Haryana act 01914 of 1996 : The Haryana Government Gazette Notification 1996

Date: 18 Jun 1996

Department

Fisheries Department

PDF

HARYANA GOVT GAZ., JUNE 18, 1996 815

(JYST. 28, 1918 SAKA)

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820 HARYANA GOVT GAZ, JUNE 18, 1996

(JYST, 28, 1918 SAKA)

10. 3a frray & fet stare ar seter wet re aqaftraret are redt meq Theat fafa sag sare aft srren ia mer aa afafrom, 1914 tanr(6) afl amar fed eafer arr fea oraad 2%, ayz ae saa afafran @ adhe oatral w fat fear aree F freq Ft F fara ta fied seecn arr wqaferare are cast we aE aorfl Tania amad eafea aren afer war aaret Myo aatt att garare & aaTer aeat aey satis aver fast? et anqea far 2 aor arena wter rant, wet arait

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824 HARYANA GOVT GAZ, JUNE 18, 1996

(JYST, 28, 1918 SAKA)

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10. aqafrart, saat aferat waar are arf sas Ze aeIZ frat & aa fema afar ara aqalfea ara ae sfeat & faa frat Tea TWAS el TAIT |

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12. Waafamd ca wage Tet aT ME veel Fl gar ales, afaatfear stea, carte srfsanfeat & faaat car fafaeat ar area ata

"13. Sta aia acer eta afafray, 1897, A arr 6F att amvag feaal wadia aeel weed & fedae cea a aa gia Gazi Te Wofral a aaet apt gars aead Raat F faa aqufaandt & ater rand & | aay Feat aCe: aars alors, Fert er et eae rote HY tea |

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15. aqaferrdt wn frafaar-doht war frat cat we, atte ats wa att Te wodl Fa, BI srt a. Te Tofeal st fafarr fret, Tort cast fat wart are we watarr car aes cast F fat seat Fat

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HARYANA GOVT GAZ., JUNE 18, 1996 825

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"+ Short title and F extent. }

Definitions.

Licence for

fishing.

Secticn 3.

Auction for — grant of Licence "

Section 3.

e n 836 - HARYANA GOVT GAZ., JUNE 18, 1996 (JYST, 28; 1918 SAKA)

[ Authotised English Translation}

HATY ANA GOVERNMENT

FISHE:..2S DEPARTMENT

Notification

The 24h May, 1996 No. S.0. 86/P.A. 2/1914/S. 3/96.—In exercise of the powe!s conferred by section 3 of the Punjab Fisherics Act, 1914 and section 6 of the Indian Fisheries Act, 1897 and wilh refercnc: to Haryana Gover nment Riskcrics Department Notification No. :S.O: 30/P.A. 2/1914/S-3/1996e datcd the 23rd Pebruary, 1996, the Governor of Hayana heseby makes the following rules for the regulation of fishing in the public waters, namely —

4. (2) These rules may be called the Haryana Fisheries Rules, 1996

Q) They shall apply to wafers specified in the Schedu le.

2. Inthese rules, unless the contex[ other wise requires, — (D "Auctioning aut horit y"" means t he Diicclor of Fisheries of any : officer authorised. by {he Direcfor.in wiiling to hold austion under these rules ;

(2) "Director * means the Diicetor of Fishcrics, Hai yana. | (3) "Form" means the form appended to these rules; rt . @ "Liconce" means a licence issucd under theee tules 5; + 3: - :

(5) "Licene:e" means 2 person in whose favour-a. licence is issued under these rules; 1 23 mr ; . ay .

(6) "Licencing Authority" means the Direcior or any. officer authorised: by himin wiilingin this behalf; ard" .

. (7) "Schedule" méans a Schedule appended to these rules, 3." Fishing in-any of the(waters spccificd inthe Schedule shall bi Prohibited saveunder a licence granted by the licencing. authority in-

" accordance with these rules.

