LexThe Uttarakhand fisheries Act
Uttarakhand · state statute
Open in Lexace · Ask the AI about this actdze la[;k& 084 iathd`r la[;k&;w0,0@Mh0,u0&30@03
¼ykblsUl Vw iksLV fonkmV izhisesUV½
ljdkjh xtV] mÙkjkapy
mÙkjkapy ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mÙkjkapy vf/kfu;e½
nsgjknwu] eaxyokj] 27 ebZ 2003 bZ0
T;s’B]06 1925 “kd lEor~
mÙkjkapy “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 183@fo/kk;h ,oa lalnh; dk;Z@2003
nsgjknwu] 27 ebZ] 2003
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjkapy fo/kku lHkk }kjk
ikfjr mRrjkapy eRL; fo/ks;d] 2003 dks fnukad 16 viSzy] 2003 dks vuqefr iznku dh vkSj og
mRrajkpy vf/kfu;e la[;k 02 lu 2003 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk
izdkf”kr fd;k tkrk gSA
mRrjk[k.M eRL; vf/kfu;e] 2003
¿mRrjk[k.M vf/kfu;e la[;k 2 o’kZ~ 2003À
mRrjk[k.M esa eNyh ikyu dh O;oLFkk djus ds fy;s ,d vf/kfu;e
mRrjk[k.M jkT; esa eNyh ikyu dh O;oLFkk rFkk rn~lEcU/kh fo’k;ksa ds fy, Hkkjr x.kjkT; ds pkSouosa o’kZ esa fuEufyf[kr
vf/kfu;e cuk;k tkrk gS&
vf/kfu;e
Lakf{kIr uke] foLrkj vkSj
izkjEHk
1- ¼1½ ;g vf/kfu;e mRrjk[k.M eRL; vf/kfu;e] 2003 dgyk;sxkA
¼2½ ;g lEiw.kZ mRrjk[k.M jkT; esa ykxw gksxkA
¼3½ ;g jkT; ljdkj ds ljdkjh xtV esa foKkfir gksus ds fnukad ls izHkkoh ekuk
tk;sxkA
ifjHkk’kk,a 2- bl vf/kfu;e esa tc rd dksbZ vU;Fkk visf{kr u gks&
¼1½ ^eNyh^ dk rkRi;Z eNyh] “kSy fQ”k] fQu fQ”k] dNq vk] ikuh esa mxus okys ,sls ikS/ks
tks eNyh ikyus ds fy, egRoiw.kZ gSa vkSj eNyh ds thou dky dh izR;sd voLFkk
dh eNyh lfEefyr gS(
¼2½ ^fQf”kax dzk¶V^ dk rkRi;Z ekuo pkfyr ;k baftu pkfyr uko ls gS tks eNyh
f”kdkjekgh ;k eNyh ;krk;kr ds mi;ksx esa yk;k tk;(
¼3½ ^f”kdkjekgh midj.k^ dk rkRi;Z eNyh idM+us ds tky] dkaVs dh ykbu] jkSM ykbu]
f”kdkjekgh ;a=ksa ls gS(
¼4½ ^eNyh idM+us dk vijk/k^ dk rkRi;Z ,sls vijk/k ls gS tks bl vf/kfu;e ds vkns”kksa
ds v/khu n.Muh; gks(
¼5½ ^eRL; inkf/kdkjh^ dk rkRi;Z ,sls O;fDr ls gS ftls jkT; ljdkj us bl vf/kfu;e ds
leLr ;k fdlh ,sls mn ~ns”; dh iwfrZ ds fy;s ;k dksbZ ,slk dke djus ds fy;s
fu;qDr fd;k gks] ftlds djus dk bl vf/kfu;e ;k blds vUrxZr cuk;s x;s fdlh
fu;e ds v/khu vkns”k gks] ijUrq izfrcU/k ;g gS fd dksbZ Hkh iqfyl vf/kdkjh] tks in
esa lc bUlisDVj ls fuEu in gks] bl izdkj fu;qDr u fd;k tk;sxk(
¼6½ ^fLFkj baftu^ dk rk Ri;Z fdlh ,sls tky] fiatMsa+ oalh ¼Qank½ ;k eNyh idMus ds
fdlh ,sls midj.k ls gS ftls Hkwfe esa yxk;k x;k gks ;k ftls fdlh vU; izdkj ls
fLFkj dj fn;k x;k gks(
¼7½ ^futh tyk”k;^ dk rkRi;Z fdlh ,sls tyk”k; ls gS] tks fdlh O;fDr ;k /k kfeZd
laLFkk dh ,dkadh lEifRr gks ;k ftlesa fdlh O;fDr ;k /kkfeZd laLFkk ;k lfefr dks
eNyh idM+us dk Lokeh] iV ~Vsnkj ;k fdlh vU; :I k esa ,dkf/kdkj izkIr gks vkSj
blesa ,sls rkykc] ikSM+] izkd`frd d`f=e > hy vkfn Hkh lfEefyr gSa] ftUgsa muds
Lokeh us vius O;; ls [kqnok;k gks vkSj ftuesa o’kZ _rq esa uSlfXkZd ikuh v FkkZr~
ufn;ksa] ugjksa] /kkjkvksa vSj >hyksa dk ikuh u vkrk gS(
¼8½ ^jkT; ljdkj^ dk rkRi;Z mRrjk[k.M jkT; ljdkj ls gS(
¼9½ ^eRL; vH;kj.;@lajf{kr ty lkzsr dk rkRi;Z mu ty lkzsrkaas ds lUnHkZ esa gS ftuesa
fdlh Hkh dkj.ko”k eNyh dk f”kdkj djuk izfrcfU/kr g SA ,sls lHkh ty lzksrksa dks
eRL; tSo fofo/krk ds laj{k.k gsrq jkT; ljdkj }kjk xtV esa izdkf”kr dj
izfrcfU/kr {ks= ?kksf’kr fd;k tk,A
fu;eksa }kjk pqus gq;s
tyk”k;ksa esa eNyh ekjus
ij ykblsal yxkuk vkSj
mldk fu’ks/k djuk
3- ¼1½ jkT; ljdkj bl /kkjk esa vkxs crk;s x;s iz;kstuksa ds fy;s fu;e cuk ldrh gSs vkSj
,sls fu;eksa ds v/khu ;g ?kks’ k.kk djsxh fd fdu ty”k;ksa ds lEcU/k esa ;g lc
