I er
1'I IV OF 189?
,A$)? BY·rHEGOVl:WKR
...
oENERAi OF IN:>IA I?COONCIL • (p.eceive1. the assencof the Governor
-General onthe
I
4th February..1897)' __ _....... ..... ,.? Jer Tu
PROVII?E
tOR CERTT,IN r-!A'1"1'£RSa,.U..TING
TO
FI3HEiUES INBRITI?
!ND:U.. \.
·,
\
Fisheri?s Title,e>
ani ca:nmencement;I WHEl
for c.ertain mattars r?lating
to fisheries inBritish In-1ia ;itis
hereby·
enactei a$follows ,-
·1. (1)
·.rhis Aetmaype cal lei thern1ian 1?ct 1997•/
L?ws.
.
P efinitions.
2 . subject, tothe pr-:ivisions of saction S:,n1 10
1??
}Qcli of the Gen?rsl
cla1.1s?s 1-.ct, 1887,
this ,.ct sh?ll bea? s?,;>?)lEm-= rca, assu;?c,>lemental to-=.ny o?er . ?.nactrnQnt
fdlt"the mant·3..l time being inforce r'"'l,--;in.g tofishC:;.Ii.;;S--in- any _.to .otbar. ·
Fisheri?S (2) It0Xten?s tothe whol? ofBritish
rn1ia 1ani (3) Itshall caneinto force at
once. 1 of 1Es87 3. Inthis hct, unless
there· is:.1nything ra';ugn'.rnt in thesubj <;;?Ct orcontext - .. '(l)
"Fish" inclu\GS shell-fish ; ?2)11F'i.xui
ongina" mee ns any net, c:1ge.tra? orother contrivance fortaking fish,fi?01· inthosoil or ma·\e stationary in =iny othor way ; an
'\ (l)"?r?te
w."\ter"
means w'ltc;:r which istha ?:xclusiv.::s pr:).Jurty of.41ny ;,arson, or in which any ::,ers on h?s for the time b,:.Jing an 8Xclusive ri?ht -:>ffishery wh:;thi::.r asowr11.;r, loss?s ')rin
::.ny .:,ther c::1p:)city? I .EXpl303tion-
W:=.ttGr sh::ill not
Ct)::lSO to be1\>riv:1te w:1tar1 within
tl'k:? ?:1ning of this ,?tinttion
°b'J t:...?s ,:,nonly tha-t . -,thEi.r ?crs:)ns
may h?v? :t¥'custc:m ? ri?ht
of fi?hery tht::·re?n (. • •
..
• •
•2
'?Bgv)
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.nia
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