4. (1) Onor afier the first day of Julyeach year,the © auctioning . authority, shall put to public auction, the right of: fishing in any water specified inthe Schedule of portion of such. waters. The auctioning auth- ority. shall by; assisted by(he Committee consisting cf Deputy. Director, Fishctics, Fisheries Development Office:—in- char ge of the Distric! con erreg arcof the a¢joining. district and 4 representative of the Revenue Depaitmert not below therark of a Naib-Tehsildar. No person shall bs allowed to bid urless he has deposited ay) amcunt as 'specified by sy 'Director, Fiskcrics in Cash as carrest money withthe auc'ioning authority, \

668) CamScanner

HARYANA GOVT GAZ., JUNE 18, 1996 837

(JYST. 28, 1918 SAKA)

(2) In case the 'highest bid at the time of auctionis not of a Pisher~ men Go-operative Socicty registercd under (he lawrelating to the re- gistration of Co-operative socictic¢for the time being infor ce, the auction- ing authority shall not accept that bid unless the samc is at least 10% more thanthe highest bid of the Fisher mn Co-opcrative Socicty ; Provided that in case the highest bid is belowthe average of the contract amount received during the prevous thtec years the auctioning authority may not accept the highest bid or the bid, of the _-Bishermen Co-9 per ative Society, asthe case may be, in which case the fishing tights will be re-auctioncd. , , :

(3) The amount of earrest moncy depasited by the unsucessful bidders would be returned to.tkcm as soon as bid has been accepted. 'In - the case of the succesful bidder theamount- of earnest monoy may be returned after the issuc of the licence. .

™ \ -

(4) The auctioning authdiity may cancel the auction if the bid offered lis not reasonable ; in such an cVent the fishing may be done depaitmentally or on loyalty basis.

5. (1) The persans whose bid has been accepted shall pay | the amount offercd by him for fithing in full at the time of auction o1 shall' pay ore third of auction amount at ihe time of auction and the remaining 'amount within 30 days from tkedate of the auclion.In case of failure to deposit {he remaining 2/3rd amount bythe bidder within the stipulated | peticd of 30 days, the 1/3rd amount deposited: by the bidder at the time of auction shall be forficitcd.' In 'case where the bid amountis lessthan ten thousand rupccs, the whole: emount shall have'to be paid at the time of auction. aS oS as °

(2) A person, in whose favout the auctionis closed shall. at. the fall of hammer, also deposit withthe licencing authoiity ar amount equal to 5% of contract amount as. Cash security for faithful obser vance of provisions of these1ules ~ and tems of his licence. If the licercee commits breach of any terms of his licer.ce then without prejudice to any © othez -action that may be taken against him,thke cash security 61 such Portion thereof as the licencing au hority may.deem fit, shall be for cfeited to Goverr ment. eee ; ok "

(3) After the payment of the 1/314 amount the lictn.ceé shall ful nish an agieemert decd in Porm' Atothe satis action of .the licencing authority withinten days fromthe date of issue .of the acceptance of the bid. , , tas

(4) After depositirg the total bid amount asrequircd by, sub-1ule (2), fur nishing the cash scomily asrequired by sub-rule (2) and the agrecment deed asrequired by sub-1ule (3) 'bythe licercee a licerce in Form B shall be issued to him.

(5) In case the bidder in. whoge name the auctionis closed faiis, to pay the amount due from him at the fallof.the hammer ot the amount of security rcquircd to be deposited under sub-rule (2) or fails to futnish the agrccment deed asrequired under sub-1uk (3), the auctioning authoti- tyshall have the right to forfeit the earnest morcy, the 1/31d amountr already deposited at the time of auction and(the cash sccurily, cancel the Payment: of

amount contract,

Secticn 3.

668) CamScanner

Duration of | licence.

Section 3. Conditicns of licence.

Section 3,

838 HARYANA GOVT GAZ., JUNE 18, 1996:

(JYST. 28, 1918 SAKA)

——

bid, re-auction the fishing 1ights and also debar such a bidder from bidding for three years. ,

6. Alicence granted under tule 5 shall, unless sooner determined, remain in force fromthe Ist Septembar, or fromthe date of its issucy whichever is later, uptothe 3lst August following.

7. (2) The licence ot his agents or nominces shall not | fish except. with rod and line and hand lire durirgthe close seasonfrom Ist July to 31st August.

(2) The licencee shall fish eil her' personally or through suchof his agents or nomirces as are provided with permits in Borm C signed by the ea) Fisheries Development Officer concerned. _

(3) The licencee shall not either personally ot thtough his agents or nominees fish in any water Clos:d for fishing under the 1ules made under section 6 of the Indian Fishetics Act, 1897.