fu;e ;k buesa ls ykxw gksaxsA
¼2½ jkT; ljdkj ljdkjh xtV esa foKfIr izdkf”kr djds] ,sls fu;e ;k buesa ls fdlh
dks fdlh futh tyk”k; ij mlds Lokeh vkSj mu lc O;fDr;ksa dh fyf[kr Lohd`fr
ls ykxw dj ldrh gS ftudk ml le; mlesa ls eN fy;ka idM+us dk vf/kdkj gks
;k ;fn jkT; ljdkj dks bl ckr dk larks’k gks tk; fd Lohd`fr fcuk mfpr dkj.k
ds jksd yh xbZ gS] rks fcuk mudh Lohd`fr ds Hkh ykxw dj ldrh gSA
¼3½ ,sls fu;e&
¼d½ uhps fy[kh gqbZ lc ckrksa ;k muesa ls fdlh ckr dks fuf’k) ;k fu;fer dj
ldrs gSa vFkZkRk&
¼1½ fLFkj baftuksa dks yxkuk vkSj pykuk]
¼2½ ty izcU/ku dk;Zdz eksa ds vU rxZr fofH kUu foHkkxksa }kjk unh ukyksa esa
fufeZr pSd Mseksa dk LokfeRo lEcfU/kr foHkkxksa dk gksxk fdUrq eRL;
fodkl ,oa izcU/ku dk vf/kd kj eRL; ikyu foHkkx esa fufgr gksxkA bu
pSd Mseksa esa eRL; ikyu ,oa laxzg.k ds fy, eRL; foHkkx }kjk LFkkuh;
xzkeh.k lgk;rk lewgksa ;k eRL; lgdkjh lfefra;ksa dks iV ~Vs ij fn;s
tkus dk izkfo/kku gksxk]
¼3½ tkyksa dk uke] izdkj vkSj tky d s Qans ;k eNyh idM+us ds fy;s iz;ksx esa
yk;s tkus okys fdlh vU; midj.k dk vkdkj vkSj mudks mi;ksx esa ykus
dk <ax(
¼[k½ ykblsal ds fcuk eNyh idM +us dk fu’ks/k djuk] ,sls ykblsal fn;s tkus dh
fof/k fu/kkZfjr djuk] muds fy;s “kqY d fu;r djuk vkSj ftu izfrcU/kksa ds
lkFk og fn;s tk;saxs mudks fu;r djuk(
¼x½ cUnwd] cNhZ] /kuq’k vkSj ck.k ;k mlh izdkj ds gfFk;kjksa }kjk eNyh ekjuk ;k
ekjus dk iz;Ru djuk] tyk”k; dks fo’kSyk djuk ;k dkj[kkuksa bR;kfn ds xans
ikuh ls tyk”k; xank djuk(
¼?k½ _rq,a fu/kkZfjr djuk] ftuesa fd fo”ks’k izdkj dh NksVh ;k cMh eNyh ;k
muds vaMs idMus] ekjus] cspus dk fu’ks/k gksxk(
¼M-½ de ls de eki rkSy fu/kkZfjr djuk ftlls de dh fdlh fu/kkZfjr izdkj dh
dksbZ eNyh ekjh ;k csph u tk;sxh(
¼p½ fdlh fufnZ’V tyk”k; esa fu;e vof/k ds fy;s eNyh idM+us dk fu’ks/k djuk(
¼N½ fdlh {ks= ;k {ks=ksa ds ckgj eNfy;ksa ds fu;kZr vkSj ml ewY; dh O;oLFkk
djuk ftl ij lc ;k fdlh fo”ks’k izdkj dh eNfy;ka fufnZ’V ef.M;ksa esa
[kjhnh ;k csph tk ldrh gSa(
¼t½ fdlh rkykc ;k >hy ds Lokeh] lkf/k cU/kd xzkgh ;k iV~Vsnkj dks ;g vkns”k
nsuk fd og ,sls rkykc >hy esa fdl izdkj ;k izdkjksa dh eNfy;ka bdBBk
djsa(
¼>½ iztuu dky esa unh ukyksa ,oa vU; iztuu LFkyksa esa izkd`frd iztuu gsrq
eRL; nksgu fu’ks/k jgs xkA futh {ks= esa gSpjh cuokus gsrq foHkkx }kjk dsUnz
ljdkj ;k jkT; ljdkj }kjk nh tkus okyh lqfo/kk,a miyC/k djk;h tk,axh(
¼¥½ izxfr”khy eRL; d`’kdksa dks jkT; Lrj ij iqjLd`r djus dk izko/kku fd;k
tk,xk(
¼V½ eRL; thoh oxZ ftlesa caxkyh] vkfnoklh] eNqok] fu’kkn] d”;Ik lekt vkfn
Hkh lfEefyr gSa] ds fy, ekfRL;dh izf”k{k.k ds lkFk&lkFk eNyh ikyu gsrq
izksRlkgu fn;k tk,xk(
¼B½ eNyh ikyu O;olk; dh mUufr ,oa eRL; d`’kdksa ds vkfFkZd o lkekftd
mRFkku gsrq foHkkx }kjk la?k ;k lfefr LFkkfir djds iznRr lqfo/kk, a miyC/k
djk;h tk,axh(
¼M½ foHkkx izxfr”khy d`’kdksa dks fuyh {ks= esa eRL; ikyu gsrq le;≤ ij
dsUnz ljdkj ,oa jkT; ljdkj }kjk nh tkus okyh lqfo/kk,a tSls&cSad _.k]
rkykc fuekZ.k] eRL; cht] eRL; vkgkj] izf”k{k.k vkfn miyC/k djk,xk(
¼<½ eNyh ckt kj dks fu;af=r djuk] eNyh dk izlaLdj.k ,ao eNyh mRiknksa dk
dz; ,oa mi;ksx dks fu;af=r djuk(
¼.k½ fufZnZ’V LFkkuksa esa eNyh idM+us ds midj.kksa dk laxzg fu;af=r djuk(
¼r½ fufnZ’V LFkkuksa esa lc ;k fo”ks’k eNyh iztkfr ;k eNyh mRiknu iztkfr dk
;krk;kr vko”;drkuqlkj fu;af=r djukA
,sls fu;e] vU; ckrsa&
¼d½ jkT; ls eNyh ;k eRL; mR ikn ds vk;kr RkFkk fu;kZr ds fy;s ekax fu/kkZfjr
djuk(
¼[k½ eRL; vf/kdkjh }kjk tkjh ykblsal ds fcuk eRL; vk;kr] fu;kZr ;k ;krk;kr
