The INDIAN FISHERIES ACT 1897

I
er
1'I
IV
OF
189?
,A$)?
BY
·rHE
GOVl:WKR
...
oENERAi
OF
IN:>IA
I?
COONCIL
•
(p.eceive1.
the
as
senc
of
the
Governor
-General
on
the
I
4th
February
..
1897)'
__
_.......
.....
,.?
J
er
Tu
PROVII?E
tOR
CERTT,IN
r-!A'1"1'£RS
a
,.U..TING
TO
FI3HEiUES
IN
BRITI?
!ND:U..
\.
·,
\
Fisheri?s
Title,e><tent'
.
?
ani
ca:nmencement;
I
WHEl<i:J'.S
it
is
e,cpeiiant
to
prcni1e
for
c.ertain
mattars
r?lating
to
fisheries
in
British
In-1ia
;
it
is
hereby·
enactei
a$
follows
,-
·1.
( 1)
·.rhis
Aet may
pe
cal
lei
the
rn1ian
1?ct
1997
•
/
L?ws.
.
P
efinitions.
2.
subject,
to
the
pr-:ivisions
of
saction
S
:,n1
10
1??
}Qcli
of
the
Gen?rsl
cla1.1s?s
1-.ct,
1887,
this
,.ct
sh?ll
be
a?
s?,;>?)lEm-=
rca,
as
su;?c,>lemental
to
-=.ny
o?er
.
?.nactrnQnt
fdlt"
the
mant·3..l
time
being
in
force
r'"'l,--;in.g
to
fishC:;.Ii.;;S--in-
any
_.to
.otbar.
·
Fisheri?S
(2)
It
0Xten?s
to
the
whol?
of
British
rn1ia
1ani
(3)
It
shall
cane
into
force
at
once.
1
of
1Es87
3.
Inthis
hct,
unless
there·
is
:.1nything
ra';ugn'.rnt
in
the
subj
<;;?Ct
or
context
-
..
'(l)
"Fish"
inclu\GS
shell-fish
;
?2)11F'i.xui
ongina"
mee
ns
any
net,
c:1ge.tra?
or
other
contrivance
for
taking
fish,fi?01·
in
tho
soil
or
ma·\e
stationary
in
=iny
othor way
;
an
'\
(l)"?r?te
w."\ter"
means
w'ltc;:r
which
is
tha
?:xclusiv.::s
pr:).Jurty
of
.41ny
;,arson,
or
in
which any
::,ers
on
h?s
for
the
time
b,:.Jing
an
8Xclusive
ri?ht
-:>f
fishery
wh:;thi::.r
as
owr11.;r,
loss?s
')r
in
::.ny
.:,ther
c::1p:)city?
I
.EXpl303tion-
W:=.ttGr
sh::ill
not
Ct)::lSO
to
be1\>riv:1te
w:1tar1
within
tl'k:?
?
:1ning
of
this
,?tinttion
°b'J
t:
...
?s
,:,n
only
tha-t
.
-,thEi.r
?crs:)ns
may
h?v?
:t¥'custc:m
?
ri?ht
of
fi?hery
tht::·re?n
(.
•
•
..
•
•
•
2
'?Bgv)
Scanned with
CamScanner

