3. Prohibition and licensing of fishing in selected waters by rules of State Government.
(1)The State Government may make rules for the purposes hereinafter in this section mentioned, and shall in such rules, declare the waters, not being private waters, to which all or any or them shall apply.(2)The [State] Government may by notification apply such rules or any of them to any private water with the consent in writing of the owner thereof and of all persons having for the time being any exclusive right of fishery therein.(3)Such rules may -(a)prohibit fishing except under licence and regulate the granting of such licences, the fees payable therefore, and the conditions to be inserted therein;(b)prescribe seasons in which the killing of any fish of any prescribed species shall be prohibited; and(c)prescribe a minimum size of weight below which no fish of any prescribed species shall be killed.(4)In making any rule under this section the State Government may provide for(a)the seizure, forfeiture and removal of any apparatus erected or used for fishing in contravention of the rules, and(b)the forfeiture of any fish taken by means of any such apparatus.(5)The power to make rules under this section is subject to the condition that they shall be made after previous publication.