dk fu’ks/k djuk vU;Fkk “krsZa fu/kkZfjr djuk(
¼x½ ykblsal ds izk:i] QkeZ fu/kkZfjr djuk(
¼?k½ fufnZ’V lhek ds vUrxZr eNyh ds ijh{k.k dk vf/kdkjA
¼4½ bl /kkjk ds vUrxZr fdlh fu;e ds cukus esa jkT; ljdkj uhps fy[kh gqbZ ckrksa dh
O;oLFkk dj ldrh gS%&
¼d½ fdlh ,sls midj.k dks Nhu ysuk] gVk nsuk vkSj tCr dj ysuk] tks fu;eksa ds
fo:) eNyh idM+us ds fy, LFkkfir fd;k ;k mi;ksx esa yk;k x;k gks(
¼[k½ fdlh ,sls midj.k }kjk idM+h gqbZ fdlh eNyh dks tCr dj ysuk( vkSj
¼x½ eNfy;ksa dh fdlh ,slh isVh dks tCr djuk] tgka fu;e dk mYya?ku djds]
fdlh ds ikl gks ;k dgha Hksth tk jgh gksA
¼5½ bl vf/kfu;e ds v/khu d`r leLr fu;eksa] muds cuk;s tkus ds Ik”pkr~ ;Fkk”kh?kz tks
dh tk ldsxh] dks jkT; fo/kku lHkk ds le{k tc ;g ,d l= ;k vuqorhZ dbZ l=ksa
ds rkjrE; esa pkSng fnuksa dh foL rkfjr dqy vof/k ds fy;s l= esa gS] j[kh tk;sxh
vkSj tc rd dksbZ Ik”pkrorhZ frfFk u fu;r dh tk; muds “kkldh; jkti= esa
izdk”ku dh frfFk ls ,sls mi kUrj.ksa ;k “kwU;hdj.k tSl k fo/kkf;dk djus dks lger
gks] ds v/;/khu izHkkfork xzg.k djsxh] blfy;s] gka ykfd] ,slk dksbZ mikUrj.k ;k
“kwU;hdj.k mlds v/khu iwoZ e sa d`r fdlh dk;Z dh oS/krk ij foijhr izHkko Mkys
fcuk gksxhA
eNfy;ksa dh f cdzh dks
fu’ks/k djus dk vf/kdkj
4- jkT; ljdkj ljdkjh xtV esa foKfIr }kjk ;g fu’ks/k dj ldrh gS fd fdlh {ks= ;k
{ks=ksa esa] tks bl lEcU/k esa fufnZ’V fd;s tk;sa] dksbZ ,slh eNyh fcdzh ;k vnyk&cnyh
ds fy;s izLrqr ;k iznf”kZr u dh tk; tks /kkjk 3 dh mi/kkjk¼3½ d s v/khu cuk;s x;s
fdlh fu;e dk mYya?ku djds idMh+ xbZ gksA
n.M 5- /kkjk 3 ds v/khu cuk;s x;s fdlh fu;e dk ;k fdlh ,sls fu’ks?k dk mYya?ku djus ij
ftlds lEcU/k esa /kkjk 4 ds v/khu foKfIr fudkyh xbZ gks] uhps fy[kk gqvk n.M fn;k
tk;sxk %&
¼1½ igyh ckj n.Muh; ?kksf’kr gksus ij fdlh Hkh izdkj ds dkjkokl dk n.M] ftldh
vof/k rhu ekl rd gks ldrh gS ;k vFkZn.M tks ikap lkS :Ik;s rd gks ldrk gS
;k nksuksa gh n.M( vkSj
¼2½ ckn ds izR;sd ckj n.Muh; ?kksf’kr gksus ij fdlh Hkh izdkj ds dkjkokl dk n.M
ftldh vof/k N% ekl gks ldrh gS ;k vFkZn.M tks ,d gtkj :Ik;s rd gks
ldrk gS] ;k nskuksa gh n.MA
foLQksVdksa }kjk eNyh
fouk”k ij n.M
6- ¼1½ ;fn dksbZ O;fDr foLQksVdksa ds iz;ksx ls] fdlh ty {ks= esa fdlh eNyh dks ekjrk ]
idM+rk ;k u’V dj rk gS] igyh ckj n.Muh ; ?kksf’kr gksus ij fdlh Hkh izdkj ds
dkjkokl dk n.M ftldh vof/k ,d o’kZ rd gks ldrh gS] ;k vFkZn.M tks ikap
gtkj :Ik;s rd gks ldrk gS] ;k nksuksa gh n.MA
¼2½ ckn ds izR;sd ckj n. Muh; ?kksf’kr gksus ij fdlh Hkh izdkj d s dkjkokl dk n.M
ftldh vof/k rhu o’kZ rd gks ldrh gS] ;k vFkZn.M tks iakp gtkj :Ik;s rd gks
ldrk gS] ;k nksuks gh n.MA
¼3½ ,slh unh] ty/kkjk] [kky] rkykc] >hy] tyk”k; tks eNyh d s fuokl LFky gSa] ds
fudV foLQksVd ink FkZ] tks eNyh ekjus esa iz;ks x gks ldrs gSa ] dk laxzg n.Muh;
?kksf’kr gksus ij fdlh Hkh izdkj ds dkjkokl dk n.M ftldh vof/k nks o’kZ rd gks
ldrh gS ;k vFkZn.M] tks rhu gtkj :I;s rd gks ldrk gS ;k nksuksa gh n.MA
Tkgj }kjk eNyh fouk”k
ij n.M
7- ¼1½ ;fn dksbZ O;fDr fdlh tgj] Cyhfpax ikmMj] pwuk ;k fo ’kSys inkFkZ] fo|qr /kkjk ls
eNyh idMrk gS] ;k u’V djrk gsS] n.Muh; ?kksf’kr gksus ij] fdlh Hkh izdkj ds
dkjkokl dk n.M ftldh vof/k rhu o’kZ rd gks ldrh gS] ;k vFkZn.M] tks ikap
gtkj :Ik;s rd gks ldrk gS ;k nkuksa gh n.MA
¼2½ fu’ks/k dky esa eNyh ekjus ;k idMus esa dksbZ O;fDr /kkjk 3 mi/kkjk ¼3½ Hkkx ¼?k½ ds
v/khu fufnZ’V fu’ks/k vof/k esa tky ls eNyh idM +us ;k ekjus ij fdlh Hkh izdkj
dk dkjkokl] ftldh vof/k nks o’kZ rd gks ldrh gS ;k vFkZn.M tks rhu gtkj