(4) The licencce ot his agents ot nominees shall not use for. fishing . any kind of gear except those mentioned below ;— a

(i) Nets of all kinds not having at any portion a mesh bir measuring - Iess , than.4 cm. from knot to kiot of (16 cm. © "all..- - around. ; '

(ii) Long line with hooks."

(iii). Rod and line.

(iv) Hand line :

Provided that no gear except' 10d and line 'shall be uscd in the waters within adistance.cf 200 me'ersoneither sides of bridges and | head works.

(5) The licencee 61 his agents o1 nominees shall not elect .or cause to be crected any fixed engires («xcept in the case of stake nets when they aretemporcgily fixed in waters fot use in conjunction with drag nets), dams or weirs for catching fish nor shall be use or allow his agents _ or nominees tho use of the poison, electric current, lime, dynamite or 'any other noxious or explosive substances in catching 'fish.

(6) The licencee shall be bound to show. his licence on demand. to any person who is empowered under section, 6 of the Punjab . Fisheries Act, 1914, to arrest. without warrant:

/ ' / ; .

(7) The licencee or his agent or nominees shall not catch or expose. for sale or barter, fish of any of the following species below the length: ; of 30 cm :-—

(i) Robu

"Gj Mrigal

(ii) Cala \

668) CamScanner

HARYANA GOVT GAZ., JUNE 18, 1996 839

(JYST, 28, 1918 SAKA)

(iv) Mahaseer

(v) Silver Carp

(vi) Grass Carp

(vii) Common Carp.

(8) The liceneee shall not transfer hissights and liabilitics under the licence without the previous sanction in writing of the Director.

(9) The licencee shall maintain a peimit register specifying the names and addresses of the persons in whose favour. permits have been issued for fishing within the area. covered by his licence.

(10) The Jicencee shall maintain a daily register showing :—

(i) Weight. of fish caught, purchased and sold ;

(ii) the gear employed. for catching the fish ; oe eae ? (iii) the varities ;

(iv) location of fishing centres :

(v) wholesale and retail prices of different species of fish.

(11) The licencee shall send a monthly statement regarding items mentioned in sub-rule(10) tothe Fisheries Development Officer con-. cerned bythe Sth of cach month following. that to Which jt relates failing which alatefee of Rs. 10 per day will be charged for a period of ten days and will be recovered from-the security deposit. If the state- ment is not submitted by him during the aforesaid period his licence may 'be cancelled.

(12) The licencee shall not charge any commission for the. sale of any fish" which is given by the Fisheries Department on its behalf. _(13) Every licencee and every agent or nominees of a licencee shall be 'bound toreport to the Tehsildar or the Deputy _ Commissioner having jurisdiction within the area of the Fisheries Officer concerned any iofringement of the rules that comes to his notice. .8 (d) The licencee anal) not be entitled to' claim 'any damage or compensation from the Go ernment for any loss that may be suffered by him, dueto floods, pollution, slump i in prices, litigation or any other cause whatsoever.

(2) The licencee shall not be entitled toclaim any damages for loss which may occur to him inthe event of any action taken against him by any official/officer. of the Fisheries Department for breach of any provision of these rules or of any term of his licence.

9. The Director or any officer or official of the Fisheries Department may enter any premises used by the licencee for assembling or storage or sale of fish for the purpose of inspection of the record of fish.

_ Licencee not

entitled to claim

any damage trom

Govyeroment,

Sectlon 3,

Inspection,

Ssction 3,

668) CamScanner

840 HARYANA GOVT GAZ., JUNE '18, 1996

(JYST. 28, 1918 SAKA)

_ Forfeiture of apparatus and

Fish, Section: 3. Cancellation of licence and reauc- tion at the risk of llcencee. Section 3 Issue of licence for sport.

Section 3.

10. All apparatus erected or used by the licencee for fishing in contravention of any provision of these rules may be seized by any person empowered under section 6 of the Punjab Fisheries Act, 1914, to arrest Without warrant for offences under the said Act. Any fish caught by the licencee by any such apparatus shall also be liable to be seized and forfcitcd by the person empowercd as aforesaid and fish so forfeited shall be auctioned as early as possible by the persons who forfeited the same.

