Tamil nadu act 012 of 1980 : Indian Fisheries (Tamil Nadu Amendment) Act, 1979

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the Indian Vries (Tamil Nadu Amendment) Act, 1979.

(2) It extends to the whole of the State of Tamil Nadu.

(3) It shall come into force on such date as the State Government may, by notification, appoint.

Section 2. Amendment of section 3 Central Act IV of 1897

2. Amendment of section 3 Central Act IV of 1897.- In section 3 of the Indian Fisheries Act, 1997 (Central Act IV of 1897) (hereinafter referred to as the principal Act), clause (1) shall be renumbered as clause (1-D) of that section and before the clause as so renumbered, the following clauses shall be inserted, namely:-

"(1-A) ‘authorised officer’ means any oficer of the Fisheries Department of the State not below the and of an Assistant Director of Fisheries, authorised by the State Government by notification to exercise the powers conferred on, and discharge the duties imposed upon, the authosised officer under this Act for such area as may be specified in the notification:

(1-B) ‘chank’ means conch or shank scientifically known as Turbinella pyrum or Turbinella rapa;

(1-C) ‘chank fisheries’ means that part of natural marine aquatic resources relating to chank, or shank or conch;".

Section 3. Insertion of new sections 6-D, 6-E, 6-F, 6G, 6-H, 6-I and 6-J in Central Act IV of 1897

3. Insertion of new sections 6-D, 6-E, 6-F, 6G, 6-H, 6-I and 6-J in Central Act IV of 1897.- After section 6-C of the principal Act, the following sections shall be inserted, namely:-

"6-D. Government to have the exclusive privilege over chunks and chunk fisheries.- (1) Notwithstanding anything contained in this Act, or in any other law for the time being in force relating to fisheries and subject to the provisions contained in sections 6-E and 6-F, on and from such date as may be specified by the State Government by notification in this behalf, the State Government shall have the exclusive privilege of fishing, possession, sale, movement, storage or transport of chanks in this State, or the carrying on of any business, industry or any other activity in respect of chanks and chank fisheries in this State.

(2) On and from the date specified under sub-section U), no person shall carry on any business industry or other activity in respect of chanks and chank fisheries except as otherwise expressly provided under this Act and the rules made thereunder.

6-E. Possession, etc., of chanks to be under permit.- (1) No person shall possess, sell, move, store or transport any quantity of chanks unless under a permit granted by an authorized officer in such manner and for such period as may be prescribed:

Provided that the authorised officer may, by order, refuse to grant or renew a permit to any applicant in respect of whom he is satisfied that by reason of his conviction of an offence under this Act or the rules made thereunder, or the previous cancellation or suspension of any permit granted thereunder or the contravention of any of the requirements as to the possession of chanks or for any other reasons which may be prescribed, he is not a person to whom a permit should be granted or renewed under this section. Every such order shall be communicated to the applicant, as soon as possible.

(2) Nothing contained in this Act shall apply to the possession of chanks-

(a) by any individual or family up to ten pieces for bona fide ??? such chanks as curious articles; or

(b) by any religious institution or other institutions of public worship up to one thousand and five hundred pieces for bona fide religious or public purposes; or

(c) by any educational or research institution up to five hundred pieces for bona fide educational or research purposes.

Explanation.- For the purposes of this sub-section, the expression ‘family’ in relation to a person, means the person, the wife or husband, as the case may be, and his or her minor sons and unmarried daughters.

6-F. Any operation relating to chank fisheries to be under licence.- On and from the date specified under sub-section (1) of section 6-D, no person shall fish or dive for chank of collect chanks from any chank beds, or use any vessel for such purposes or carry on any business, industry or other activity in respect of chanks except under a licence granted by the authorised officer in such manner as may be prescribed:

Provided that nothing contained in this section stall be deemed to require the obtaining of any licence in respect of such chanks as are alleged to have been inadvertently caught along with other species of fish as incidental to fishing in the course of any fishing operation made by any person and such chanks so caught inadvertently shall be surrendered immediately to such authority within such time in consideration of payment of such rates, as may be prescribed.

6-G. Powers of the State Government to provide for carrying on any business or activity in respect of chanks.- The State Government may, by rules, provide for the following matters, namely:-

(i) the possession, sale, movement, storing of transport of chanks;

(ii) the fishing or diving for chanks;

(iii) the collection of any chanks from any chank beds;

(iv) the use of any vessel or vehicle for the purposes mentioned in clauses (i) to (iii);

(v) the carrying of any business, industry or other activity by any person in respect of chanks and chank fisheries;

(vi) the form and the manner in which applications for permits and licences under sections 6-E and 6-F, may be made;

(vii) the terms and conditions which may be included in any permit or licence under section 6-E or 6-F, as the case may be, and the fees for the grant of any such permit or licence;

(viii) the grant of duplicate permits and licences and the renewal of permits and licences under sections 6-E and 6-F and fees for the same;

(ix) the time within which appeals under section 6-1 may be made;

(x) such other incidental matters connected with chanks and chank fisheries.

6-H. Power to cancel or suspend permit or licemce.- The authorized officer may cancel or suspend any permit or licence granted under section 6-F or section 6-F if it appears to him, after giving the holder thereof an opportunity of being heard, that the permit holder or licensee has contravened, or failed to comply with, any of the provisions of this Act or the rules made thereunder or any of the terms or condition? of the permit, or licence.

6-I. Appeal.- Any person aggrieved by the decision of the authorised officer refusing to grant or renew or cancelling or suspending, a permit or licence under section 6-E, 6-F or 6-H may, within such time as may be prescribed, appeal to the State Government and the State Government may make such order in the case as they may think fit.

6-J. Penalties.- Whoever contravenes the provisions of sections 6-D, 6-E and 6-F or any of the terms or conditions of the permit or licence granted under section 6-E or section 6-F or any rule made under this Act, shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to five hundred rupees or with both.".