:Ik;s rd gks ldrk gS ;k nksuksa gh n.MA
¼3½ laKs; o xSj tekurh vijk/k& bl vf/kfu;e dh /kkjk 6 vkSj 7 d s vUrxZr lHkh
vijk/k laKs; vkSj xSj tekurh gksaxs tk s n.M izfdz;k lafgrk 1973 ds v/khu fufgr
gSA
vf/kfu;e ds v/khu fd;s
x;s vijk/kksa ds fy;s
fcuk okjUV ds fxj¶rkjh
8- ¼1½ dksbZ eNyh inkf/kdkjh ] tks eRL; fodkl vf/kdkjh ds in ls uhps dk u gks ;k
iqfyl inkf/kdkjh tks lc&bUlisDVj ds in ls uhps dk u gks] ;k vU; O;fDr ftls
jkT; ljdkj bl lEcU/k esa fo”k’k :Ik ls vf/kd kj ns] fdlh O;fDr dks] tks mlds
fopkj esa eNyh idM+us dk dksbZ vijk/k dj jgk gks ;k djus dh ps’Vk dj jgk gks]
fcuk okjUV ds fxj¶rkj dj ldrk gSA
¼d½ ;fn ml O;fDr dk uke vkSj irk mls u ekywe gks( vkSj
¼[k½ og O;fDr viuk uke vkSj irk u crkrk gks ;k ;fn tks uke o irk mlus
crk;k gks mlds Bhd gksus ds lEcU/k esa lUnsg djus dk dkj.k gksA
¼2½ bl /kkjk ds v/khu fxj¶rkj fd;k x;k dksbZ O;fDr ml le; rd ds fy;s jk sd
j[kk tk ldrk gS] tc rd fd mldk uke vkSj irk Bhd&Bhd u ekywe gks tk; %
ijUrq izfrcU/k ;g gS fd bl izdkj fxj¶rkj fd;k x;k O;fDr mrus le; ls
vf/kd u jksd j[kk tk;sxk] ftruk mls eftLVªsV d lkeus izLrqr djus ds fy;s
vko”;d gks] flok; ml n”kk ds tc fdl h eftLVsªV us mls jksdus dh vkKk nh
gksA
¼3½ izR;sd eNyh inkf/kdkjh dks eNyh idM+us ds vijk/k ds lEcU/k esa ryk”kh ysus vkSj
tkap iM+rky djus ds o gh lc vf/kdkj izkIr gksaxs] tks n.M izfdz;k lafgrk ] 1973
ds v/khu lc&bUliasDVj ds in ds fdlh iqfyl inkf/kdkjh dks izkIr gSaA
vijk/k dh laKs;rk 9- fdlh eNyh inkf/kdkjh] ;k iqfyl inkf/kdkjh] tks lc bUlisDVj ds in ls fuEu
in dk u gks ;k fdlh O;fDr ;k O;fD r;ksa ds oxZ }kjk tks jkT; ljdkj }kjk bl
fufeRr vf/kd`r fd;s x;s gksa] vfHk;ksx izLrqr fd;s tkus dh n”kk ds vfrfjDr fdlh
vU; n”kk esa dksbZ U;k;ky; bl ,DV ds v/khu fdlh vijk/k dh lquokbZ ugha
djsxkA
dqN vijk/kksa ds lEcU/k
esa le>kSrk djus dk
vf/kdkj
10- ¼1½ xtV esa foKfIr izdkf”kr dj jkT; ljdkj fdlh eNyh inkf/kdkjh dks Lo;a mlds
uke ;k mlds in ls bl ckr dk vf/kdkj ns ldrh gS fd og&
¼d½ fdlh ,sls O;fDr ls] ftlds fo’k; esa ,slk izek.k gks ftlls ;fn mldk
[k.Mu u fd;k tk; ;g fl} gks fd ml O;fDr us ifjf”k ’V ds f}rh; LrEHk
esa mfYyf[kr eNyh idMus dk dksbZ vijk/k fd;k gS] ml vijk/k ds fy;s
eqvkots ds :i ls dksbZ /kujkf”k xzg.k dj ysa] ftlds lEcU/k esa ,slk izek.k
gks vkSj ,slh /kujkf”k ,sls inkf/kdkjh dks fn;s tkus ij og O;fDr fgjklr esa
gks] eqDr dj fn;k tk;sxk vSkj fQj mlds fo:) vkSj dksbZ dk;Zokgh ugha dh
tk;sxh(
¼[k½ fdlh ,slh lEifRr dks tks tCrh ds ;ksX; gksus ds dkj.k tCr dj yh xbZ gks]
fcuk dksbZ vkSj /kujkf”k fy;s ;k mldk ,slk ewY; ysdj] ftldk vuqeku ,sls
inkf/kdkjh us yxk;k gks eqDr dj ns vkSj ,sls ewY; dk Hkqxrku gksus ij og
lEifRr eqDr dj nh tk;sxh vkSj mlds ckjs esa dksbZ vU; dk;Zokgh u dh
tk;sxhA
¼2½ mi/kkjk ¼1½ ds okD; [k.M ¼d½ d v/khu {kfriwfrZ ds :Ik esa xzg.k dh x;h /kujkf”k
fdlh Hkh n”kk esa ml /kujkf”k ls vf/kd u gksxh] tks ifjf”k’V ds f }rh; LrEHk esa
of.kZr vijk/k fo”ks’k ds fy;s mlds r`rh; LrEHk eqvkots ds :Ik esa yh tk ldrh
gksA
vf/kfu;e ykxw djus ds
fy, fpfUgr jkT;
dkfeZd
11- eRL; vf/kfu;e ds fu’iknu ds fy, fu;qDr fd;s x;s lHkh vf/kdkjh Hkkjrh; n.M
lafgrk dh /kkjk 21 ds vUrxZr yksd lsod ekus tk;saxsA
Ikfjf”k’V
¼/kkjk 10 nsf[k;s½
{kfriwfrZ dh vf/kdre /kujkf”k tks eNyh idM+us ds dfri; vijk/kksa ds fy;s /kkjk 10 ds vUrxZr {kfriwfrZ ds :Ik
esa yh tk ldrh gSA
dzekad vijk/k dk fooj.k {kfriwfrZ ds :Ik esa yh
tkus ;ksX; vf/kdre
/kujkf”k ¼:0 esa½
1 ,sls tky ls eNyh ekjuk] ftlds Qans bl ,DV ds vUrxZr cuk;s x;s fu;eksa ds
