Punjab Fisheries Rules, 1985

Punjab Fisheries Rules, 1985

Published vide Punjab Government Notification No. G.S.R. 40/P.A.2/14/Section 3 and C.A. 4/1897/Section 6/85, dated 5th June, 1985

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Government of Punjab

Department of Animal Husbandry and Fisheries

No. G.S.R. 40/P.A.2/14/Section 3 and C.A. 4/1897/Section 6/85. - With reference to Government of Punjab, Department of Animal Husbandry and Fisheries, Notification No. G.S.R. 12/P.A.2/14/Sections 3 and C.A.IV/1897/Sections 3 and 6/85, dated the 4th February, 1985 and in exercise of the powers conferred by section 3 of the Punjab Fisheries Act, 1914 (Punjab Act No. 2 of 1914) and Section 6 of the Indian Fisheries Act, 1897 (Central Act No. IV of 1897), the President of India is pleased to make the following rules, namely :-

1. Short title and commencement.- (1) These rules may be called the Punjab Fisheries Rules, 1985.

(2) They shall come into force at once.

(3) They shall apply to the Waters specified in Schedule I.

2. Definitions.- In these rules, unless the context otherwise require, -

(a) "auctioning authority" means the officer empowered by the Director in writing, to hold auction under these rules;

(b) "Director" means the Director and Warden of Fisheries, Punjab;

(c) "Form" means a form appended to these rules;

(d) "Licence" means a licence granted under these rules;

(e) "license" means a person in whose favour a licence is granted under these rules;

(f) "Licensing Authority" means the Director or an Officer authorised by him in that behalf;

(g) "Licence fee" means the money on which the bid for auctioning the fishing rights under these rules is closed; and

(h) "Schedule" means a Schedule appended to these rules.

3. Licence for fishing.- Fishing in any of the waters specified in Schedule-I shall be prohibited save under and in accordance with the terms and conditions of a licence granted by the Licensing Authority under these rules.
4. Auction for grant of licence.- (1) On or after the first day of July each year, the auctioning authority shall put to public auction the licensing of the fishing rights in any water specified in Schedule I or portion of such water.

(2) No person shall be allowed to bid -

(i) unless he has deposited an amount of one thousand rupees in cash as earnest money with the auctioning authority; and

(ii) if outstanding recovery cases of fisheries revenue are pending against him in any court or before any revenue authority.

(3) In case the highest bid is below the average of the licence fee received during the previous three years, the auctioning authority may not accept the highest bid and in such a case the fishing rights shall be re- auctioned. In case the bid above the average of the last three years is not received in three subsequent auctions also, the auctioning authority may accept the highest bid at the fourth auction.

[Provided that in case the auctioning authority considers that the highest bid at the fourth auction is not fairly a good amount, keeping in view the average of the licence fee received during the previous three years or where the State Government decides not to put to auction the licensing of the fishing rights in any water specified in Schedule I or portion of such water, the auctioning authority may grant licenses in Form 'D', for fishing in that water or portion thereof, as the case may be, on the terms and conditions specified therein and a licence fee of one hundred rupees per month shall be payable by the licensee to the Licensing Authority for the grant of such licence.]

(4) In case the bidder in whose name the auction is closed fails to pay the amount specified in sub-rule (1) of Rule 5 at the fall of hammer along with the amount of security required to be deposited under sub-rule (3) of that rule or fails to furnish the security bond as required under sub-rule (4) of the said rule 5, the auctioning authority shall have the right to forfeit the earnest money paid under sub-rule (2), cancel his bid, re-auction the fishing right and blacklist or debar him from bidding for a period of five years :

Provided that before a person is blacklisted or is debarred from bidding, an opportunity of being heard shall be afforded to him.

(5) In case the bidder in whose name the auction is closed, later on fails or refuses to accept the sanction issued for the grant of a licence in his name or does not furnish the security bond as required under sub-rule (4) of Rule 5 within ten days from the date of such sanction, the auctioning authority shall have the right to forfeit the amount paid by him under sub- rule (i) of rule 5 at the fall of hammer along with earnest money paid under sub-rule (2) of this rule, cancel the sanction, re-auction the fishing rights and blacklist or debar him from bidding for a period of five years :

Provided that before the sanction is cancelled and the person is blacklisted or debarred from bidding an opportunity of being heard shall be afforded to him.

