Punjab act 004 of 1897 : The INDIAN FISHERIES ACT 1897

I er

1'I IV OF 189?

,A$)? ^BY·rHEGOVl:WKR

...

oENERAi OF IN:>IA ^I?COONCIL ^• (p.eceive1. ^{the assencof} the Governor

-General ^onthe

I

4th February^..1897)' __ _....... ..... ,.? ^Jer Tu

PROVII?E

tOR CERTT,IN r-!A'1"1'£RS^a,.U..TING

TO

FI3HEiUES ^INBRITI?

!ND:U.. \.

·,

\

Fisheri?s Title,e> .?

ani ca:nmencement;I WHEl it ^ise,cpeiiant to prcni1e

for c.ertain mattars r?lating

to fisheries ⁱⁿBritish In-1ia ^;itis

hereby·

enactei ^a$follows ,-

·1. ⁽1)

·.rhis ^Aetmaype cal ^{lei the}rn1ian 1?ct 1997^•/

L?ws.

.

P efinitions.

1

/ /. ?

I ^'

,

,,

I

i st.ruet.i on of

fish

by oxplooives in

inlan,i waters an1 on

coasts?

t

Oeatru.cuon .Of

fish

by i;:>oisioni-ng Pf

"11ate?

.

?.

I ^.

-.· ·---

/- .

4.

C.iJ

lf any

ptrsan

us

es

any

dynamite or i-r explosiv'esubstapces i?

any

,.-ate.r

with i

tant by to catch of

1estroy

?of th<:!

fish

?pat 7. ? therei'n. lie shall be

punf

ab

lo-

with

imprl?o n-t

foe a tf.Um which may

?en1

to two

mooths or

with fi

,

. -whi.Ch r,rny

to two

hUil(;lred

,"

ru?s,

i

·· (?) In

?? (1)

.?

wor1 ttwaku

incb.21e8 the sea

?ithin a

d,i?tanCQof one

marine

lo?g e

vf "

I

f 1' ?he

sea

r co?st1

arry.?

ofience

carm.itte:1 njt!r ?at' .su?ssction in

such $e-2

IMy IX:

trie}l, Plnia ?

I^•

?

?

all r

especns

1.ecil4-

1

with as

if it

has ?

c?ttar;1 ^onthe

la.ni^a

b/.t±.ing on.

?ych

co.'313t. s. i1) If

any po

rs on

p..ii.;? any poiefon,

lime or•,

I J

noxioo,s

m.terid

:J?to any

w?r with_

int.A ther? with

impri,omient for a

tezrn-

which ·?y

e.x?end t o t.,,6

pi.onths 01:

with fino

whiCh may

exten-'[ to , . two

htin1r? rup ea. ·

t

fo:;

th(3 pu.rpose

herein a.fte:r

.in

_t:hi?

se - ' (2) Th!:'

Provine: ?1

Gov,2rnnent may

by not.i.f.ic?w '

.-. /iop

in

the

Official

rjazette, SU3Pe?

-

th.e.

\

• I ope.ration, of

.this saction in

e.ny

apecifi?

Iar?, anj may in

liko m-anner

moi:L.fy or

c.;:.

c:-. J. ·

·

su?

not:.i.ficatlon

.

-,

-

··):

, 6.

(1)

:The

P;ovincia:

Gatrernmen\:. m.iy

m?

--?le?

tion

nrne,:uono:1., a'n 1 may br-::.-

notific"tion in ..the

.

.

?Offici.a1

Gc?l.zette apply

all or

any

of-..su?:..z::u...Je· '

I I

•• s? w?e..rs,, not

being private

waters, as

the .Pr.:,,,1nC'i.lGov.e.rprnentmay

spec.ify in_th.e.

?-?not.1t

i c a-:·1

ojl.

.

,(2) The

.2rov:ncial Government may

also, 'by a

1.iJce Protection of

fish in selected waters by rulas of Prov::t.ocial Governnent. ---- ^-

<.

n?i?t.ion, ^·

apl)ly such ru1'e·s vr

any

of

theKtt to i

,

.

....._.,-- any Private

w?t&.r

with the consent

in

writillg ofowner

ther-,:1of ?n.i 'of

all,..persons

having f';)r

th

time be?ng anv

excllJ.sive

right of

fishe.ry therein.

.

(3) Such .rules

?T1ay PrOhibit or

regu'late1 all or

anyor

the

fol!oriingmattex.,

that·is to

seyi-(a) the

ere??

0?.an.;'{? of

:fixed engine4 ;(b) the

const.l;'uction ?f

weirs ,

an1 (c) the

i.Jm:.?ion •lltl

k:1Ji1 0f the nots_

to_

be use.jafld the

rri¢jes of

usin?

then • ·r :-r-,.....,__tij Such·

.rul.8.f may also

prohibit all

fishing

in any8?ecifi04 water for a

perioi not

excee1ing

tw:>

years.

· J

I

(9ont1, ••••••••• 3

Pege)

I

?

i:JUblication

• -.}- (S} In

making any rule

un:1er.this

s.eet;..t.on the ?rovind.al '1o.rerllnent may-

(a) lirect

thqt a

breach of

it

shall

,)Unishable with fine

which may

exten1 to ?ne

hun1re1 ru?e?s

an:1

when the

breach is a

counti?uins·

breach, with a .further fine which

ma.y

extcn:1

t

.:>

t.·,

ten ru.,>ees for every

iay

+

?

a?er

the jat? 0£

the

first convictian

1uring

which t:he

breach is

.,>r-:,ye1

to

have been

.Jersiste1 i?

an

l

(b) ?rovi1e for -

(i) the

seizur?. f0rfai?ure an] removal

of

fi.Xe1

on?ines. arocte1. or

use1

o?

n.)ts

use1, in contravontion of the zu

La, an1

·

(ii) the

forfeiture of any

fi3h ta.ken

by

means of

anysuch

fixe1 e-,nigini:l

or

not • {6) 'l'le e>ower to

mak?

rules un

je

z this sc.ctiJ:>n is

e

subject ·. t..:>

the

con1.ition th?t

they

shall be ma1e after

._Jr?ious

..

,

,

.. (

:I l) Any ?olice offi•er or

other person

sJecially i

'l.::im?owore·l by

the

Provincial Gove.rnnent in Arrest

with

I

aJ.t

??nt this

?half either

by name or ?s

hol?ing for

offences any office, for

t.ho time

being, may with3lt un1(;r this

. ?n

or1er

fr.:::m ..:i

Magistrate an? without

·

Act warrant arrest

uny person

CQ1mitting

in

his ,·

viuw

:1nyoft-ence.

'Unishab? unjtir

:s-eet.i.on, or 5 un?c::r

any rul? un1cJr

se?

6 - (.a) if

'the name

3n1

a1tmss

of

the ;>erson e.re

unknown t:> him, an

I

(o) if tha person

iec,lines

to

give

his name

2n1

a11ress, .Jr

if th?re is zeeson

to

\OUbt the accu r

sey

of

thel'li3llle

2in·1

e

11rr.,ss

if

?iven.

(2) A; person

:irr1.;st?turt,?r this

seet.i>n m?y be

'\E:!t31ne,

until his name

an1 c!

tress

hav?

been

C•:>rreetly ?scertr'line1 1 .t'rovi 1e1 that no

i)drson so

.?rr..:ste'! shall ;-.,?

'1?tnine1. l?n?erth?n m?y be

n8c?ssa.ry

f?r

bringing

him

bef?re a

M1?istrnt?, .axc??t un1er

the or,?r ?fa

M.3_istr2te for his

1et?nti?n.

3