vuqlkj fu/kkZfjr uki ls NksVs gksa
,d gtkj
2 fcuk ykblsal ds eNyh ekjuk ,d gtkj
3 ,slh eNfy;ksa dks ekjuk] idM +uk ;k cspuk ;k ekjus] idMus ;k cspus dh p s’Vk
djuk tks bl ,DV }kjk fu/kkZfjr eki ls de uki rkSy dh gksa
Ikakp lkS
4 eNyh ekjuk fu’ks/k vof/k esa ,slh tkfr dh eNfy;ksa dks ekjuk] idMuk ;k cspuk
;k ekjus] idM+us] cspus dh ps’Vk djuk] ftu ij izfrcU/k yxk fn;k x;k gks
Ikakp lkS
5 fu;e ds v/khu Loh d`r] fof/k;ksa ds vfrfjDr fdlh vU; fof/k ;k midj.k ls
eNyh idM+uk
Ikakp lkS
6 fu;e ds v/khu Lohd`r] ,d le; esa nks ls vf/kd fof/k ;k midj.k dk iz;ksx Ikakp lkS
7 eNyh ekjrs le; ykblsalnkjksa dk fcuk ykblsal okys O;fDr;ksa dks viuh tkyksa
lfgr eNyh idM+us esa lgk;rk nsus ds fy;s fu;qDr djuk ;k dke ij yxkuk
Ikakp lkS
8 ,sls tyk”k; esa eNyh idM+uk ;k idM+us dh ps’Vk djuk] ftlesa eNyh ekjus
dk fu’ks/k gks
Ikakp lkS
9 ,slh eNfy;ksa dks cspus ;k vnyk&cnyh djus ds fy;s mifLFkr ;k iznf”kZr
djuk] ftudk /kkjk 4 d s v/khu tkjh dh xbZ fdlh foKfIr esa fufnZ’V {ks= esa
cspuk fuf’k) gks
Ikakp lkS
10 /kkjk 3 dh mi/kkjk ¼3½ ds okD; [k.M ¼N½ ds vUrxZr cuk;s x;s fdlh fu;e dk
mYya?ku djds eNyh dks ckgj Hkstuk ;k Hkstus dh ps’Vk djuk
Ikakp lkS
11 fufnZ’V cktkj ls vf/kd ewY; ij eNyh cspuk ;k cspus dh ps’Vk djuk Ikakp lkS
12 /kkjk ¼3½ dh mi/kkjk ¼3½ ds okD; [k.M ¼.k½ ds vUrxZr cuk;s x;s fdlh fu;e
dh mYya?ku djds eNyh idM+us ds midj.k j[kuk
Pkkj lkS
mRrjk[k.M dh eq[; ufn;ka ,oa lgk;d ufn;ka ekglhj ,oa VkªmV dks n”kkZrs gq,
tuin mRrjk[k.M esa
unh@lgk;d unh dk
uke
mRrjk[k.M esa
yEckbZ ¼fd0eh0½
Ekkglhj tksu
¼fd0eh0½
VªkmV tksu
¼fd0eh0½
nsgjknwu ;equk 50 30 -
VkSal 45 - 15*
lkSax 25 25 -
mRrjkdk”kh vlhxaxk 34 - 34*
;equk 50 15 ¼cMdksV ls uhps½ 35 ¼cMdksV ls Åij½
HkkxhjFkh 140 45¼xaxksjh ls uhps½ 95 ¼xaxksjh ls Åij½
VkSal 20 - 20
Pkeksyh jkexaxk ¼i0½ 20 - -
fi.Mj 93 - 93*
vyduUnk 150 - 150
fo’.kq xaxk 150 - 150
fojgh xaxk 50 - 50*
Xk:M+ xaxk 15 - 15
Ckkyf[kyk 15 - 15*
ve`r xaxk 05 - 05
UkUnkfduh 40 - 40
fuxksy 15 - 15
miyk 15 - 15
vUurxkM+ 20 - 20
:nziz;kx eUnkfduh 100 ¼ckalckjk ls uhps½ 40 ¼vxLreqfu ls Åij½
dkyhunh 10 - 10
Eknegs”oj 25 10 15
dYi xaxk 15 - 15
dkdMk+ unh 15 - 15
fVgjh HkkxhjFkh 80 80 -
fHkyaxuk 50 20¼HkkxhjFkh laxe ls
Åij½
-
ikSMh+ jkexaxk ¼iw0½ 37 37 -
vyduUnk 50 50 -
Uk;kj¼iw0½ 60 60 -
Uk;kj¼i0½ 50 50 -
Xakxk 48 48 -
Uk;kj unh 18 18 -
dksBkjh unh 21 - -
Ikyku unh 21 - -
[kksg unh 12 - -
Ekkfyu unh 12 12 -
jscklu unh 15 - -
feuk;rk unh 12 - -
Uky unh 18 - -
dg;ky unh 27 - -
Lksku unh 12 - -
gfj}kj Xakxk 20 20 -
lkSax 05 05 -
Lqkok 12 12 -
dqek;wa
uSuhrky dkslh 60 60 -
xkSyk 50 15¼dkBxksnke ls
Åij½
-
Uak/kkSj 30 30 -
Hkokyh ukyk 20 10¼dSaph eafnj ls
uhps½
-
vYeksMk+ dkslh 58 58 -
jkexaxk¼i0½ 77 77 -
Lqk;ky 41 15¼dkslh unh laxe
ls Åij½
-
Xkxkl 38 38 -
fouksn 20 - -
Ikukj 26 26 -
Ckkxs”oj Lkj;w 57 40¼didksV ls uhps½ 17¼didksV ls Åij½
Ykkgqj 10 10 -
Xkskerh 40 40 -
QuxkM+ 20 20 -
Xk:M xaxk 10 10 -
fiFkkSjkx<+ jkexaxk 92 70¼lj;w laxe ls
Åij½
22 ¼rste ls Åij½
Lkj;w 60 60 -
dkyh 190 150 40 ¼/kkjpwyk ls Åij½
xkSjh 90 30¼dkyh laxe ls
Åij½
60 ¼endksV ls Åij½
/kkSyh 80 - -
pjekxkM 14 5 -
<qyh xkM+ 18 18 -
pEikor dkyh 20 20 -
Ykksgkorh 40 40 -
Ykf/k;k 50 50 -
Å/keflga uxj “kkjnk 10 - -
dSyk”k 10 - -
vf/kdka”k ufn;ksa ds Åijh Hkkx esa vlsyk iztkfr ¼Luks VkªmV½ dh eNfy;ksa ds izkd`frd fuokl&LFky gSA
*orZeku VkªmV {ks=A
THE UTTARAKHAND FISHERIES ACT, 2003
[Uttarakhand Act No. 02 of 2003]
AN
ACT
to provide for management of Fisheries and related matters in the State of Uttarakhand in fifty-
