- In these rules, unless there is something repugnant in the subject or context-(a)the term "fishery" means the waters declared to be a fishery by proclamation issued under Section 16 of the Assam Land and Revenue Regulation, 1886 (1 of 1886) and includes Khoes or fish ways, doabas and beels; and "fish" includes shell-fish and turtles;(b)the term "year" means twelve months from the 1st April to the 31st March.