5. Payment of licence fee.- (1) The person, in whose favour the auction is closed shall pay one-third of the licence fee at the fall of hammer and the remaining amount shall be paid in two equal instalments. The first instalment shall be paid on or before the first day of December of the year in which auction is held and the second on or before the fifteenth day of February of the succeeding year :

Provided that the person in whose favour, the auction is closed shall always have a right to pay the full licence fee at the fall of hammer :

Provided further that in case the licence fee is less than ten thousand rupees he shall have to pay the whole amount of fee at the fall of hammer.

(2) In case the licensee fails to pay any instalment or before the due date, the auctioning authority shall have the right to cancel the licence, forfeit the licence fee paid so far along with the amount of security deposited under sub-rule (3) and re-auction the fishing rights:

Provided that the defaulting licensee shall be liable to compensate the loss, if any, suffered by the Government in re-auctioning the fishing rights :

Provided further that in case the defaulting licensee pays the entire licensee fee due from him along with ten per cent interest from the date of cancellation of the licence to the date of its restoration to him on or before the re-auctioning of the fishing rights, the Licensing Authority may restore the licence to him.

(3) A person in whose favour the auction is closed shall at the fall of hammer, also deposit with the Licensing Authority an amount equal to 5 per cent. of the licence fee as security for faithful observance of the provisions of these rules and the terms and conditions of his licence. If the licensee commits a breach of any provision of these rules or any terms and conditions of his licence, then without prejudice to any other action that may be taken against him, the security or such portion thereof, as the Licensing Authority may deem fit, shall be forfeited to Government. If the licence is not cancelled the licensee on receiving an intimation of forfeiture from the Licensing Authority shall replenish his security forthwith.

(4) In case the licence fee is to be paid by instalments the person in whose favour the sanction for the grant of a licence is issued shall within ten days from the date of issue of such sanction furnish a security bond in Form 'A' to the satisfaction of the Licensing Authority for the payment of the balance of the licence fee.

(5) After the licensee has furnished security as required under sub-rule (3) and a security bond as required under sub-rule (4), he shall be granted a licence in Form 'B' and the earnest money paid under sub-rule (2) of rule 4 shall be refunded to him.

6. Duration of licence.- A licence granted under rule 5, unless sooner determined, shall remain in force from the date of its issue upto the 31st August following.
7. Conditions of fishing.- (1) The licensee or his agent or nominee shall not fish except with rod and line during the close season from 1st July to 31st August.

(2) The licensee shall fish either personally or through such of his agents or nominees as are provided with permits signed by the District Fisheries Officer concerned.

(3) The licensee shall either personally or through his agents or nominees, fish any water closed to fishing under these rules.

(4) The licensee or his agent or nominee shall not use for fishing any kind of gear except those mentioned below :-

(i) nets of all kinds not having at any portion a mesh bar measure less than 4 centimetres from knot to knot or 16 centimentres all round;

(ii) long line with hooks;

(iii) rod and line;

(iv) hand line :

Provided that no gear except rod and line shall be used in the waters within a distance of 200 metres on either side of the road, bridges and within a distance of 500 metres on either side of the rail and road bridges as specified in Schedule II.

(5) The licensee or his agent or nominee shall not erect or cause to be erected any fixed engines (except in the case of stake nets when they are temporarily fixed in waters for use in conjunction with drags nets), dam or weirs for catching fish nor shall he use or allow his agents or nominees the use of poison, electric current, lime, dynamite or any other noxious or explosive substance in catching fish.

(6) The licensee shall be bound to show his licence on demand to any police officer or any other person who is empowered under Section 6 of the Punjab Fisheries Act, 1914 (Punjab Act No. 2 of 1914) to arrest without warrant.

