q. 9- f e ~ PC, Evq (m 81: q tvr;) (3) $t?G WZ WT'fq Tq % nm 3 qf am ?P fd-z $) %r m <,- m a ? .
1
!
( 9 ~ ) v". (1) 9 a7T.w (w) 9 mqo8 (3) 9) RU?T it;5*df s7 r i ~ * 91~~ la
s i ~ f ~ i t 4 ~ m ' ~ ~ ~ ~ ~ ~ m ~ ? ~ ~ ~ ? ~ ~ Z i f g ; r f ; r f m w u ~ ? ; * I J ; '\
(w ) wm ( x ) a, (q) ?fk (T?) $ Fern s? fHafnirqw ?&a md, &, :--
(v) W kssf. TGim I-i'w TT crfw99 mi? 41 ~$6 2 fiqy ~ l g j r ~ i? rld v, 4rf34f (e) , ~mriii, $$f (i-i) , qlar*f sr sr$f ..1 aFmpr, ~;m; Tzrs m? vpi. FF? mqw $ fq$.ll.
2
MADHYA PRADESH ACT
No. 34 of 1981
THE MADHYA PRADESK FISHERIES (AMENDMENT) ACT, 1981
[Received the assent of the:President on the 5th October, 1981; assent first published in the "Madhya Pradesh Gazette (Extra-ordinary)", dated the 7th October, 1'181.1 An Act further to amend the Madhya Pradesh Fisheries Act, 1918.
Be it enacted by the Madhya Pradesh Legislature in the Thirty- second Year of the Republic of India as follokvs :-
1. This Act may be called the Madhya Pradesh Fisheries (.-\mend- short title ment) Act, 1981.
2. In section 3 of the Madhya Pradesh Fisheries Act, 1948 (No. 8 of Amendment r;'
1948) (hereinafter referred to as the Principal Act)- section 3.
(a) in sub-section (3), for clause (f), the following clause.< s i~al l be substituted, namely :-
"(1) prohibited sale or purchase of fish or transport or n~ovement of tish within or outside the State in excess of the prescribed quantity except under a licence;
%
( f f ) prescribe the seasons during which- .
( i ) the hilling or catShing of fish of any prescribed species shall be prohil)ited ;
( i i ) sale, movement or transport of any prescribed specie.: si!all be prohibited except under a licence ;
(Iff) regulate the grant of l ice~ces under clnuse (f ) and sub-clause
(ii) of clause (B), anillor prescribe the fees pay:ll~le l l~c rc - for and the conditions to be attached thereto; and" :
(b) in sub-section (5), for clauses (a) and (I]), the follo\ving clauses shall be substituted, namely :-
"(a) the seizure, removal and forfeiture of any fixed engine, apparatus or cquipnient erected or used for fishir?g in con- travention of ihe rules ;
(b) the forfeiture of any fish procured by means of any such fixed engine,, apparatus or equipment or transported in contravention of the rules; and
(c) t h e seizure, removal and forfeiture of any animals, carts, vessels, rafts, boats or vehicles used -for transportingCZ!
I' f!
' catching fisll in contraventioll of the rules.". / i
. . . . . . ..... ...-. .- .. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .- . . . . . . . . . I ' . . . : . . . . . . . a . . . . . . . . . 1 - . . -. -. . . ~ t.-. 1 % . .
3
-r'
17 28 s~-W& TWFT. kTk 7 ;13Z;ar 1981 . - - -I.- s, - .i+ ti. Amendment of 3, For section 5 of the Principal Acl, the following sections shai! scctior. 5. be substituted, namely : -
Penalities. "5. If any person contravenes any of he provisions of this Act 0:.
rules made thereunder, he shall on conviction 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.
Cognizance of 5-A. Every offence under this Act shall be cognizable.".
offenCe.
i
Amendment of 4. In section 6 of the Principal Act,- rection 0,
(a) for the proviso to ,sub-section (2), the following proviso shall be substituted, namely : -
"Provided that no person so i~rrcstecl shall be detained loilge!. than may be necessary Tor bringing him befosc- a .J~idicial Magistrate escept u n d e r a n order of the Magistrate for h i s detention according to the provisions of the Code of Cri- minal Procedure, 1973 (No. 2 of 1974).!';
(b) for sub-section (3), the follo\ving sub-section shall be substi- tuted, namely :-
"(3) All Fi,shery Oficers sliall havc the snme po\vers of scnr.ch, seizure and investigations in respect of a n ,offence under this Act as a police oficer of the rank of a Sub-Inspecto:. has under t h e provisions the Code of Criminal Procedure,
4