The Madhya Pradesh Fisheries ( Amendment ) Act, 1981

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MADHYA PRADESH ACT 
No. 34 of 1981 
THE MADHYA PRADESK 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, 1'181.1 
An Act further to amend the Madhya Pradesh Fisheries Act, 1918. 
Be it enacted by the Madhya Pradesh Legislature in the Thirty- 
second Year of the Republic of India as follokvs :- 
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 Amendment r;' 
1948) (hereinafter referred to as the Principal Act)- 
 section 3. 
(a) in sub-section (3), for clause (f), the following clause.< si~all be 
substituted, namely :- 
"(1) prohibited sale or purchase of fish or transport or n~ovement 
of tish within or outside the State in excess of the prescribed 
quantity except under a licence; 
% 
(ff) prescribe the seasons during which- 
. 
(i) the hilling or catShing of fish of any prescribed species shall 
be prohil)ited ; 
(ii) sale, movement or transport of any prescribed specie.: si!all 
be prohibited except under a licence ; 
(Iff) regulate the grant of lice~ces under clnuse (f) and sub-clause 
(ii) of clause (B), anillor prescribe the fees pay:ll~le ll~crc- 
for and the conditions to be attached thereto; and" : 
(b) in sub-section (5), for clauses (a) and (I]), the follo\ving clauses 
shall be substituted, namely :- 
"(a) the seizure, removal and forfeiture of any fixed engine, 
apparatus or cquipnient erected or used for fishir?g in con- 
travention of ihe rules ; 
(b) the forfeiture of any fish procured by means of any 
 such 
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 CZ! 
I' f! 
' 
catching fisll in contraventioll of the rules.". 
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ti. 
Amendment of 3, For section 5 of the Principal Acl, the following sections shai! 
scctior. 5. 
 be substituted, namely : - 
Penalities. 
 "5. 
 If any person contravenes any of  he provisions of this Act 0:. 
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. 
Cognizance of 
 5-A. 
 Every offence under this Act shall be cognizable.". 
offenCe. 
i 
Amendment of 4. In section 6 of the Principal Act,- 
rection 0, 
(a) for the proviso to ,sub-section 
 (2), the following proviso shall 
be substituted, namely : - 
"Provided that no person so i~rrcstecl shall be detained loilge!. 
than may be necessary Tor bringing him befosc- a .J~idicial 
Magistrate escept under an order of the Magistrate for his 
detention according to the provisions of the Code of Cri- 
minal Procedure, 1973 (No. 2 of 1974).!'; 
(b) for sub-section (3), the follo\ving sub-section shall be substi- 
tuted, namely :- 
"(3) All Fi,shery Oficers sliall havc the snme po\vers of scnr.ch, 
seizure and investigations in respect of an ,offence under 
this Act as a police oficer of the rank of a Sub-Inspecto:. 
has under the provisions the Code of Criminal Procedure, 
1973 (NO. 2 of 1974).". 
Amendment of 
 5. 
 For sub-section (1)of section 8 of the Principal Act, the follo\v- 
section 8. 
 ing sub-section shall be substituted, namely :- 
i 
"(1) Any offence specified in the Schedule may be compounded by 
the Collector by acceptance of a sum not exceeding one 
thousand rupees.". 
Amendment of 
 6. 
 In the Schedule to the Principal Act, after entry 4, the following 
Schedule. 
 entries shall be inserted, namely :- 
"4-A. 
 ~rans~brting 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 uncler 
the rules ; 
4-B. 
Selling or transporting or ai.ten~pting to sell or trnnspor: fisk 
in excess of the prescribed yt~antity except untier :!nd i:: 
accordance will) il~e condition-; of the liccnce grn!~ird \in!!?r. 
the rules.". 
Repeal. 7. The hladhya Prade\h Fisheries (Amendment) Ordin~incc, l!ifil 
(No. 11 of 1981) is hereby repealed. 

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