(7) The licensee or his agent or nominee shall not catch nor expose for sale or barter fish of any of the following species below the length of 30 centimetres each :-

(i) Rohu;

(ii) Catla;

(iii) Mirgal;

(iv) Kalbans;

(v) Mirror Carp;

(vi) Mahaser;

(vii) Grass Carp;

(viii) Silver Carp;

(ix) Common Carp.

(8) The licensee shall not transfer his rights, and liabilities under the licence without the previous sanction in writing, of the Director.

(9) The licensee shall maintain a permit book for issuing fishing permits specifying the names and addresses of the persons authorised for fishing on his behalf and issue these permits for fishing within the area covered by his licence after getting these signed by the District Fisheries Officer and will show the permit book on demand to any officer authorised by the Director in this behalf.

(10) The licensee shall maintain a register showing :-

(i) weight of fish caught, purchased, and sold;

(ii) the gear employed for catching the fish;

(iii) the varieties of fish obtained;

(iv) location of fishing places; and

(v) wholesale and retail prices of different species of fish and shall show the register on demand to the persons authorised by the Director in this behalf;

(11). The license shall send a monthly statement regarding the items mentioned in sub-rule (10) to the District Fisheries Officer concerned by the 5th of each month following that to which it relates failing which a penalty of twenty rupees per day will be charged and will be recovered from the security deposited under sub-rule (3) of Rule 5.

(12) The licensee shall not charge any commission for the sale of any fish given to him by any official or officer working under the control of the Director.

(13) Every licensee and every agent or nominee of a licensee shall be bound to report to the Fisheries Officer concerned any infringement of the rules that comes to his notice.

8. Licensee not entitled to claim any damage from Government.- (1) The licensee shall not be entitled to claim any damage or compensation from the Government for any loss that may be suffered by him due to floods, pollution, slump in prices, litigation or any other cause, whatsoever.

(2) The licensee shall not be entitled to claim any damages for the loss which may occur to him in the event of anything done or action taken against him by any official or officer working under the control of Director for breach of any provision of these rules or of any term or condition of his licence.

9. Inspection.- The Director or any other person authorised by him in this behalf may enter any premises used by the licensee for assembling or storing or selling of fish for the purpose of inspection of the record of fish.
10. Forfeiture of apparatus and fish.- All apparatus erected or used for fishing in contravention of any provision of these rules may be seized, taken and removed to the nearest police station by any police officer or any other person empowered under Section 6 of the Punjab Fisheries Act, 1914 (Punjab Act No. 2 of 1914) to arrest without warrant for offences under the said Act and all such apparatus may be forfeited on conviction of the offender under section 5 of the said Act. Any fish caught by the licensee by such apparatus shall also be liable to be seized and forfeited by the police officer or any other person empowered as aforesaid and fish so forfeited shall be auctioned as early as possible by the person who forfeited the same.
11. Cancellation of licence and re-auction at the risk of licensee.- (1) If the licensee or his agent or nominee commits a breach of any provision of these rules or any term or condition of his licence, the Licensing Authority may, without prejudice to any other action that may be taken by him under these rules or any provision of any other law, cancel his licence. In such an event the permits issued under sub-rule (2) of Rule 7 shall be deemed to have been cancelled and the fishing rights shall be put to re-auction and the licensee shall be liable to pay to the Government all expenses of re-auction together with loss, if any, occurred to the Government due to re-auction.

(2) In the event of cancellation of the licence under sub-rule (1) and the permits issued under sub-rule (2) of Rule 7, the licensee or the permit holder, as the case may be, shall not be entitled to the refund of any amount paid by him to the Government towards licence fee or by any of loss or damage whatsoever which may occur to him.

12. Issue of licences for sports.- (1) Notwithstanding the provisions of the foregoing rules the Licensing Authority on an application submitted to it in this behalf, grant to the applicant a licence in Form "C" on the terms and conditions specified therein for fishing with rod and line for sports only.

(2) If the licence referred to in sub-rule (1) is issued for fishing in any of waters already auctioned, the licensee who had obtained the licence through auction will not be entitled to claim any compensation or damages on account of the issue of licence for the purpose of sports.

