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State of Haryana - Act

Haryana Fisheries Rules, 1996

HARYANA
India

Haryana Fisheries Rules, 1996

Rule HARYANA-FISHERIES-RULES-1996 of 1996

Published on 24 May 1996
Commenced on 24 May 1996
[This is the version of this document from 24 May 1996.]
[Note: The original publication document is not available and this content could not be verified.]

Haryana Fisheries Rules, 1996Published vide Haryana Government Notification No. S.O. 86/P.A.2/1914/S.3/96 dated 24.5.1996Fisheries DepartmentNo. S.O. 86/P.A.2/1914/S.3/96. - In exercise of the powers conferred by section 3 of the Punjab Fisheries Act, 1914 and section 6 of the Indian Fisheries Act, 1897 and with reference to Haryana Government Fisheries Department Notification No. S.O.30/P.A. 2/1914/ S.3/1996, dated the 23rd February, 1996, the Governor of Haryana hereby makes the following rules for the regulation of fishing in the public waters, namely :-

1. Short title and commencement.

(1)These rules may be called the Haryana Fisheries Rules, 1996.

(2)They shall apply to waters specified in the Schedule.

2. Definitions.

- In these rules, unless the context otherwise requires, -

(1)"Auctioning Authority" means the Director of Fisheries or any officer authorised by the Director in writing to hold auction under these rules;

(2)"Director" means the Director of Fisheries, Haryana;

(3)"Form" means the form appended to these rules;

(4)"License" means a license issued under these rules;

(5)"Licensee" means a person in whose favour a license is issued under these rules;

(6)"Licensing Authority" means the Director or any officer authorised by him in writing in this behalf; and

(7)"Schedule" means a Schedule appended to these rules.

3. Licence for fishing.

(Section 3.) - Fishing in any of the waters specified in the Schedule shall be prohibited save under a licence granted by the licensing authority in accordance with these rules.

4. Auction for grant of licence.

(Section 3.) - (1) On or after the first day of July each year, the auctioning authority shall put to public auction, the right of fishing in any water specified in the Schedule of portion of such waters. The auctioning authority shall be assisted by the Committee consisting of Deputy Director, Fisheries, Fisheries Development Officer-in-charge of the District concerned and of the adjoining district and a representative of the Revenue Department not below the rank of a Naib-Tehsildar. No person shall be allowed to bid unless he has deposited an amount as specified by Director, Fisheries in cash as earnest money with the auctioning authority.

(2)In case the highest bid at the time of auction is not of a Fishermen Co-operative Society registered under the law relating to the registration of Co-operative Societies for the time being in force, the auctioning authority shall not accept that bid unless the same is at least 10% more than the highest bid of the Fishermen Co-operative Society:Provided that in case the highest bi is below the average of the contract amount received during the previous three years the auctioning authority may not accept the highest bid or the bid of the Fishermen Co-operative Society, as the case may be, in which case the fishing rights will be re-auctioned.

(3)The amount of earnest money deposited by the unsuccessful bidders would be returned to them as soon as bid has been accepted. In the case of the successful bidder the amount of earnest money may be returned after the issue of the licence.

(4)The auctioning authority may cancel the auction if the bid offered is not reasonable; in such an event the fishing may be done departmentally or on loyalty basis.

5. Payment of amount contract.

(Section 3) - (1) The person whose bid has been accepted shall pay the amount offered by him for fishing in full at the time of auction or shall pay one third of auction amount at the time of auction and the remaining amount within 30 days from the date of the auction. In case of failure to deposit the remaining 2/3rd amount by the bidder within the stipulated period of 30 days, the 1/3rd amount deposited by the bidder at the time of auction shall be forfeited. In case where the bid amount is less than ten thousand rupees, the whole amount shall have to be paid at the time of auction.

(2)A person, in whose favour the auction is closed shall at the fall of hammer, also deposit with the licensing authority an amount equal to 5% of contract amount as cash security for faithful observance of provisions of these rules and terms of his licence. If the licensee commits breach of any terms of his licence then without prejudice to any other action that may be taken against him, the cash security or such portion thereof as the licensing authority may deem fit, shall be forfeited to Government.

(3)After the payment of the 1/3rd amount, the licensee shall furnish an agreement deed in Form A to the satisfaction of the licensing authority within ten days from the date of issue of the acceptance of the bid.