fourth year of Republic of India as follows:-
Short title, extent
and
commencement
1. (1) This Act may be called the Uttarakhand Fisheries Act, 2003.
(2) It extends to the whole of Uttarakhand State.
(3) It shall come into force at once.
Definitions 2. In this Act, unless there is anything repugnant in the subject or context ---
(1) ‘Fish’ includes shell fish and fin fish, turtles in all stages of its life history
including aquatic plants used by fishes;
(2) ‘Fishing craft’ means any bo at, whether manually operated or powered,
used for fishing or transport of fish;
(3) ‘Fishing Gear’ means any net, line ro d and line, fishing tackle and other
appliances used for catching fish;
(4) ‘Fishing offence’ means an offence punis hable under this Act or under an y
rule made there under,
(5) ‘fishery officer’ means any person whom the Uttara khand Govt. or any
other officer empowered by the Uttarakhand Govt. in this behalf, may from
time to time, appoint by name or as holding an office, to carry out a ll or any
of the proposes of this Act or t o do anything required by this Act or any
rule made there under.
provided that no police officer below the rank of sub -inspector shall be
so empowered(
(6) ‘Fixed engine’ means any net, cage, trap other contrivance for taking fish,
fixed in the soil or made stationary in any other way;
(7) ‘Private water’ means waters which are the exclusive property of any
person or in which any person has for the time being an exclusive right of
fishery, whether as owner, lease or in any other capacity and includes tanks,
ponds, artificial lakes etc. excavated at the expense of the owner which have
no commu nication in the rainy season with natural waters such a s rivers,
streams, canals and jhils;
(8) ‘State Government’ means the Government of Uttarakhand;
(9) ‘Fish sanctuary/protected water source’ means water source where due to
any reason fishing is prohibited, all such water sources would be declared as
prohibited areas for fishing for conservation of fish Bio Diversity after due
publication in the State Gazette.
Power to make
rules for
prohibition and
licensing of
fishing in
selected waters
3. (1) The State Gove rnment may make rules for the purposes mentioned
hereinafter in this section and shall under such rules declare the waters, not
being private waters, to which all or any of them shall apply.
(2) The State Govt. may, by notification in the official Gazette appl y such rules
or any of them to any private water s with the consent in writing of the
owner thereof and of all persons having for the time being any exclusive
right of fishery therein, or if the State Govt. is satisfied that the consent is
un-reasonably with held without such consent. Provided that no rules under
this section shall apply to any religious waters.
(3) Such rules may-
(a) Prohibit or regulate all or any of the following maters:-
(1) The erection and use of fixed engines,
(2) The ownership of check dams constructed on rivers/tributaries
would continue with the existing D eptt. but the total control
over their fishery management activities and monitoring the
harvesting of stocks will vest with the D eptt. of fisheries. The
Department of fisheries would be authoriz ed to a llot the check
dams to Self Help Groups/ Fishery Co -operative Societies on
lease for fishing activities and stocking.
