6. Protection of fish in selected waters by rules of State Government .-(1) The State Government may make rules for the purposes hereinafter in this section mentioned, and may by notification in the Official Gazette, apply all or any of such rules to such waters, not being private waters, as the State Government may specify in the said notification.
(2)The State Government may also, by like 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 prohibit or regulate all or any of the following matters, that is to say,-(a)the erection and use of fixed engines;(b)the construction of weirs; and(c)the dimension and kind of the nets to be used and the modes of using them.(4)Such rules may also prohibit all fishing in any specified water for a period not exceeding two years.(5)In making any rule under this section the State Government may,-(a)direct that a breach of it shall be punishable with fine which may extend to one hundred rupees, and, when the breach is a continuing breach, with a further fine which may extend to ten rupees for every day after the date of the first conviction during which the breach is proved to have been persisted in; and(b)provide for-(i)the seizure, forfeiture and removal of fixed engines, erected or used, or nets used, in contravention of the rule, and(ii)the forfeiture of any fish taken by means of any such fixed engine or net.(6)The power to make rules under this section is subject to the condition that they shall be made after previous publication.
