I.: ; t& 1. (I) This Act nlyb:, ci::G rs the 4[!.f:Ch~= Pild*shl 530~ title . FijkiI?~ Act, 1913. - trcct and'. :i(?) It e:t:ixds l o u d skzll bt in fo:c: in the rrhule of ~ ~ ~ ~ c : z n L hllC~ya Prrdest,]
6if3) ... ... ... ... .. . . .. . . . .. .]
2. In this Act, unless t h e is anything repugnznt in t h t DtWionr, :
aubj=t oi context,- 1
(i) "rish" Incl~des shell fish, and fish in all strges in its i,
life history; . :
[ii) "Fishery O%cer" means such omcer as the Srzte . i Governmzat may appint For the pxpose of this Act and incluies 2nny offict: or class of officers
i
empowered by the State Government to act as . ..-' "- '--= i
I Fijheii O ~ C C C Piovided thlt no Police QScer k1w the sznk of SuS-
- lospector s h f l be so crnpo~xred;
(ifz] "iiwd engine"' A*2fiS any nef, age, tnp or other ,.--. _ -- ,-, coa;rivaiice for taking 6s&, 6xed Li &c soil OK f f i d e ~i+& <. :
s!::ioarry in ail? o h uzy ; . .
. . - . .
IF= ---;a e! 05- *& ?-a. L7 C-21 Pr?:*ccer end 3-r &-#a# 21&j lb % tb2 *fib: 1 X U P s n. F3P 277. For k ~ r t d- -~o;,l;i:~ C& P* rfd &:me, dzfd tks 1 6th
, Jsnurj 1313. Par. [I. p13c 1%. For pcccrc6irii-s In Aurably, wc Cenlrrrl r o v i ~ c ~ and &car Lcgishtive hue bl:r Procn&%, l 9 v 0 L IV. Rsr c$ , * C 2 7 ef So . 1% &t& tie ~ h C c f o ~ ~ l 9 I 1 arid \oL \ pag6 62-64 OI
4. d a d dc 4th Much 1%3. Tk Aa m e im force in r k t c c r state of MsUhdhyr PfaOah on
: 234 Jui* 1945 ne Ap:ku!tun Dc;u.'w!ne Eiotii%ation So . 2976-WU-X, d i : m : 3 Jucc 1943. pub&& in Centnl Pmri~e~acdBI : dale? I.!-1959.
3S=5qjtst:& for "the Ccntczt P r o v i ~ ! ~ and Ekiar" by Adapation ! OrCe:. IJSO. - cScSjcir.t!t< t y 5.3 (:) of tbc hi. P. Ex:cnrion of Llur A:t LWS (3 of 1953) for rL.e uordi "Ce:!ral Prorin.xi aaC 6r.n:".
; 54utxir<:cd by S. 3 (j) of th: hi. P. E.r:craion of LXKS A:!: 1353 (23 of
! 1958) far th: uords "l: ett;ads to b uholcoi hl~~8~~~1 rcgtofl". : 6Ozi!:ed br S. 3 (3) of the PI. P. Extesrioa of L a y *, 1958 (23 of 1955).
3
(3) Such rdcs Eiv,-
: (a) ..prohibi; cr: re;-!::? t!l cr r.~:; 07 13. f ~ i : ~ % i ~ s TLZ ierj, that ir !o s-y-
4
5. ir :,y p:.orn co:;.-zr..c:r 2.q: o:rhc ?ro;.iriocs cf &is Pxi~:!i:s. A?; w n:!:; m ra.k :k:::x.iLlr':,'lx sh..li 03 c.x:.i:.:icn br panis!:-
:..I:$ ix?.i.i3::sc.n: fo:. 3 t:-fil K ?.ici: r . y cxtead toG i n x t b s or \:.{!h Cls v;>>;.:: n:y e.x:cc< :o fi:e huz6:td r u F E A' YGiccj' wi:h bxh. - 4,;.fiC7
6. [ I ) A?:; S~;~~:.S:.:::OT P31:er.. .,or other Fersm A:=+ dc50.~:
' sye:;:!::: :y,;,x: ,yc< b:; i;G S : ? i G3i.c:l:z:eff: i;l i.c52[;11;-.?, WJIIJ2: f ~ f
y..irko..r y ....,.-.-. . . . .. at;:;: zcy p;~?:: ccnmi!:i~p o; ;t;c~?tlr.g Qlf.'h-= U.k:r t!: A?-
t.5 c>:!z~! :. b .e:c> @? sr:? 7 -0 . $1 2:; of g ' T . 5 ;.if C; r ' , I s K: .'c . .. ;<-: .i...r.r,i.2. .. - - .. i. !i:: r:-j.y: LC.::'::; t.7 2::: ! i.: r.:cc :C.l'xss c.:
jj;::ze I j .:-$,,; ::, ., :,..>. . . .'... , . r ......,..; - - .- c^.'. t . L 7.-.. ..-'S.. -..- I,; &CL.&:~* s.:,. .. . . ! i: ~>,?i.