(3) The dimension and kinds of fishing gears to be used and the
mode of using them;
(b) Prohibit fishing except under license and regulate the granting of such
licenses, the fees payable there for and the conditions to be inserted
therein;
(c) Prohibit the destruction or attempt to destroy fish by gun, spear, bow
and arrow or like instrument or pollution of waters by trade effluents;
(d) Prescribe seasons in which the killing or catching or sale of any fish
of any prescribed species shall be prohibited;
(e) Prescribe a minimum size or weight below which no fish or any
prescribed species shall be caught, killed or sold;
(f) Prohibit fishing in an specified water for specified period;
(g) Regulate the export of fish outside any area or areas and price at
which fish may be brought or sold in any specified markets of all or
any specified species;
(h) Require the owner, mortgagee with possession or lease of any tank or
jhil for the stocking of such tanks or jhils with any class or classes of
fish;
(i) Fishing shall be prohibited during breeding seasons in Rivers/
tributaries and other breeding places;
(j) Progressive fish farmers would be rewarded at the State level;
(k) Encouragement and training would be provided to communities like
Bengalis, Tribals, Machhua. Nishads, Kashyaps etc. who earn their
livelihood from fisheries;
(l) The fisheries department w ould provide facilities to fish farmers for
their economic and social upliftment by way of making societies/
federations;
(m) The department would provide facilities to progressive fish farmers
under various schemes by Central/State Govt. viz. bank loans, pond
constructions, fish seeds, fish feed, training etc.;
(n) Regulate the marketing of fi sh and also purchase and use of fish for
preservation or for the manufacture of any fish products;
(o) Regulate the possession of fishing craft and gear within such
specified limits as may appear to be necessary; and
(p) Regulate the transport of al l fish or of certain species or fish products
within specified limits as may appear to be necessary.
Such rules may, among other matters----
(a) Prescribe the routes by which fish alone or fish products may be
imported into and exported from the State of Uttarakhand;
(b) Prohibit the import, export or transport within specified limits
of fish without a pass from a fisheries officer or a person duly
authorized to issue the same or otherwise than in accordance
with the conditions of each pass;
(c) Prescribe the form of such passes and provide for their issue,
production and return; and
(d) Provide for the examination of fish in transit within specified
limits.
(4) In making any rule under this section the State Govt. may provide for---
(a) Seizure, removal and forfeiture of any apparatus erected or used for
fishing in contravention of the rules;
(b) Forfeiture of any fish taken by means of any such apparatus; and
(c) Confiscation of any consignments of fish held or transported in
contravention of the rules.
(5) Every rule made under this Act shall be la id, as soon as may be after it is
made before the Legislative Assembly while it is in session for a total
period of not less than fourteen days which may be comprise in one session
or in two or more successive sessions, and if, before the expiry of the
session in which it is so laid or the sessions immediately following. The
assembly makes any modification in rule or decides that the rule should not
be made. The rule shall thereafter have effect only in such modified form or
be of no effect, as the case may be, so however, that any such modification
or annulment shall be prejudice to the validity of anything previously done
under that rule.
Power to prohibit
sale of fish
4. The State Govt. may, by notification in the official, Gazette, prohibit in
such ar ea or areas as may be specified in that behalf the offering or
exposing for sale or barter of any fish killed in contravention of any rule
made under sub-section (3) of this Act.
Penalties 5. The breach of any rule made under section 3 or of any prohibi tion notified
under section 4 shall be punishable-
(1) On first conviction with imprisonment of either description for a term
which may extend to three months, or with fine which may extend to
five hundred rupees, or with both; and
(2) On every subsequent convi ction with imprisonment of either
description for a term which may extend to six months, or with fine
which may extend to one thousand rupees, or with both.
Punishment of
destruction of
fish by
explosives
6. (1) If any person uses any dynamite or other expl osive substances in any water
with intent thereby to catch or destroy any fish, that may be therein, he shall
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.
(2) Whoever, having already been convicted of an offence under sub -section
(1) is again convicted there under, shall, on every subsequent conviction, be
punishable with imprisonment for a term which may extend to three years
and with fine which may extend to five thousand rupees.
(3) If a person is found to be in possession of a dynamite or any other explosive
substance for the purpose of killing the fish near or in the vicinity or on the
bank of a river, rivulet, khad, pond, lake, reservoir which are habitated by
the f ishes, shall unless he explains satisfactorily that his possession or
control over such a dynamite or the explosive substance was for a lawful
object, be punishable with imprisonment for a term which may extend to
two years or with fine which may extend to three thousand rupees or with
both.
Punishment for
destruction of
fish by poisoning
7. (1) If any person puts any poison, bleaching powder, lime or noxious material
and electric current into any water with intent thereby to catch or destroy
any fish, he s hall be punishable with imprisonment for a term which may
extend to three years or with fine of five thousand rupees or with both.
(2) Punishment for killing or catching fish during prohibited season. If any
person kills or catches fish with a net during the s eason, in which killing or
catching of fish is prohibited under any rule framed under clause (d) of sub
section (3) of section 3, shall be punishable with imprisonment for a term
which may extend to two years or with fine which may extend to three
thousand rupees or with both.
(3) Offences to be cognizable and non -bailable- Notwithstanding anything
contained in the code of Criminal Procedure, 1973 all offences under
section 6 and 7 of this Act shall be cognizable and non-bailable offences.
Arrest without
warrant for
offence under
this Act
8. (1) Any fisheries officer not below the rank of fisheries department officer,
police officer not below the rank of the sub -inspector , or any other person
specially empowered by the State Government in this behalf, may ar rest
without any warrant any person committing or attempting to commit, in his
view a fishing offence-
(a) If the name and address of the person are not known to him; and
(b) 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 detained until his name and
address have been correctly ascertained;
Provided that no person so arrested shall be detained longer than it
may be necessary for b ringing him before a Magistrate, except under the
order of a Magistrate for his detention.
(3) Every fishery officer shall have the same powers of search and investigation
relating to a fishing offence as a police officer of the rank of the sub -
Inspector has under the code of Criminal Procedure, 1973.