11. (J) If the licencee or-his agent or nomince commits a breach of any provision of these rules or any term of his licence, the licencing authority may Without prejudice 1o any other action that may be taken by him under these rules or apy provision of law, 'cancel his licence, In suchan event, the fishing rights shall be put to 1e-auction and the auction together with loss, if any, occurred to the Government. due to Te-auction. . . a

(2) In the event -of cancellation of the licence under sub-rule (J), the permits issued under sub-rule (2) of rule 7 shall be deemed to have been cancelled. :

(3) In the event of cancellation of the licence under , sub-rule (J) and permit under. sub-rule (2), the licencee or the; permitholder, as the case may, shall not be 'entitled to the refund of any amount paid 'by him to the Government towards contract; amount or by way of losa or damages whatSoever which may occur; to him.

12.- (J) Notwithstanding the provisions of the . foregoing rules, the licensing. authority. may, on an _ application submitted to him in this behalf; grant to the applicant a 'licence for -sport only in Fea) on the conditions specified therein for fishing with rod and ine. PRT eS Late :

(2) If the licence referred to in sub-rule (J) is issued" for. fishing in - any of the waters already auctioned, the licencee who had obtained the licence through auction shall not be entitled to claim any compensation or damages on account of the issue of licence-for the purpose of sport.

. (3) The fee for the issue of licence under-sub-rule (7) shall be as follows :—

_ Period of licence / oe ' Amount of fee _

@ For one year licence 4a Rs 100

(b) Monthly licence °° ~~ .. Rs. 50

(d) Daily licence 4. Rs. 5 7 licencee shall "be liable to pay tothe Government all expenses of re—3:

668) CamScanner

HARYANA GOVT GAZ., JUNE 18, 1946 841

(JYST. 28, 1918 SAKA)

13. Ifa licence issued under these rules is lost, mutilated or destroyed, the licensing authority may, on receipt of an application in this behalf, issue a duplicate licence to the licencee on Payment of a fee of rupees two only.

14. Nothing in these rules shall debar any official or officer of the Fisheries Department or any person empowered or authorised by. Director from catching fish of any size of any specics at any time of 'the year by any method for the purpose of research or development. The li¢ence shall not be entitled to claim any damage or compensation on this account. ,

15. The Punjab Fisheries —_ 1966, in its application. to the State of Haryana hereby repealed :

Provided that any order or action taken under the rules-so. repealed shall be deemed to have been made or taken under the: corresponditg provisions of these rules.

)

mm Issue of dupli- cate peniet, Section 3

Officers and officials of Fisheries

Department

not debarred from catching fish.

Section 3.

Repeal.

668) CamScanner

GAZ., JUNE 18, 1996

SAKA)

HARYANA GOVT

(TYAT. 26, 1918

FORM A

[See rule 5(3)] Agreement Deed This deed of agreement maile on this———— day __- ____ __hetween the Governor of Haryana 'Government' of the ono part and Shri—— + —— (hereinafter

of-

(hereinafter referred to as the resident of —————

referred to as the aetiee) of the other part. The parties do hereby agree as under :-— 1, The Government hereby. grants to the licencee a licence to . catch fish in the public. waters specified in the Schedule appended to this deed, on the terms and conditions, contained in this instrument. "Nothing in this licence shall authorise the licencee or his 'agent or nominees to fish in any water closed to fishing under the rules made. under section 6 of the Indian Fisheries, Act, 1897. :

2: The licence hereby ahiiited is valid for the period from— to but. no fishing except with rod _and line

shall be allowed during Bere from 'Ist: July to 31st Anat of the year. Beth F

3. (a) In consideration of ths geant of th licgaze by. the Govern- ment, the licencez has paid to the Goveram=a the sum: of Ree ———— the receipt whereof is hereby acknowledged. eure - +

(b) The lizzhze2 has frais: i s3curity of Rs. a Se (5% of total amount) tothe Goveram2at to' g'comply' withthe terms and conditions of the licence, ;

4, (a) The licencee shall be entitled to fish petsonally or "through his agents or nominees who have been provided with written' 'permits ' signed by the Fisherjes Development Officer of: the districts. (b). The licencee and his agents and nominees shall be bound to':

show on demand, the licénce or the permit, as thé.case may be, to any 'person authorised in this behalf by the Government and to such-officer as are empowered under the provisions of the Punjab _ Fisheries Act, 1914 to arrest without warrant,

5, The Director. of Fisheries Haryana (herinafter) referred to asthe "Director" shall have the right and authority to issue individual licence for rod and line for sport only and the licencee shall not be entit- led to claim any compensation on that account,

6. The licencee or his agents or nominee shall not uso. any gear except the following kinds of gears for the purpose of fishing :

(1) Nets of all kinds not having at any portion mesh bar measur- .ing less than 4.cm. from knot toknot or 16 cm. all round, '

(2) Long line with hooks,

668) CamScanner

HARYANA GOVT GA7Z., JUNE 18, 1996 843

(JYST. 28, 1918 SAKA)

(3) Rod and line.

