
+
(b) The lizzhze2 has frais: i s3curity of Rs. a Se
(5% of total amount) tothe Goveram2at to’ g'comply’ withthe terms and
conditions of the licence, ;
4, (a) The licencee shall be entitled to fish petsonally or “through
his agents or nominees who have been provided with written’ ‘permits
‘ signed by the Fisherjes Development Officer of: the districts.
(b). The licencee and his agents and nominees shall be bound to’:
show on demand, the licénce or the permit, as thé.case may be, to any
‘person authorised in this behalf by the Government and to such-officer
as are empowered under the provisions of the Punjab _ Fisheries Act,
1914 to arrest without warrant,
5, The Director. of Fisheries Haryana (herinafter) referred to
asthe “Director” shall have the right and authority to issue individual
licence for rod and line for sport only and the licencee shall not be entit-
led to claim any compensation on that account,
6. The licencee or his agents or nominee shall not uso. any gear
except the following kinds of gears for the purpose of fishing :
(1) Nets of all kinds not having at any portion mesh bar measur-
.ing less than 4.cm. from knot toknot or 16 cm. all
round, ‘
(2) Long line with hooks,
668) CamScanner
ae
HARYANA GOVT GA7Z., JUNE 18, 1996 843
(JYST. 28, 1918 SAKA)
(3) Rod and line.
(4) Hand line.
~ No gear except rod and line shall be used in the water within to a’
,
distance of two hundred meters on aither side of bridges and head works
falling within the Haryana State.
7. The licencee or hisagents or nominees shall report to the
Director or any of the officers of the Fisheries ‘Department .of — the
Government any breach of the rules framed under the Punjab Fisheries
Act, 1914 that c ome to his or their notico, —
8. The licencee or his agents or nominees shall not erect any fixed
engines, dam or wires for catching fish or use poison, line, dynamite.
orany other noxious or explosive substance in catching fish. He may
however erect fixed engines as in case of Stake nets when they are
temporarily fixed in waters for use in conju. ction with drag net.
9. The liceadee or his agents or -nominees shall not ‘catch or sell ,
any fish less than the size of the species mentioned below :
(1) Rehu 30 cm. : cs ae -
Q) Mrigal 30 cm. . S a . os Je
(3) Mahaseer 30cm. _ . - th a 1 #
(4) Catla’30 om. | eae
fo) Bilber Carp 30 cm.’
_ (6) Grass Carp:30 cm: e aos vie :
(1) Common Carp 30 com. Bo es
in case such a fish has fees inadvertantly caught, fie same shall -
be immediately thrown ‘back alive in the public: water.
10. The lincengee, his agents’ or nominees * \ shall not ' sell fish
except at the premises got approved by ‘them from thé. District .Fisheries
Development Officer of the distr ict. ,
11, The licencee shall not sublet or in any way transfer his right
and liabilities under this agreement to arly body without the previous
sanction in writing of the Director. / : ’
12. The'licencee shall abide by the rules and regulations of the’
local authorities having jurisdiction over and place Wipe he has opened .
any fish shop.
‘
13, The Government may require the licencee to sell fish caught
by the Government from any water _ closed to fishing under the. rules
668) CamScanner
844 HARYANA, GOVT GAZ., JUNE 18, 1996
(JYST. 28, 1918 SAKA) |
made unde: section 6 of the Indian Fishetics Act, 1897, through his’
fish shops. Inthat cvent he shall sell the said fish without claiming any
commission fromthe Government, ©
14. The licencee shall maintain a register, specifying the name
and addresses of the petSonsto whom permits, have been issued: for
fishing withinthe ‘watcis issued to him, A list of such permit holders
shall be submitted by the licencec to the Director.
15. The licencee shall maintain a regitlat register showing weight
of fish caught, putchasco and sold, Andicating different Vatieties of
fish so obtained,the ways and means adopted for catching fish and
types of nets used and the area and place fiom wherc, the fish has been
| caught. ,
16. The vatious registers maintained by the licencee shall be opéned
to inspeCtion bythe Director and such othe: officers and servants cfthe
Government asthe Directo) may authorise inthis behalf, at all reasona-
able time. :
17. .TheExcerpt shown. Open the full act in Lexace.