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State of Rajasthan - Section

Section 18 in Rajasthan Fisheries Rules, 1958

18. [ Removal of Difficulties. [Added by Notification No. F.5(8)AH/97, G.S.R. 76, dated 24.12.2010 (Published in Rajasthan Gazette Extraordinary 4(Ga)(I), dated 29.12.2010).]

- If any difficulty arises in implementation of these rules it shall be referred to the State Government whose decision thereon, shall be final.]Form No. 1Seasonal Fishing Licence
1. BookNo.......................................................... 2. Licence No. ….............................................
3. Class Dragent/Castnet.................................... 4. Date of payment to fee …............................
5. Free paid….................................................... 6. Date of issue of licence …............................
7. Period for which issued …............................. 8. Name of the licensee …................................
9. Resident of …................................................   S/o…............................................................
10. Identification mark of the licensee …............. 11. Licensee's Age ….........................................
Permission is hereby granted to the licensee to fish in the waters specified below from the date of issue up to the ........... 200--- Subject to the conditions laid down under the Rajasthan Fisheries Rules, 1958.Waters ................. District .............................. Rs ............. Fishery Officer ...............Conditions under which this licence is issued:-