(4) Hand line. ~ No gear except rod and line shall be used in the water within to a'

distance of two hundred meters on aither side of bridges and head works falling within the Haryana State.

7. The licencee or hisagents or nominees shall report to the Director or any of the officers of the Fisheries 'Department .of — the Government any breach of the rules framed under the Punjab Fisheries Act, 1914 that c ome to his or their notico, —

8. The licencee or his agents or nominees shall not erect any fixed engines, dam or wires for catching fish or use poison, line, dynamite. orany other noxious or explosive substance in catching fish. He may however erect fixed engines as in case of Stake nets when they are temporarily fixed in waters for use in conju. ction with drag net.

9. The liceadee or his agents or -nominees shall not 'catch or sell , any fish less than the size of the species mentioned below :

(1) Rehu 30 cm. : cs ae -

Q) Mrigal 30 cm. . S a . os Je

(3) Mahaseer 30cm. _ . - th a 1 #

(4) Catla'30 om. | eae fo) Bilber Carp 30 cm.' _ (6) Grass Carp:30 cm: e aos vie :

(1) Common Carp 30 com. Bo es in case such a fish has fees inadvertantly caught, fie same shall - be immediately thrown 'back alive in the public: water.

10. The lincengee, his agents' or nominees * \ shall not ' sell fish except at the premises got approved by 'them from thé. District .Fisheries Development Officer of the distr ict. ,

11, The licencee shall not sublet or in any way transfer his right and liabilities under this agreement to arly body without the previous sanction in writing of the Director. / : '

12. The'licencee shall abide by the rules and regulations of the' local authorities having jurisdiction over and place Wipe he has opened . any fish shop.

13, The Government may require the licencee to sell fish caught by the Government from any water _ closed to fishing under the. rules

668) CamScanner

844 HARYANA, GOVT GAZ., JUNE 18, 1996

(JYST. 28, 1918 SAKA) |

made unde: section 6 of the Indian Fishetics Act, 1897, through his' fish shops. Inthat cvent he shall sell the said fish without claiming any commission fromthe Government, ©

14. The licencee shall maintain a register, specifying the name and addresses of the petSonsto whom permits, have been issued: for fishing withinthe 'watcis issued to him, A list of such permit holders shall be submitted by the licencec to the Director.

15. The licencee shall maintain a regitlat register showing weight of fish caught, putchasco and sold, Andicating different Vatieties of fish so obtained,the ways and means adopted for catching fish and types of nets used and the area and place fiom wherc, the fish has been | caught. ,

16. The vatious registers maintained by the licencee shall be opéned to inspeCtion bythe Director and such othe: officers and servants cfthe Government asthe Directo) may authorise inthis behalf, at all reasona- able time. :

17. .The licencee shall submit cach montb tothe Director a repott regarding the wholesale and retail prices of differcnt varicties of fish caught :

and sold~ duiing the preceeding month: alongwiththeir respective weight . 4

- 18. (a) The licencee has been granted under the, tuless ¢ fiamed under the Punjab Bishcrics Act, 1914 and is subject to the proVision: of the said rules and the Act. 2

(b) Inthe event of the cancellation of the 'licence, of the. licence e

under the provisions of the said rules and the Act, the amount already paid bythe licencce shall not be1efurded.to him, the1ight of fishing may be 1e-auctioned and the loss sustained by the Government if any, shall be recovered from thé licencee.

19. The Government shall not b: liable to.pay any loss ol -damage 7

. occured tothe licencee asa result of natural' calamities, pollution, fluctuation of market price of fish o1 due 'to, any cause Wwhatsoevel, not ditectly attiibutableto the negligence ortortcus actions. of the employees ofthe Govetnment. © § © * 3, m

20. If any dispute, doubt o1 question ariges between the licencec and the State Government ot 'any person claiming under them touching .ol alising out.o1 in1espect of this deed ot the subject matter thereof, the . same shall be refeit cc. to the sole arbiti atot (o-be appointed bythe State:

Govet nment and the decision of th'e arbitrato1 so appointed shall be final and binding on both the patties.