1 . .
f3 .; ?:-;).I t.r:t;:d 1:.14r !51; >:.::ion inay 5,: c'fr:ir.c5 i.f:iil !I!; ;.:.3: :.I:; :.z<:-~j> i ) ;VC k:.; c ~ Y ~ X ~ Y :.S?:it.'l?CC :
P;a.;ij$j ;;;:I p: P:TSG;: ':\ ?.-i.:i:C.< s!: 1; <::.i:r.C i?:-:ei ~ i 1 . q r.;y !,: ::.;::; :,>: >.i-.:i-r - kizi keyo:c :. &!;:gi,r::b:
I :\s:.::,: z2&:: :;n c - , ' : ~ of .\.i!..i:r; !- $y (!c.iez!ir>: ' . . . . . af :scp:.,t.:2 to ;::: i:\.i;i,?.;j ,rr ti:: ~k; C; C:i~.ii:,..I Prx~Ct:::, fwd. i\'S?. 1% :\ti Fip:; .;:, !: .::: :>: ;:.::? 2.s.i:. s 0: s::-c!l
f:'
T i .
- 1.
z-..! iy,:ja;; t:,~;! i:! ;iir?:i 0- 2: ,-f:c.:: c.;[c: .A:: :s 2
I I . . \' Of , 0 : -: : , 5 j . : 1;:
.I Is>< . .' p:., .:;re.:; of;>: CJ!: c,:C:i:...': :i n:;L,:<.::c. is::. 3 --- -----.- -.--.----.--- ------
lJ-bs::~!:~:.! t: 5 .:::.icT~::: \ I . P. E\v-.;:c- cf LXAS Act, 1953 (Z c l
i;!?~ F>r uorLs ".\!k.:k~j?:! r:;::~".
L ..
t
5
1
i- ?:.A?: :J ~ 2 : - - _ - _ _ - _ _ . -
;:L ; c5:Lcs. S. i i j- ..4,-,x ~ i ; : ? . : : s?:::.::~ 12 ;,:? :::~i;: r-21; b: COT:- . .
P-)Il.;\iii !-j... 13.' 1 [Co'i. - - - - - 2.. ---3-----. . . $ . \ ;..,. ei ..Li--, c.? t SEI not ek:z:~!?c 02.2 ?,:z.?:c,j rti7::<.
. \.. I Ofi:e;s to
9. All p ~ c o ~ ; en2~s;::eJ to cuc~cisc paxer; a i d ?crform dc:m:d pcbli: d~rtlcs uqdcr this Act sii: i! b? i? 52 1??1Siic s e r ~ a ~ i s
S:irlntS. XLV c \:.i:hi:~ ~ k c menning oisc.ciio;~ 31 Pcfi.1 Codc, 1860. 1560.
I
I
~ndcrnnity. 10. NO suit, ~ : o s ~ - ~ ~ ,,,.ian 0: o i i ~ i I:2=.l p;'oce:Ji;l~ s'n2Il lie
:.g i.irt xny Fcison for a!lyrl:i;:a IV!IIC!I is iil g o ~ d f?.ith doac or I intcnGrd t o be don: undx this Act.
R:p:al. 11. The iilji:!n Fishziitj Act, 1897, in its r.pplica;ion to the lViof 1; Cc:itr;l Provi~ces 2nd Bciar, is hcic5): rcgcfrlecl. 1897.
.!
4. I;ii:ins or cz:;hing or sl'ning or ~ : i c ; ; g ; i c ~ to kill, to ct::'F. or a:.? i%h of a pro5ljiteJ sp::ics during 3 ~ 1 0 5 : s-lson.
5. Fishing c: a;ttm?!ia; to fish sit:, gear or ~ : . c ! S s d other thin t i t
prescribed ~ s z r or method.
") 6.1 Uril r : r k tint not oce mriho.! 0: c3!cYa; 6B K?IC~I prohXiet ci2e(;tr xs m+a under tliis k t .
7. Lictxc-bolder er,p!oying .or englzing nor,-lic:ii;ws to h:!? hin
;7j with their nets while fishins. . -
8. Fishing or at:emp;ing to fils in pzohibitej w!en.
9. Olfiring or cxgcjb~ for sale or baiter any fish, t~:-ss!e of which is i i prohibi:ed in any sp:cifi:d are3 by a no:iiica:ion isszed cni!cr x;!ion 4- 1
ho2si-16-10-55-1 200 copies :
7
GOVERNMENT OF MADHYA PRADESH
LAW DEPARTMENT
THE
MADHYA PRADESH
FISHERIES ACT, 1948
(VIII OF 1948)
As amended by the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958)
------0------
R E W A
GOVERNMENT REGIONAL PRESS, M.P.