(3) The fee for the issue of licence under sub-rule (1) shall be as follows :-

Period of Licence	Amount of Fee
(a) One year	One hundred and fifty rupees.
(b) Below one year	Thirty rupees per mensem or a part thereof.

13. Issue of duplicate licence.- If a 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 licensee on payment of a fee of twenty rupees in case of a licence granted under sub-rule (5) of Rule 5 and five rupees for a licence granted under sub-rule (1) of Rule 12.
14. Recovery.- Any amount due to the Government under these rules shall be recovered as arrears of land revenue as provided in clauses (b) of Section 98 of the Punjab Land Revenue Act, 1887 (Punjab Act No. 17 of 1887).
15. Officers and Officials not debarred from catching fish.- Nothing in these rules shall debar any official or officer working under the control of or any person employed or authorised by the Director from catching fish of any size or any species at any time of the year by any method for the purpose of research seed farms or development and the licensee shall not be entitled to claim any damages or compensation on that account.
16. Repeal and saving.- The Punjab Fisheries Rules, 1966 are hereby repealed :

Provided that any order issued or any action taken under the rules so repealed shall be deemed to have been issued or taken under the corresponding provisions of these rules.

Schedule I

[See rule 4]

Jullundur District : (1) River Sutlej - Both banks including Dhussi and Dhaya Bunds from Dhingrara Khangah downstream to road-cum-rail bridge Giddar Pindi along with its tributaries.

(2) Eastern Bein (Safed Bein) from its origin in District Jullundur to its confluence with river Sutlej along with its tributaries.

Hoshiarpur District : (1) River Beas both banks including Dhussi and Dhaya Bunds from Shah Nehar to Shri Hargobindpur and its tributaries excluding the portion 1.6 km. upstream and 2.00 km. downstream from Shah Nehar Barrage and Notified portion of Gurdaspur District.

(2) Bein Nallah and its tributaries in Hoshiarpur District.

(3) All naddis, choes and streams and their tributaries flowing in Hoshiarpur District.

[(4) (i) Dolbaha Reservoir

(ii) Maili Reservoir

(iii) Janaury Reservoir.]

Gurdaspur District : (1) River Beas both banks including Dhussi and Dhaya Bunds and its tributaries from Mirhal Railway Bridge to Naushehra Pattan.

(2) River Beas from Himachal Boundary upto Mirthal Railway Bridge as situated in Gurdaspur District.

(3) River Ravi and its tributaries within the boundaries of Gurdaspur district excluding the portion from 1.6 km. upstream to 2.00 km. downstream of weir at Madhopur Headworks.

(4) Kiran Nalla, Ujh, Naumani Nallah, Naluha Nallah, Phulkho Nallah, Chaki River within the boundaries of Gurdaspur District.

(5) Dhab Mahanta.

Amritsar District : (1) River Beas both banks including Dhussi and Dhaya Bunds and its tributaries from Shri Hargobindpur Kauntawala Bridge to the confluence of river Beas and Sutlej near Harike.

(2) River Ravi and its tributaries within the boundaries of Amritsar District.

(3) Sakki stream and its tributaries within the boundaries of Amritsar District;

Kapurthala District : (1) River Sutlej both banks including Dhussi and Dhaya Bunds and its tributaries from Giderpindi Rail-cum-Road Bridge (excluding the reserve portion up and downstream of the bridge) to the point at 1.6 km. upstream from Harike Headworks.

(2) Black Bein from near village Dadianwali to the place where it joins river Beas near village Mandiwal Fatehwal and its tributaries except the portion of black Bein between road bridge on Sultanpur Lodhi-Talwandi Chaudhrian Road in Sultanpur Lodhi to Gurdwara Ber Sahib Boundary where fishing is prohibited.

(3) Seasonal Nallah starting from village Karnail-Gunj-Kamarwan to the place where it joins black Bein near Bholath.

(4) Seasonal Nallah flowing near village Lakhan Ke Padde via Hambowa, Randhawa, Bojala, Dham, Kriwala, Gowshala, Nurpur-Rajputan, Kokalpuri etc. and to the place where it joins black Bein near village Gauray.

