(3)Such rules may-(a)Prohibit or regulate all or any of the following matters, that is to say-(i)the erection and use of fixed engines;(ii)the construction, temporary or permanent, of weirs, dams and bunds;(iii)the dimensions and kinds of the nets to be used and the modes of using them;(iv)the methods of catching fish;(b)prohibit, the destruction of, or any attempt to destroy, fish by guns, bows, arrows and the like;(c)prohibit the destruction of, or any attempt to destroy fish by using any substance likely to cause pollution of water;(d)prohibit the throwing into any water of any solid or liquid substances harmful to fish;(e)Regulate the grant of [fishing licenses] [Substituted by Act 15 of 1964.] the fees payable therefor and the conditions to be inserted therein;(f)prescribe the seasons in which the killing, catching or sale of fish of any prescribed species shall be prohibited; and(g)prescribe the minimum size or weight below which no fish of any prescribed species shall be killed or sold.