1 9 5 9
8
1[MADHYA PRADESH] ACT
[NO. VIII OF 1948]
THE 1[MADHYA PRADESH] FISHERIES ACT, 1948
---------
TABLE OF CONTENTS
Preamble. Page Sections
1. Short title, extent and commencement ... ... 1
2. Definitions ... ... ... ... ... ... 1
3. Protection of fisheries by making rules ... ... 2
4. Power to prohibit sale of fish ... ... 3
5. Penalties .... ... ... ... 3
6. Arrest without warrant for offence under the Act ... 3
7. Jurisdiction inferior to that of Magistrate of the second 4 class excluded.
8. Power to compound offences ... .... ... 4
9. Officers to be deemed public servants ... .... 4
10. Indemnity ... .... ... ... ... 4
11. Repeal ... ... ... ... ... 4 The Schedule ... ... ... ... ... 5 ----------------------------------------------------------------------------------------------------------------
1 Substituted by S.3(4) of the M.P Extension of Laws Act, 1958 (23 of 1958) for the words
"Central Provinces and Berar".
9
2[ MADHYA PRADESH ] ACT
[ NO. VIII OF 1948]1
THE 2[ MADHYA PRADESH ] FISHERIES ACT, 1948
[ Received the assent of the Governor on the 26th March 1948, assent first published in the Central Provinces and Berar Gazette on the 2nd April 1948.]
An Act to provide for the protection, conservation and development of fisheries in 3[ MADHYA PRADESH ] .
WHEREAS it is expedient to provide for the protection conservation and development of fisheries in 3[ MADHYA PRADESH ] ; It is hereby enacted as follows:-
1. (1) This Act may be cited as the 4[MADHYA PRADESH] Fisheries Act,
1948
5[(2) Extends to and shall be in force in the whole of Madhya Pradesh].
6[(3) ..............................]
2. In this Act, unless there is anything repugnant in the subject or context, -
(i) "fish" includes shell fish, and fish in all stages in its life history;
(ii) "Fishery Officer" means such officer as the State Government may appoint for the purpose of this Act includes any officer or class of Officers empowered by the State Government to act as Fishery Officer;
Provided that no Police Officer below the rank of Sub-Inspector shall be so empowered;
(iii) "fixed engine" means any net, cage, trap or other contrivance for taking fish fixed in the soil of made stationary in any other way;
---------------------------------------------------------------------------------------------------
1 For Statement of Objects and Reasons, see Central Provinces and Berar Gazette, dated the 26th September 1947, Part II, Page 277. For Report of Select Committee See Central Provinces and Berar Gazette, dated the 16th January 1948, part II page
18. For proceedings in Assembly see Central Provinces and Berar Legislative Assembly Proceedings, 1947 Vol. IV, Pages 14-27 of No. 14 Dated the 30th October 1947 and Vol. pages 62-64 of 4, dated the 4th March 1948. The Act came into force in the former state of Madhya Pradesh on 2nd July 1948, see Agriculture Department Notification No. 2976-1583-X dated the 29th June 1948, published in Central Provinces and Berar Gazette dated the 2nd July 1948 Part I , page 356.
2 The Act was extended to the whole of Madhya Pradesh by S. 3(1) of the M.P. Extension of Laws Act, 1958 (23 of 1958); vide item 52 of Part A of the Schedule to the said Act, with effect from 1st January, 1959, vide Govt. of M.P. Law Preamble.
Short title
extent and.
commencement
Definition
10
Deptt. Notification No. 4177-XXI-A(Dr), date 31.12.58 published on p.17 of the M.P. Gazette Extraordinary dated 1.1.1959.
3 Substituted for "the Central Provinces and Berar" by Adaptation Order,.
1950.
4 Substituted by S.3(4) of the M.P. Extension of Laws Act 1958(23 of 1958) for the words :"Central Provinces and Berar".
5 Substituted by S.3 (3) of the M.P. Extension of Laws Act, 1958 (23 of 1958) for the words "It extends to the whole of Mahakoshal region".
6 Omitted by S.3 (3) of the M.P. Extension of Laws Act, 1958 (23 of 1958).
(iv) " private water " means water--
(a) Which is the exclusive property of any person, or
(b) In which any person has for the time being an exclusive right of fishery whether as owner, lessee or in any other capacity,
but does not include any river, canal, stream, jhil, or any piece of water which ordinarily has direct communication with any river, canal, stream or jhil.
Explanation:- Water shall not cease to be "private water" within the meaning of this definition by reason only of the fact that persons other than the owners may have by custom a right of fishery therein;
(v) "prescribed" means prescribed by rules made under this Act.