(5) Akvi Jheel starting from near village Hamira via. Lakhan Khurd, Lakhan Kalan, Chhuriwal and to the place where it joins black Bein.

(6) Naugaza Jheel.

(7) Seasoned Nallah starting from Naugaza Jheel and to the place where it joins black Bein via Dhobi Ghat.

(8) Kanah Nalla flowing near village Kohanwala, Kana Nasurpur, Kalru, Mithra, Mistian and joining Black Bein near village Shikarpur.

(9) Kalna Nallah flowing near village Kishan Singhwala, Saffabad, Fazalabad, Fathu Dhinga, Ratra Ucha, Sujo Kalia, Bidnpur, Talwandi Chaudhrian, Paman, Dasula, Mastrian, etc. to the place where it joins black Bein near village Moorev.

(10) Jheel near villages Bharowana, Sheikh Mange Saruwal as lies within Government pond areas.

(11) Nallah Jalabe Dob flowing near village Makatawala Dera Sajdan, Gill Sultanpur, Chak Behbal, Sadhuwala Rama, Sherpur, Wattanwali, Meerupur, Aluwal, where it joins lack Bein and their tributaries situated in Kapurthala District.

Ferozepur District : (1) River Sutlej both banks including Dhussi and Dhaya Bunds and its tribuatires (including the reserve portion that is 2.00 km. downstream from Harike Headworks and 1.6 km. upstream from Hussainiwala Headworks).

(2) River Sutlej both banks including dussi and Dhaya Bunds and its tributaries from Hussainiwala Headworks to Sulemanki Headworks within the boundaries of Forozepur District except the portion 1.0 km. downstream from Hussainiwala Headworks.

(3) Dhand Changali Jadid, Dhand Changali Kadim, Dhan Saddu Shah Wala, Dhand Lakha Haji, Dhand Chak Singh Pura, Dhand Chak Bhora, Dhan Dhandian.

Bhatinda District : Ghaggar River and its tributaries situated in Bhatinda District.

Patiala District : (1) Ghaggar River and its tributaries (2) Bhupinder Sagar from village Dhur to Harian, Jattan (3) Jambowali Syphon and Jambowali Choe (4) Patiala Nadi (5) Bhunerheri Nadi (6) Sirhind Syphon and Sirhind Choe except 500 Metres up and down Bhorey Syphon (7) Kalyan Syphon and Choe (8) Dhanksu Nadi and their tributaries situated in the Patiala District.

Sangrur District : (1) Sunam Choa and (2) Ghaggar River with their tributaries situated in the Sangrur District.

Ropar District : (1) Those portions of the Sutlej River and its tributaries as are situated in the Ropar district excluding the Reserve portions that is 2.0 km. downstream and 1.6 km. upstream from Ropar Canal Headworks to the point of 2.0 km. downstream of Nangal Barrage.

(2) River Sutlej both banks including Dhussi Bund from village Asron to village Sherpur and its tributaries.

(3) Nangal Lake from Burmala Khud to Nangal Barrage on Punjab Side and Nangal barrage upto Asron both banks excluding the reserve portion of 1.6 km. above the Nangal Barrage.

Ludhiana District : (1) River Sutlej (Both banks) from village Sherpur Kacha-Machiwara to Chingara (Khangah) including Dhussi and Dhaya bunds and its tributaries.

(2) Budha Nallah and its tributaries as are situated within the boundaries of Ludhiana District.

Form 'A'

Security Bond

[See sub-rule (4) of Rule 5]

Know all men by these presents that we (1)_____ Name of the licensee, son of Shri ___________, caste_______ and resident of ______ (hereinafter referred to as the Principal (2) (1st surety) ________, son of Shri ________, caste_____, resident of________, and (3) (2nd surety) _______, son of Shri _______, caste_________, resident of ______), (hereinafter jointly and severally referred to as the sureties) do hereby bind ourselves and each of us and each or our heirs, executors, and administrators and legal representatives to pay jointly and severally to the Governor of Punjab (hereinafter referred to as the Government) in demand a sum of Rs._______ along with interest thereon at the rate of ten per cent from the date of demand till the date of payment.

