Section 15 in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
15. Grant of licence how made.
- On receipt of the application and the fee just mentioned, the officer referred to in the preceding section shall grant a licence in accordance with clause (4) of [Notification 8] [For Notification see Council Order No. 606-C of 1939 published in Government Gazette dated 15th Bhadon, 1996.].A licence thus granted will run for a period of one year, commencing from beginning of each [Financial year] [Substituted by Act IX of 1959 for 'Financial year'.], with the following exception, - At Tangrot, where the licence will run from the commencement of the season, viz., January 1st each year ; and, in the case of Trout waters, where the licence shall extend during the fishing season only which for the present will be from [15th March to 15th October.] [Substituted by IX of 1959 for 'April 1st to September 30th'.]
