The Private Fisheries Protection ( Repealing) Act, 2022

11(0 Ikea 
+10Act \IQ 
Extraordinary 
Published by Authority 
Registered No. WB/SC-247 
	 No. WB(Part-III)/2023/SAR-2 
OIN 
6aptte 
PHALGUNA 22] 	 MONDAY, MARCH 13, 2023 	 [SAKA 1944 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 239-L.-13th March, 2023.—The following Act of the West Bengal Legislature, having been assented to by 
the Governor, is hereby published for general information:— 
West Bengal Act XVI of 2022 
THE PRIVATE FISHERIES PROTECTION 
(REPEALING) ACT, 2022. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 13th March, 2023.] 
Short title and 
commencement. 
An Act to repeal the Private Fisheries Protection Act, 1889. 
WHEREAS it is expedient to repeal the Private Fisheries Protection Act, 1889; 
It is hereby enacted in the Seventy-third Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the Private Fisheries Protection (Repealing) Act, 2022. 
(2) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
Ben. Act 11 of 
1889. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 13, 2023 	 [Nan' 
The Private Fisheries Protection 
(Repealing) Act, 2022. 
(Sections 2, 3.) 
Repeal of Ben. 	 2. The Private Fisheries Protection Act, 1889 is hereby repealed. Act 1.1 of 1889. 
Saving. 	 3. Notwithstanding such repeal, anything done or any action taken under the Private 
Fisheries Protection Act, 1889, prior to repeal, shall be deemed to have been validly done 
or taken. 
By order of the Governor, 
PRADIP KUMAR PANJA, 
Pr. Secy. to the Govt. of West Bengal, 
Law Department. 
Published by Law Department. Government of West Bengal and 
Printed at Saraswaty Press Ltd.(Government of West Bengal Enterprise), Kolkata 700 056. 

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