__________________________________Principal,

__________________________________(1st Surety)

__________________________________(2nd Surety)

Whereas the Government has granted a licence to the Principal for fishing in the waters at ____________ on the terms and conditions more particularly described in the deed of licence dated ______________;

And whereas under the said deed of licence, the Principal is bound to pay to the Government, a sum of Rs. ________ in two equal instalments on the ______ day of ___________, 19___ respectively;

And whereas in order to guarantee the payment of the aforesaid sum on due dates, the principal and the sureties have executed the above written bond;

Now the condition of the above written bond is such that if the above bounden principal shall pay to Government a sum of Rs.____________ in two equal half- yearly instalments of the licensing money on the 1st day of December, 19_____ and on 15th day of February, 19____, respectively or if on default or breach of the above-mentioned condition the above bounden principal and sureties shall either jointly or severally and truly pay to the Government, on demand, such sum of licensing money along with interest at the rate of ten per cent, from the date of demand till the date of payment, then the above bond shall be void otherwise it shall remain in full force and effect :

Provided always that the liability of the sureties hereunder shall not be impaired or discharged by reason of time being granted or by any forgiveness, forbearance, act or omission of the Government (whether with or without the consent of or knowledge of the sureties, nor shall it be necessary for the Government to sue the said principal before suing the above bounden sureties or any of them for the amount due thereunder.

In witness to the above written bond and to all the terms and conditions hereinbefore contained we have signed hereunder this____________ day of_______________.

___________________________________Principal

___________________________________(1st surety)

___________________________________(2nd surety)

Accepted for and on behalf the Governor of Punjab

Form 'B'

Fishing Licence

[Sub-rule (5) of rule 5]

Counterfoil
No. of licence		No. of licence
Date of Issue		Date of Issue
Name and address of licensee		Name and address of licensee
Period for which licence issued		Period for which licence issued
Waters for which licence issued		Waters for which licence issued
He is licensed to fish in the waters specified above, under the terms and conditions laid down in Punjab Fisheries Department Rules, 1985.		He is licensed to fish in the waters specified above, under the terms and conditions laid down in Punjab Fisheries Department Rules, 1985.
Director and Warden of Fisheries, Punjab.		Director and Warden of Fisheries, Punjab.

Form 'C'

[See sub-rule (1) of rule 12]

(Licence for Sport only)

Counterfoil
Serial No. of licence___________________		Serial No. of licence___________________
Class-Rod and line for sport only		Class-Rod and line for sport only
Period for which licence issued___________		Period for which licence issued___________
Fee paid Rs. ________________________		Fee paid Rs. ________________________
From_______________to_____________		From_______________to_____________
Date of payment of fee________________		Date of payment of fee________________
Date of issue of licence________________		Date of issue of licence________________
Name and address of licensee		Name and address of licensee
_________________________________		_________________________________
_________________________________		_________________________________
He is licensed to fish in all the waters specified in Schedule I appended to the Punjab Fisheries Rules, 1985, subject to the conditions laid down in the said rules and given on reverse of this licence.		He is licensed to fish in all the waters specified in Schedule I appended to the Punjab Fisheries Rules, 1985, subject to the conditions laid down in the said rules and given on reverse of this licence.
Director and Warden of Fisheries, Punjab.		Director and Warden of Fisheries, Punjab.

Conditions Under Which Licence Is Issued

1. The license shall fish with rod and line only and shall not use more than one hook at a time.
2. The licensee or his agents or nominees shall not catch or expose for sale or barter fish of any of the following species below the length of 30 centimetrrs each;

(I) Rahu, (II) Catla, (III) Mirgal, (IV) Kalbans, (V) Mirror Carp, (VI) Mahaseer, (VII) Grass Carp, (VIII) Silver Carp, (IX) Common Carp.

