Section 16(3) in Tamil Nadu Panchayats (Lease and Licensing of Fishery Rights In Water Sources Vested and Regulated by Village Panchayats and Panchayat Union Councils) Rules, 1999

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(3)All public water sources vested with village panchayats.Appendix-IIForm of Licence(See rule 9)District

District	District
Village Panchayat/Panchayat Union CouncilFishing PermitLicence issued forfishingin........tankLocation details withS.No. and RevenueVillageName of the LicenseeAddress of theLicenseeMode of fishingAmount paidPeriodSignature and dateDesignation(Counterfoil - Office copy)	Village Panchayat/Panchayat Union CouncilFishing PermitLicence issued forfishingin........tankLocation details withS.No. and RevenueVillageName of the LicenseeAddress of theLicenseeMode of fishingAmount paidPeriodSignature and dateDesignation(Original to the Licensee)

Conditions: -

(i)..........kind.,...size quantity of species alone shall be caught.

(ii)No fishing is allowed between.............period.

(iii)........tank.............hours.........days is allowed for fishing.

(iv)The licensee shall maintain and surrender the licence when called for.

(v)The licensee shall produce the fish at...................for inspection and weighment and for calculation of dryage.

(vi)The licensee shall abide by any other condition that may be stipulated by the competent authority, from time to time.

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