In witness whereof the paitiesto thisdecd have put their respective _ handsin th s deed on-— year of Republic of Indiain

the presence of witnesses. ' ,

668) CamScanner a

HARYANA GOVT GAZ., JUNE 18, 1996

(JYST. 28, 1918 SAKA)

1. Signature— Name _

Date

; Address———— —~— —.

2. Signature —

Name — Date

, Address:

Witnesses

1. Signatures Signature—

845

(Licencee) 'Name—

Date—

Address -- Name

Date

Designation— - Signature— ' (For and on ohalt of the Governor of Haryana) \

2. Signature— :

Name-— — Name- F Date——- J | Date Designation Desi gnation—————_—__—.

SCHEDULE , 7

668) CamScanner

846 HARYANA GOVT GAZ., JUNE 18, 1996

(JYST, 28, 1918 SAKA)

FORM B

[See rule 5 (4)] \ Fishing Licence Counterfoil

No. of Licence Date of Issue Name and address of licencee No. of Licence——

Date of, Issue

Name:and address of Licencce Period for which issued ——— Notified waters for which Licence is issyed-———---—.—— He is licenced to fish in the waters specified above subject to the terms and conditions laid down in the agreement dated-——_——___—-—.

between the-licencee and the Government.

Director of Fisheries, Haryona, ' Chandigarh.

'to the !

laid down .in the agreement: . Period fer which issued——— Notified waters for which Licence is issued— — ———— 'He is licenced to fish in the waters specified above subject terms and conditions

dated

between the licencce and - the Government.

Chandi sige

668) CamScanner -- Sele

Director of Fisheries, "Haryana, v

HARYANA GOVT GAZ., JUNE 18, 1996 847

(TYST. 28, 1918 SAKA)

FORM C

PERMIT

[See rule 7(2)] S.No.

_ Shri— = ————-—-—-_- agent 'or his nominee of Shri —_

a licencee holding licence No.—— — — —— dated— is hereby permitted

to catch fish from upto — :

in the waters specified below on behalf of the licencee.

Name of waters

Signature

FORM C

PERMIT

y[See rule 7(2)} Shri——_— —— —~—-—-agent or his nominee of Shri—

alicencee holding licence No. dated-——_-_—_—_—-is hereby permitted to catch fish from. upto

inthe waters specified below on bekalf of the: licencee.

———

- Name of waters

Signature

Fisheries Development Officer District

668) CamScanner

848 HARYANA GOVT GAZ, JUNE 18, 1996

(TYST. 28, 1918 BAKA)

FORM D

[See rule 12(1)] (Licence for sport) Countea Coil

Serial No.

@lass-Rod: and line for Sport only. of Licence: -

Period for which issued From: ———+—— :

Te—— ———. —_ ———— —Amount of' fee deposited—_—___-_ — — — -—-— (Receipt No. —— ——~— dated— —

Date of payment of fee ———-—_——— — Date of issue of licence ——— — — ——— Name and address-of Licencee . Serial No. of Licence

Class-Rod and line for sport only,

"Period for which issued From to —— Amount of fee

———— —depdsited (Receipt No. — dated— + ——_——_) Date of . payment of fee — Date of issue of licence Name and address of Licencee ——-~-—for sport ——— ——— —s for: sport He is licenced to fish in the notified waters, namely— ———--—-—-—-—subject to condition laid down on the reverse ef this licence. P

Direster ef Fisheries, 'Haryana, Chandigarh.

He islicenced to fishin the notified waters, namely — subject

'to condition laid down on the reverse of this licence.

Direstor of Fisheries, Haryana, Chandigarh.

668) CamScanner

+ HARYANA GOVT GAZ.,. JUNE "18; ' 1996 neRag (JYST. 28, 1918°SAKA)

iY (Reverse)

Conditions for licence sport :

1, The Jiccacee for sport shall fish with rod. and line only. and shall not use more than one hook at atime.

2. The licencee for sport shall not catch" or expose for' salé er barter fish of any of the following species less than the size of the 'Species mentioned below :—

(1) Rohu 30 ¢m. on

(2) Catla 30 cm.