/
/.
?
I
'
,
,,
I
i
st.ruet.i
on
of
fish
by
oxplooives
in
inlan,i
waters
an1
on
coasts?
t
Oeatru.cuon
.Of
fish
by
i;:>oisioni-ng
Pf
"11ate?
.
?.
I
.
-.·
·---
/-
.
4.
C.iJ
lf
any
ptrsan
us
es
any
dynamite
or
i-r
explosiv'e
substapces
i?
any
,.-ate.r
with
i
tant
by
to
catch
of
1estroy
?of
th<:!
fish
?pat
7.
?
therei'n.
lie
shall be
punf
ab lo-
with
imprl?o
n-t
foe
a
tf.Um
which
may
?en1
to
two
mooths
or
with
fi
,
.
-whi.Ch
r,rny
to
two
hUil(;lred
,"
ru?s,
i
··
(?)
In
?? (1)
.?
wor1
ttwaku
incb.21e8
the
sea
?ithin
a d,i?tanCQ
of
one
marine
lo?g
e
vf
"
I
f
1'
?he
sea
r
co?st1
arry.
?
ofience
carm.itte:1
njt!r
?at'
.su?ssction
in
such
$e-2
IMy
IX:
trie}l,
Plnia
?
I
•
?
?
all
r
especns
1.ecil4-
1
with
as
if
it
has
?
c?ttar;1
on
the
la.ni
a
b/.t±.ing
on.
?ych
co.'313t.
s.
i1)
If
any
po
rs on
p..ii.;?
any
poief
on,
lime
or
•,
I
J
noxioo,s
m.terid
:J?to
any
w?r
with_
int.A
ther?
with
impri,omient
for
a
tezrn-
which
·?y
e.x?end t
o t.,,6
pi.onths
01:
with
fino
whiCh
may
exten-'[ to
,
.
two
htin1r?
rup
ea.
·
t
fo:;
th(3
pu.rpose
herein
a.fte:r
.in
_t:hi?
se
-
'
(2)
Th!:'
Provine:
?1
Gov,2rnnent
may
by
not.i.f.ic?w
'
.-.
/
iop
in
the
Official
rjazette,
SU3Pe?
-
th.e
.
\
•
I
ope.ration,
of
.this
saction
in
e.ny
apecifi?
I
ar?,
anj
may
in
liko
m-anner
moi:L.fy
or
c.;:.
c:-.
J.
·
·
su?
not:.i.ficatlon
.
-,
-
··):
,
6.
(1)
:The P;ovincia:
Gatrernmen\:.
m.iy m?
--?le?
tion
nrne,:uono:1.,
a'n
1
may
br-::.-
notific"tion
in
..the
.
.
?
Offici.a1
Gc?l.zette
apply all
or
any
of-..su?:..z::u...Je·
'
I
I
••
s? w?e..rs,,
not
being
private
waters,
as
the
.Pr.:,,,1nC'i.l
Gov.e.rprnent
may
spec.ify
in_th.e.
?-?
not.1t
i
c
a-:·1
ojl.
.
,
(2)
The
.2rov:ncial
Government
may
also,
'by
a
1.iJce
Protection
of
fish
in
selected
waters
by
rulas
of
Prov::t.ocial
Governnent.
----
-
<.
n?i?t.ion,
·
apl)ly
such
ru1'e·s
vr
any
of
theKtt
to
i
,
.
....._.,--
any
Private
w?t&.r with
the
consent
in
writillg ofowner
ther-,:1of
?n.i
'of
all,..persons
having f';)r
th
time
be?ng anv
excllJ.sive
right
of
fishe.ry
therein.
.
(3)
Such
.rules
?T1ay
PrOhibit
or
regu'late1
all
or
any
or
the
fol!oriing
mattex.,
that·is
to
seyi­
(a)
the
ere??
0?.an.;'{?
of
:fixed
engine4
;
(b)
the
const.l;'uction
?f
weirs
,
an1
(c)
the
i.Jm:.?ion
•lltl
k:1Ji1
0f
the
nots_
to_
be
use.j
afld
the
rri¢jes of
usin?
then
•
·r
:-r-,.....,__tij
Such·
.rul.8.f
may
also
prohibit
all
fishing
in
any
8?ecifi04
water
for
a
perioi
not
excee1ing
tw:>
years.
·
J
I
(9ont1,
•••••••••
3
Pege)
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CamScanner

I
?
i:JUblication
•
-.}-
(S}
In
making
any
rule
un:1er.this
s.eet;..t.on
the
?rovind.al
'1o.rerllnent
may-
(a)
lirect
thqt
a
breach
of
it
shall
,)Unishable
with
fine
which
may
exten1
to
?ne
hun1re1
ru?e?s
an:1
when
the
breach
is
a
counti?uins· breach, with
a
.further
fine
which
ma.y
extcn:1 t
.:>
t.·,
ten
ru.,>ees
for
every
iay
+
?
a?er
the
jat?
0£
the
first
convictian
1uring
which
t:he
breach
is
.,>r-:,ye1
to
have
been
.Jersiste1
i?
an
l
(b)
?rovi1e
for
-
(i)
the
seizur?.
f0rfai?ure
an]
removal of
fi.Xe1
on?ines.
arocte1.
or
use1
o?
n.)ts
use1,
in
contravontion
of
the
zu
La,
an1
·
(ii)
the
forfeiture
of
any
fi3h ta.ken
by
means
of
any
such
fixe1
e-,nigini:l
or
not
•
{6)
'l'le
e>ower
to
mak?
rules
un
je
z
this
sc.ctiJ:>n is
e
subject
·.
t..:>
the
con1.ition
th?t
they
shall
be
ma1e
after
._Jr?ious
..
,
,
..
(
:Il)
Any ?olice
offi•er
or
other
person
sJecially
i
'l
.::im?owore·l
by
the
Provincial
Gove.rnnent
in Arrest
with
I
aJ.t
??nt
this
?half
either
by name
or
?s
hol?ing
for
offences
any
office,
for
t.ho
time
being,
may
with3lt
un1(;r
this
.
?n
or1er fr.:::m
..:i
Magistrate
an?
without
·
Act
warrant
arrest
uny
person
CQ1mitting
in
his
,·
viuw
:1nyoft-ence.
'Unishab?
unjtir
:s-eet.i.on,
or
5
un?c::r
any
rul?
un1cJr
se?
6
-
(.a) if
'the
name
3n1
a1tmss
of
the
;>erson
e.re
unknown
t:>
him,
an
I
(o)
if
tha
person
iec,lines
to
give
his
name
2n1
a11ress,
.Jr
if
th?re
is
zeeson to
\OUbt
the
accu
r
sey
of
the
l'li3llle
2in·1
e
11rr.,ss
if
?iven.
(2)
A;
person
:irr1.;st?turt,?r
this
seet.i>n
m?y
be
'\E:!t31ne,
until
his
name
an1
c!
tress
hav?
been
C•:>rreetly
?scertr'line1
1
.t'rovi
1e1
that
no
i)drson so
.?rr..:ste'! shall
;-.,?
'1?tnine1.
l?n?erth?n
m?y
be
n8c?ssa.ry
f?r
bringing
him
bef?re
a
M1?istrnt?,
.axc??t
un1er
the
or,?r
?fa
M.3_istr2te
for
his
1et?nti?n.
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