Preamble
| [Pondicherry Act No. 18 of 1965] | [5th November, 1965] |
An Act to emend the Indian Fisheries Act, 1897 in its application to the Union territory of Pondicherry.
Preamble.- Whereas it is expedient to amend the Indian Fisheries Act, 1997 (Central Act IV of 1897) in its application to the Union territory of Pondicherry;
Be it enacted by the Legislative Assembly in the Sixteenth Year of the Republic of India as follows:-
Section 1. Short title, extent and commencement
1. Short title, extent and commencement.- (1) This Act may be called the Indian Fisheries (Pondicherry Amendment) Act, 1965.
(2) It ex ends to the whole of the Union territory of Pondicherry.
(3) It shall come into force at once.
Section 2. Amendment of section 6, Central Act IV of 1897
2. Amendment of section 6, Central Act IV of 1897.- In sub-section (3) of section 6 of the Indian Fisheries Act, 1897 (Central Act IV of 1997) (hereinafter referred to as the said Act)-
(i) after the words "prohibit or regulate", the words "either permanently or for a time or for specified seasons only" shall be inserted, and
(ii) for clause (c), the following clause shall be substituted, namely:-
"(c) the dimension and kind of the contrivances to be used, for taking fish generally or any specified kind of fish and the modes of using such contrivances".
Section 3. Amendment of section 6, Central Act IV of 1997
3. Amendment of section 6, Central Act IV of 1997.- For sub-section (4) of section 6 of the said Act, the following sub-section shall be substituted, namely:-
"(4) Such rules may also prohibit all fishing in any specified water except under a lease or licence panted by Government end in accordance with such conditions as lay be specified in such lease or licence".
Section 4. Insertion of new sub-section (7) to section 6 Central Act IV of 1897
4. Insertion of new sub-section (7) to section 6 Central Act IV of 1897.- After sub-section (6) of section 6 of the said Act, the following sub-section shall be inserted, namely.-
"(7) All rules made under this Act shill, as soon as may be after they are made, be laid before the Legislative Assembly of Pondicherry while it is in session for a total period of fourteen days, which may be comprised in one session or in two successive sessions, and, if before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the rule or decides that any such rule should not be made, that rule shall thereafter have effect only in such or Modified form or be of no effect, as the case may be so, however, that any such modification or annulment shall be without, at prejudice to the validity of anything previously done under that rule".
Section 5. Insertion of new section 8 to Central Act IV of 1897
5. Insertion of new section 8 to Central Act IV of 1897.- After section 7 of the said Act, the following section shall be inserted, namely:-
"8. Recovery of rents, fees and other moneys payable to Government.- All rents, fees and other moneys payable to Government on account of Fishery leases and licences granted by them may be recovered in like manner as if they were arrears of land revenue".