(3) Miigal 30cm. 2% 9 Fe ww ot :

(4) Mahaseer 30cm. . . ,, "| Ary at WAY

(5) Silver Carp 30 cm. "sO '

(6) Grass Carp 30 cm. f x rn nn a

(7) Common Carp 30cm. ' |

3. The licence for Eport shall'nat cat ch 'méic than three fish in a day. ' ent Near? <3

) dy Uf edd 3 FS LAGS 2

4, The licencee for, sport shall be bound to report to the rehsildar o1 Deputy Commissioner having jurisdiction' ol any officer of the FBisherics Department concerned any breach. of the Haryana Fimeries Rules, 1996 that comes to his notice.

5. 'The licencee fat sport shall jot sell his cat ch.

6. The licencee fot spoit shall not use, poison, "dynamite or any noXious or explosive substance for cat ching or killing fish.

7. The licencee for spoif shall be bound,to praduce his licence on demand to any person,. who is émpo wel ed under' 'seclién'6° of the Punjab fisherfes ct, 1914 to arrest. without . warrant. ; let? 01 -. 8, On expir yof the per iod of the licence, the licence foi 'sport ehall intimate to Officer of Fisheries, the nu mber fish:of and: welght'ay and me of fish caught during the period of the licence asunder :— . », t (i) No. of fish cau ght; ridin MO srs Lae

oil) Hind of fish caught a

ciit) Weight of. fish cau ght

9. Phe Rigel foi 'sport shall not inteifete' in 'any 'giarine: / what- soeVer in catehing by the official or Officers of the Fisheries 'Depart ment ., ol any other person employed by. the Director, of. Pi sheries, Haryana.

10. On the expil y of the period of the licence, the licencee fot sport shall sui1ende: his licence to the.) Fisheries Officer, having juilsdiction.

11. The licence Will be panoe € for an breash | of the' "above condjtions, : . f aes

668) CamScanner

es EN a a real

850 HARYANA' 'GOVT GAZ.,: JUNE '18, : 1998 _ (SYST. 28, 1918 SAKA)

SCHEDULE

[See Rule 1(2x)} I.' AMBABA DISTRICT

1. Omla Nadi, Amti Cho, Judha Nalah, Begna River sityated in district Ambala.

2. Tangri syphons crossing Narwana Branch al R.D.1. 192000 and

193889.

3. Narwana Branch R.D. 160 ta 203 ant paral drain Il, YAMUNA NAGAR DISTRICT |

1. River Jamuna and its tributarics, Chutangy Rakshis Som-Nala situated in Yamuna Nagar District. _,,

2, Western Jamuna Canal main line uppei_R. D. 50090-64900. R.D. 50000—64000: Bower R.D. 2000—73000.

R. D. 5000064000, thawer. RD. 73000—107000., . Division Channel Ottu 'rail. %; s as .

Wester n Jamuna Canal main line upper, R.D. 300050000. Upper Diver sion Channel, 40 to taf a

Rafting Channel R.D: 30000 to 0006 7

Augmentation Canal to 7KM. ee

10. Under the provision of Section 6 (4) ert thi adie dit av" of 1897) no cemmercial fishing is allowed.in the following.-waters_ situated in Yamuna. Nagar. District: for a period | of two 'Years. from the date "a final publication of these rules,"

1. Yamuiia Rive? + from Kalaser village' upto Tajewala Head- wat ks.

2. W. Som-Pathrala River : fiom Village' Balhéhaus 'to Dadupur Head works. oy We

3, Som River. Prom Daduput Head works ug 500 , meters downward. aah 'aie , a

4, W.J.C.-() Main Line upper : raya Head' work" 'to "cross Regulator. ; Ly aT

@ R. D, 61000—upto Dadupur Heer

oF S

(ii) Maio line lower 1R:D.Oto 6000, ny

668) CamScanner

HARYANA GOVT GAZ., JUNE 18, 1996 | 851

(JYST. 28, 1918 SAKA)

Ill. KURUKSHETRA DISTRICT }.. Barsati Nala, Rakshi,: Sarwat, Ghaggar, Markanda and its tributaries situated in Kurukshetra district.