3. (1) The State Government after previous publication may make rules for the purpose hereinafter in this section mentioned and shall in such rules declare the waters, not being private waters, to which all or any of them shall apply.
(2) The State Government may, by notification, apply such rules or any of them to any private waters with the consent in writing of the owner thereof and of all persons having for the time being any exclusive right of fishery therein.
(3) Such rules may, -
(a) prohibit or regulate all or any of the following matters, that is to say--
(i) the erection an use of fixed engines;
(ii) the construction, temporary or permanent of weirs, dams & bunds;
(iii) the dimension, size of mesh and kind of nets to be used and the mode of using them;
(iv) the use of more than one method of catching fish at one time;
(b) prohibit the destruction of, or any attempt to destroy, fishes by explosives, gun, bow, arrow or the like in inland waters;
(c) prohibit the destruction of, or any attempt to destroy fishes by using a chemical or any other substance likely to cause pollution of water; Protection of
fisheries by
making Rules
11
(d) prohibit the throwing into any water of any solid or liquid which may be harmful to fishes in such water;
(e) prohibit fishing except under a license and regulate the grant of such licenses, the fees payable therefor and the conditions to be inserted therein;
(f) prescribed the seasons during which the killing, catching or sale of fishes of any prescribed species shall be prohibited; and
(g) prescribe a minimum size or weight below which no fish of any prescribed species shall be sold.
(4) Such rules may also prohibit all fishing in any specified waters for a specified period.
(5) In making any rule under this section the State Government may provide for--
(a) the seizure, removal and forfeiture of any fixed engine or apparatus erected or used for fishing in contravention of the rules, and
(b) the forfeiture of any fishes taken by means of any such fixed engine on apparatus.
4. The State Government may be notification prohibit in any specified areas the offering or exposing for sale or barter of any fish capture of which has been made unlawful by any rule made under section 3 of this Act, although caught outside 1{Madhya Pradesh} and although their capture might be legal at the place where caught.
5. If any person contravenes any of the provisions of this Act or rules made thereunder, he shall on conviction be punishable with imprisonment for a term, which may extend to three months or with fine, which may extend to five hundred rupees or with both.
6. (1) Any Sub-Inspector of Police, or other person specially empowered by the State Government in this behalf may, without warrant, arrest any person committing or attempting to commit a breach of any provisions of this Act or rules made thereunder 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 andaddress have been correctly ascertained;
Provided that no person so arrested shall be detained longer than may be necessary for bringing him before a Magistrate except under an order of the Magistrate for his detention according to the provisions of the Code of Criminal Procedure 1898. (3)All Fishery Officers shall have the same powers of search and investigation in respect of an offence under this Act as a Police Officer of the rank of a Sub-Inspector has under the provisions of the Code of Criminal Procedure, 1898.
----------------------------------------------------------------------------------------------------------------
1 Substituted by S.3(3_ of the M.P. Extension of Laws Act, 1958 (23 of 1958) for the words, " Mahakoshal region".
Power to
prohibit
sale of fish
Penalties
Arrest without
warrant for
offence under
the Act
V of
1898
V of
1898
7. (1) No Court inferior to that of a Magistrate of the second class shall try any offence under this Act.
(2) No Court shall take cognizance of any offence under this Act, except on a report in writing of the facts constituting such offence made by a Fishery Officer or a Police Officer not below the rank of Sub-Inspector or any other persons or calls of persons authorized by the State Government in this behalf.
8. (i) Any offence specified in the Schedule may be compounded by the 1(Collector) by acceptance of a sum not exceeding one hundred rupees.
(2) On composition of an offence, the accused shall be discharged and property seized from his possession shall be released.
9. All persons empowered to exercise powers and perform duties under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1980.
10. No suit, prosecution or other legal proceeding shall be against any person for anything which is in good faith done or intended to be done under this Act.
11. The Indian Fisheries Act, 1897, in its application to the Central Provinces and Berar, is hereby repealed.
Jurisdiction inferior
to that of Magistrate
of the second class
excluded
Power to
compound
offences
Officers to be
deemed public
servant
XLV of
1860
Indemnity Repeal
IV of
1897
THE SCHEDULE
Offences compoundable under section 8, Description
1. Fishing with a net having a smaller mesh than that prescribed under the rules made under this Act.
2. Fishing without a licence.
3. Selling or attempting to sell fish of a size or weight less than the standard prescribed under this Act.
4. Killing or catching or selling or attempting to kill, to catch or sell any fish of a prohibited species during a close season.
5. Fishing or attempting to fish with any gear or method other than the prescribed gear or method.
6. Using at any one time more than one method of catching fish when prohibited under the rules made under this Act.
14