Cognizance of
offences
9. No court shall take cognizance of any offence under this Act, except the
complaint of a fishery officer or of a police officer not below the rank of
the sub-inspector or any other person or class of persons authorized by the
State Government in this behalf.
Power to
compound
certain offences
10. (1) The State Gov ernment may, by notification in the official Gazette,
empower a fishery officer by name or by virtue of office—
(a) to accept from any person concerning whom evidence exists, which
if un rebutted, would prove that he has committed any fishing
offence as described in the second column of the Schedule, a sum
of money by any of compensation for the offence with regard to
which such evidence exists and on the payment of such sum to such
officer, such person, if in custody, shall be released and no further
proceedings shall be taken against him;
(b) to release any property that has been seized as liable to confiscation
without further paymen t or on payment of the value hereof as
estimated by such officer and on the payment of such value such
property shall be released and no further proceedings shall be taken
in respect thereof.
(2) A sum of money accepted as compensation under clause (a) sub -section
(1) shall in no case exceed the amount acceptable as compensation in the
third column of the Schedule for the particular offence described in the
second column thereof.
Public servants
indemnified for
acts done under
this Act
11. All persons empowe red to exercise powers and perform duties under
this Act or rules made there under shall be deemed to be public servants
within the meaning of section 21 of Indian Panel Code.
THE SCHEDULE
(See section 10)
Maximum amount acceptable as compensation for certain fishing offences under section 10,
S. No Description Maximum
amount
acceptable
(in Rs.)
1. Fishing with a new net having a smaller mesh than that prescribed
under the rules made under the Act
One thousand
2. Fishing without a license One thousand
3. Killing or catching or selling or attempt to kill, catch or sell fish of a
size or weight less than the standard prescribed under this Act
Five hundred
4. Killing or catching or selling or attempt to kill. Catch or sell any fish
of a prohibited species during a close season
Five hundred
5. Fishing or attempting to fish with any gear or method other than
permitted under the rules
Five hundred
6. Using at any one time more than two of either or any of the gears
permitted under the rules
Five hundred
7. License holders employing or engaging Non -licensees to help them
with their nets, while fishing
Five hundred
8. Fishing or attempting to fish in prohibited water Five hundred
9. Offering or exposing for sale or barter any fish, the sale of which is
prohibited in any specified area by a notification issued under section
4 of Act
Five hundred
10. Exporting or attempting to export fish in contravention of any rule
made under clause (1) sub-section(3) of section 3 of the Act
One thousand
11. Selling or attempting to sell fish for price above the specified marked
value
Five hundred
12. Possessing fishing craft and tackles unauthorisingly in contravention
of clause (o) of sub-section (3) of section 3 of the act
Four hundred
IMPORTANT RIVERS AND THEIR TRIBUTARIES IN UTTARAKHAND SHOWING
MAHSEER AND TROUTZONES
District River/stream in
Uttarakhand
Stretch (length in
Uttarakhand) (k.m)
Mahseer zone
(k.m.)
Trout zone(k.m.)
Dehradun Yamuna 50 30 -
Toons 45 - 15*
Song 25 25 -
Uttarkashi Asaiganga 34 - 34*
Yamuna 50 15 (downstream
Barkot)
35 (upstream
Barkot)
Bgagirathi 140 45(downstream
gangotri)
95(upstream
gangotri)
Tons 20 - 20
Chamoli Ramganga(w) 20 - -
Pinder 93 - 93*
Alaknanda 150 - 150
Vishnuganga 150 - 150
Virshiganga 50 - 50*
Garurganga 15 - 15
Pralkhila 15 - 15*
Amritaganga 05 - 05
Nandakini 40 - 40
Nigole 15 - 15
Upla 15 - 15
Anathgad 20 - 20
Rudrapryag Mandakini 100 (downstream
Banswara)
40 (downstream
Augustmuni)
Kali nadi 10 - 10
Madmaheshwar 25 10 15
Kalpganga 15 - 15
Kakranadi 15 - 15
Tehri Bhagirathi 80 80 -
Bhilangana 50 20 (upstream from
confluence with
Bhagiraghi)
-
Pauri Ramganga(E) 37 37 -
Alaknanda 50 50 -
Nayaar(E) 60 60 -
Nayeer(W) 50 50 -
Ganga 48 48 -
R.Nayyar 18 18 -
Kothari nadi 21 - -
Plan nadi 21 - -
Khoh nadi 12 - -
Malin nadi 12 12 -
Rewason nadi 15 - -
Minayata nadi 12 - -
Nal nadi 18 - -
Hiyal nadi 27 - -
Son nadi 12 - -
Haridwar Ganga 20 20 -
Song 05 05 -
Suwa 12 12 -
Kumoun
Nanital Kosi 60 60 -
Gaula 50 15(upstream
kathgodam)
-
Nandour 30 30 -
Bhowalinala 20 10(downstream
ketchi temple)
-
Almora kosi 58 58 -
Ramganga (W) 77 77 -
Suyal 41 15(upstream
confluence with
R. kosi)
-
Gaggas 38 38 -
Vinod 20 - -
Pannar 26 26 -
Bageshwar Saryu 57 40(downstream
kapkot)
17 (upstream
kapkot)
Lahur 10 10 -
Gomti 40 40 -
Phangar 20 20 -
Garurganga 10 10 -
Pithoragarh Ramganga 92 70 (upstream
from confluence
with saryu at
Ramganga)
22(upstream
Tejam)
Saryu 60 60 -
Kali 190 150 40 (upstream
Dharchula)
Gori 90 30(upstream
confluence with
saryu of
Ramganga)
(upstream
madkot)
Dhaouli 80 - -
Charmagad 14 5 -
Thulidad 18 18 -
Champawat Kali 20 20 -
Lohawati 40 40 -
Ladhiya 50 50 -
Uddhamsing
Nagar
Shardha 10 10 -
Kailash 10 - -
Almost majority of the reverie systems in Uttara khand region harbour snow trout fishery
especially in the upper reaches.
*Existing trout waters.