3. The licensee shall not catch more than four fishes a day.
4. The licensee shall be bound to report to the Tehsildar or Deputy Commissioner of the jurisdiction or any officer of the Fisheries Department concerned, any breach of the Punjab Fisheries Rules, 1985, that come to his notice.
5. The licensee shall not sell his catch.
6. The licensee shall not use poison, dynamite or any obnoxious or explosive substance for catching or killing fish.
7. The licensee shall be bound to produce his licence on demand to any person who is empowered under Section 6 of the Punjab Fisheries Act, 1914, to arrest without warrant.
8. On expiry of the period of licence, the licensee shall intimate to____ the number of fish and weight and kind of fish caught during the period of licence, as under :-

(I) No. of fish caught_______________

(II) Kind of fish caught_______________

(III) Weight of fish caught

9. The licensee shall not interfere in any manner whatsoever in catching by the official or officers of the Fisheries Department or any other person employed by the Director and Warden of Fishers, Punjab.
10. On the expiry of the period of the licence, the licensee shall surrender his license to the Fisheries Officer, having jurisdiction.
11. The licence will be cancelled for any breach of the above conditions.

[Form 'D']

[See Proviso to sub-rule (3) of rule 4]

1.	Licence No.___________________		Space for Photograph
2.	Name of Licensee______________
3.	Fathers' Name_________________
4.	Address______________________
	_____________________________
	_____________________________
5.	Identification mark of license
6.	Water for which licence issued.
7.	Period for which licence issued
8.	Name of gear

Fisheries Officer/ District Fisheries Officer/ Assistant Director Fisheries

Date and Stamp

Terms and Conditions :

1. The licensee shall fish only in the waters specified in the licence.
2. The licensee shall fish only during the period for which the licence shall be issued.
3. The licensee shall use the gear only which is mentioned in the licence.
4. The licence is not transferable.
5. The licensee while going for fishing shall not carry any other gear except the one which is mentioned in his licence.
6. The licensee shall be bound to produce 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 licensee shall not interfere in any matter whatsoever, in fishing by the officers or officials of the Fisheries Department or any other person employed by the Director and Warden of Fisheries, Punjab.
8. On the expiry of the period of the licence, the licensee shall surrender his licence to the Fisheries Officer, Punjab.
9. If the licensee violates any condition of the licence, his licence shall be cancelled for the remaining period of pond for which it was issued and he may be black-listed for a period of five years.
10. The licensee shall abide by all the conditions imposed under the Punjab Fisheries Rules, 1985."

Schedule II

[See sub-rule (4) of rule 7]

S. No.	Name of the Road and Rail Bridges		Distance
1	2		3
1.	Rail and Road Bridges over eastern Bein Near Cheheru		500 metres on either side.
2.	Rail and Road Bridges over eastern Bein near Jamsher		500 metres on either side.
3.	Road Bridge on eastern Bein near Kang-Sabbu		200 metres on either side.
4.	Old and New Road Bridges at Kanjli on west Bein		200 metres on either side.
5.	Rail and Road Bridges over west Bein near Subhanpur		500 metres on either side.
6.	Rail-cum-Road Bridge over River Sutlej at Giderpindi		500 metres on either side.
7.	Road Bridge over river Sutlej at Kanwan Pattan		200 metres on either side.
8.	Rail and Road Bridges over river Beas near Beas		500 metres on either side.
9.	Road Bridge over river Beas near Beas		200 metres on either side.
10.	Rail Bridge over river Beas at Mirthal		500 metres on either side.
11.	Road Bridge over river Beas at Mirthal		200 metres on either side.
12.	Rail-cum-Road Bridge at Chakki near Pathankot		500 metres on either side.
13.	New Road Bridge over River Beas near Goindwal		200 metres on either side.
14.	New Road Bridge over River Chakki on Dasuya-Pathankot Road		200 metres on either side.
15.	Rail and Road Bridges over Budha Nalla near Ludhiana		500 metres on either side.
16.	Rail and Road Bridges over river Sutlej at Phillaur		500 metres on either side.
17.	Khanauri Bridge on river Ghaggar		200 metres on either side.
18.	Devigarh Bridge over river Ghaggar		200 metres on either side.