a, "Ile THE PUNJAB FISHERIES ACT, 1914 ' PUNJAB ACT NQ. II OF 1914 (As mogifie, up to the 30th November 1923).
PAUSED BY THE LIBUTENANT GOVERNMENT OF THE FUNJAB.IN COUNCIL,
oo
(Receive4 tha assant of His Honour the Lieutenant- Governor on the 15th Wamuary 1914 ani that of his EXcellency thea Viceroy ani Governor-General on the 29th January 1914, ani was first publishei in the Gazette of the 13th February 1914).
AN ACT TO SXTENo THE LAW RELATING TO FISHERIES IN
THE PUNJAB
Whereas it is axpejient to exten} the law relating to Fisheries in the Punjab 23
—- . It is hereby on acts as follows i~ ce Titte - — & (2) This act may be calle y the Amnjab Fisheries ' Mek s9td ' ea
- epent. => (2) If extonis to thy whole of tha Punjab ee a 'a this Act an4 the} Rules therpunier unless tharo is's nathing reppngnant in the suly ect OF Gontext, |
"the ebprosatens.*eiun™ ant "private water® shall have the meanings assignej. te them in Sectian 3 of the Iniden Inia Act IV of 1897,
pefpoitzous, (2A 1. tn this' 'Act, unbss Siete is anything répungnant in the subj ect or contexte:
. *Pishe icer" means' any person when th e
(4) "yishery Officer" nes or any wfficer emponere 2. by the provinclal Government fin'this behalf © may fran time to time appoint any
nena, or as holiwir
holging an office to carry wt all or an y, nf
"the purposes of this act or to 10 anything require, by this act or any rule maze there umer
to he 4uns by a yisherry Officer ¢
. Proviye4 that nce police officer below t he rank of
SubgInspector shall be so amp oweret,
2) Fishing Offence" means an offence punishabla ant wnier this ag or unier any rule mata erconibition shareun-jer. ;
431 |leensing 3, (4) 'The pron fiehall Government may italics mls oe ee i stace for the purposes hereinafter in this saction montionei, watcys by mules ani, shall in such rules jeclare the wate rs, not being
+ ine a
neath Sia ogee private waters, to which all
or any of them shall apply.
vine,
Pe er ee
1
~2=
(2) The provincial Government may be notification apply such rulas or any 3f them t> sny private w:ters with the consuits in writing of the owner thereof-any of all persons having for the wine being zny exclusive right of fishery therein.
(3) Such au miles may :-
(a) Srohibit fishing except unjer licence anq rogulate tre granting of such licenszs, the :e-s p2yable there- for, anithe conaitions to bs insertey therein ;
(b) Preseribey seasons in which th killing of any fish of any prescribey species shal. be prohibte yy ani
(c) pres¢ribe a minimum size or wéight below which n5 fish or any prescribe species shall bk kille 4,
(4) In mekiug any mle unier this section .\he provincial Govt
.
may proviie for .-
(a) The seizure, forfeiture 2nq remov:l of any appartus erecte d v.
or used for sihing in constray eition of the miles, ani
(b) the forfeiture of any fish take: by means of any sich appertus.
(5) The power to make rules unjer this section in subject t°
the conition tht they shall, be: maje aft.r arevious pub tertion.
4. The provicial Government may be yotification power to
prohibit in any specifie{ ireas the offering -r expos-proh ibiting
for sale or barter of any fih kille1 1
sale of convention |
any rule maje unier suction 3(3)(b) fis) ant (c )(1) of this Act.
5. The breach of any rule m aié unersection 3 penalty, of any prohibtion notifie. unier g eciion 4 ahall be punish with the fine which may exten] t o one yunqzre 7 rupees, ani whor th e
breach is a continuing breach, with 4 fu rther fine which may exten'
to ten rupecs for every Wy afte r the iate of the first convicti on
auring which the breach is pr ove? ta ave been p
6. (1) Any Police Officer, or other person
specifically empowrrey by the Prowincial Government in without .
this behalf, may without wa rrant qoeest any person war rant for
cammitting in his view a bre:ch of ahy mle mii e unjer offences
section 3 or of any prohibition zotifie 1 unier unjer the
act.
able
erstatey in.
Arrest with
section 4-
(a) If the nam an} aiitess of the p erson are unknown
to him, 294
2 aw ote Ceware ©
2
ee =. "ne breach of any
(b) If the persen Yeclines to give his name any aliress, or if there is reason to ioubt the accur aceuracy of the Aame ani adiress, if given,
(2) A person arrestey unjer this section may be yetaine4 until his name any adiress have been correctly ascertains 7 } Provijey that no persm SO arreste4 shall be létaine, longer than may be Necessary for brdnging him before a Magis- trate, except unyer the orjer of a Magistrate for his detention, saving of 7. Nothing in this art shall be 'eemet to limit the a powers Of the 2rovincial Government to make rdles Initia cava bey unier section 6 of the. Iniier Fisheries act,1997, Act Iv z24 ' of 1897 Fosherius
Act. power (821) (1) The Provinsial Government may be n tification > Compouny
reed empower a fishery officer & name or as holying an office, ci .e (a) To accept fron any person concerning whan
evilonce exists which if uncebutte{ wouli. prove that he has
Commitc, any fishing offence as yeseribei in the 'first coloun
of the Schejule a sum of toney by way of compensation for the
offence with reger 1 to which such evijence exists ani on the
payment of such sum ¢9 such officer such person if in custoiy shall
be jischarse4 ani no further proceyjings shall be taken against }
him } , _
(b>) When any property hat been setzai as liable to confiscat- ;
jon, to release the same without further payment, or on
payment of the valuc thereof as estimate by such officer,
ahjZ on the payment cf such value such property shall be
release 4 any no further proceeyings shall be taken in
respect thereof, :
é
'
(2) The sum of money acceptable as canpensation unier clause (a). of sub-svction (1) stall in no case exces, the amount mentione mentione, in the secony eoloum of the Schejwle as the amount acceptable as compensation for the particular offence juscribe} a in the first coloum of the Schejle.)
3
THE SCHEQULE
(SEE SSCPION 8)
Maximum amount acceptabls as campensacic. for certain fishing f offencus unasr section t
piscription of offence Maximum am
ount
acceptable
as Campansation
«M6 Me Me me Me me Me me Me He 8 Me 8 Me Me Me Me Ome we Ke me me me Me me we Te a
1. Fishing with a net having 'a smal.er mesh than that prescribe, unjar the rules maje unier the Act .
. Ripess ten
2 Fishing without a licence kupees ten
3. Killing fish a size or weight lessthen Rupees ten the sianaaia prescriky unis this Act
4. Killing any fish of a vrohibte1 sywcies jupecs ton .- ?
quring a close senson, .
§. Fishing vith any sear or ment onei other Rige.s ten than that pexmmitte, unjer the rul.s. ¥ 6.- Using at' any one: time mere 't' an "two of " Bioe.s ten either or any Of the gear pen litte] uniter .. thatyallesiece: fa. 6a, 5, =; ag mpeg ey bye Re ME Te e te
7. Licence holjégs employing or engaging mn «fups es ten
- licensees t> help them with their nets while ie ot! Ty fishing. .
6. Fishing a prahibte4 waters _ so Ru pees ton,
9. Offering or exposing for salir ar barter any R upees ten
fish, the sale of which {s prohibte1 in any s,pecificy a.ca by a no-ification issuci -unacr section " of the Act —
eee '
4