2. All canals including Satluj Yamuna Line canals and drains situated in Kurukshetra district. Bibipur lake and its tributaries. Iv. KAITHAL DISTRICT

1. Barsati Nala, Rakshi Nalah, Sarwati, Ghaggar, Markanda and itS tributaries situated in Kaithal district.

2. Bibipur Lake and its tributaries.

3. All canals and Narwana Branch situated in Kaithal district.

VY. KARNAL DISTRICT

1. River Jamuna and its tributaries and flood channels, Rakshi, Chautang with their tributaries.

2. All canals including Satluj, Yamuna Link canals and drains situated in Karnal district.

PANIPAT DISTRICT

1. River Jamuna and its trib: teries and flood channels situated in Panipat district.

: ;

2. All canals and drains elise Satluj Yamuna Link canals, drains situated in Panipat district.

VII. SONEPAT DISTRICT

1. River Yamuna a:d its tributaries in Sonepat district. Shesha Jati, Dobella Murthal and Jaunz situated jin Sonepat district.

2. All canals and drains situated i n Sonepat district

VIII. ROHTAK DISTRICT Tes reo

1. Jheels shown as: .

(a) Sura

(b) Aurangabad (Neyinjnapus)

a) Kot Kalan (Ukhel Jana)

(a) Kaloi - (¢) Dabana '(f) 'Jhangirpur

(g) Yagolepura

668) CamScanner

852 'HARYANA GOVT GAZ., JUNE 18, 1996

: (JYST, 28, 1918 SAKA)

(h) Manimpur |, (i) Pelpa

(j) Zahidpur | (k) Bhindawa Jheel

(I) Khetabas |

(m) Bilochpura

(n) Keelpura

(0) Shahjanpura

(p) Kanwalij

(q) Chandwana '(t). Nevada :

., @_ Ukhal Jana

2. Indori and Sahibi stream and their tributarles.:

3. All canals and drains sityated in Rohtak district.

IX. JIND DISTRICT .

4, All Canals and, drains situated in Jind , District

2. Bambhewa jhecl and its flood channels.

X. MOHINDERGARH DISTRICT

ol. Kasawelj. stream sid ite tributaries situated, jn, Mahindergarh District. ;

2. All canals and drains situated in Mabindergarh district.

XI. REWARI DISTRICT

J. Sahibi stream.

2. Dehar Nala . - L

3. Indori Nala and their tributaries situated in Rewari istrict.

4. All canals and drains situated in Rewari district.

KII. FARIDABAD DISTRICT ,

J. River Jamuna and its tributaries sityated jn Farigabad district.

668) CamScanner

HARYANA GOVT GAZ., JUNE 18, 1996 ~ $53

(JYST. 28, 1918 SAKA)

2. Buriya Nala. 3, Jair Nala situated in Faridabad District.

4. Agra canal from six miles to 49.4 miles situated in Faridabad District.

5. All canals and drains situated jin Faridabad district.

XII. GURGAON .DISTRICT

1. Jheel :

(2) Kotla jheel and its tributaries

(b) Bacshapur Modawas Jhoel

(d) Chandan jheal sit -ated in Gurgaon District.

2. Streams : ; | ,

(2) Sahibj stream

(b) Nizampar jheel and its tributaries

(d) Landoha stream

3. Nallah ;

(a) Buryha Nalah . ; %

(b) Manda was Nalah

(f) Manesar Nalah

(g) Indori Nalah

(b) Thek Nalah

(i) Baloj Nalah \

4. All canals ard Crairs situated in Gurgaon District.

668) CamScanner

"854. HARYANA GOVT GAZ., JUNE 18, 1996

(JYST. 28, 1918 SAKA)

XIV. HISSAR DISTRICT

1. Gnaggar, any Jaiya and their tributaries and Rangoli Nalah passing through village Ahirwan, Yalki and Rajasthan Feeder within the boundaries of Hissar District.

'2. All canals and drains situated in Hissar District.

XV. SIRSA DISTRICT

1. River Ghaggar and its tributarias situated in Sirsa. district from villaga Musalwala to village Kariwala, Rajasthan feeder within the bonndarjes Of Sirsa District. .

2. All canals and drajas situated in Hissar District.

XVI. BHIWANI DISTRICT

All canals and drains situated in Bhiwanj District.

L. M. GOYAL,

Secrotary to Government, Haryana. x

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Haryana act 01914 of 1996 : The Haryana Government Gazette Notification 1996

SECTIONS