(4)After depositing the total bid amount as required by sub-rule (1), furnishing the cash security as required by sub-rule (2) and the agreement deed as required by sub-rule (3) by the licensee a licence in Form B shall be issued to him.

(5)In case the bidder in whose name the auction is closed fails to pay the amount due from him at the fall of hammer or the amount of security required to be deposited under sub-rule (2) or fails to furnish the agreement deeded as required under sub-rule (3), the auctioning authority shall have the right to forfeit the earnest money, the 1/3rd amount already deposited at the time of auction and the cash security, cancel the bid, re-auction the fishing rights and also debar such a bidder from bidding for three years.

6. Duration of license.

(Section 3) - A licence granted under rule 5 shall, unless sooner determined, remain in force from the 1st September, or from the date of its issue, whichever is later, up to 31st August following.

7. Conditions of license.

(Section 3.) - (1) The licence or his agents or nominees shall not fish except with rod and line and hand line during the close season from Ist July, to 31st August.

(2)The licensee shall fish either personally or through such of his agents or nominees as are provided with permits in Form C signed by the Fisheries Development Officer concerned.

(3)The licensee shall not either personally or through his agents or nominees fish any water closed for fishing under the rules made under section 6 of the Indian Fisheries Act, 1897.

(4)The licensee or his agents or nominees shall not use for fishing any kind of gear except those mentioned below :-

(i)Nets of all kinds not having at any portion a mesh bar measuring less than 4 cm. from knot to knot or 16 cm. all around.

(ii)Long line with hooks.

(iii)Rod with line.

(iv)Hand line.

Provided that no gear except rod and line shall be used in the waters within a distance of 200 metres on either sides of bridges and head works.

(5)The licensee of his agents or nominees shall not erect or cause to be erected any fixed engines (except in the case of stake nets when they are temporarily fixed in waters for use in conjunction with drag nets), dams or weirs for catching fish nor shall he use or allow his agents or nominees the use of the poison, electric current, lime, dynamite or any other noxious or explosive substances in catching fish.

(6)The licensee shall be bound to show his licence on demand to any person who is empowered under section 6 of the Punjab Fisheries Act, 1914, to arrest without warrant.

(7)The licensee or his agent or nominees shall not catch or expose for sale or barter, fish of any of the following species below the length of 30 cm :-

(i)Rohu

(ii)Mrigal

(iii)Catla

(iv)Mahaseer

(v)Silver Carp

(vi)Grass Carp

(vii)Common Carp

(8)The licensee shall not transfer his rights and liabilities under the licence without the previous sanction in writing of the Director.

(9)The licensee shall maintain a permit register specifying the names and addresses of the persons in whose favour permits have been issued for fishing within the area covered by his licence.

(10)The licensee shall maintain a daily register showing :-

(i)Weight of fish caught, purchased and sold;

(ii)the gear employed for catching the fish;

(iii)the varieties;

(iv)location of fishing centres;

(v)wholesale and retail prices of different species of fish.

(11)The licensee shall send a monthly statement regarding items mentioned in sub-rule (10) to the Fisheries Development Officer concerned by the 5th of each month following that to which it relates failing which a late fee of Rs. 10 per day will be charged for a period of ten days and will be recovered from the security deposit. If the statement is not submitted by him during the aforesaid period his licence may be cancelled.

(12)The licensee shall not charge any commission for the sale of any fish which is given by the Fisheries Department on its behalf.

(13)Every licensee and every agent or nominees of a licensee shall be bound to report to the Tehsildar of the Deputy Commissioner having jurisdiction within the area of the Fisheries Officer concerned any infringement of the rules that comes to his notice.

8. Licensee not entitled to claim any damage from Government.

(Section 3.) - (1) The licensee shall not be entitled to claim any damage or compensation from the Government for any loss that may be suffered by him, due to floods, pollution, slump in prices, litigation or any other cause whatsoever.

(2)The licensee shall not be entitled to claim any damage for loss which may occur to him in the event of any action taken against him by any official/officer of the Fisheries Department for breach of any provision of these rules or of any term of his license.

9. Inspection.

(Section 3) - The Director or any officer or official of the Fisheries Department may enter any premises used by the licensee for assembling or storage or sale or fish for the purpose of inspection of the record of fish.

10. Forfeiture of apparatus and Fish.

(Section 3) - All apparatus erected or used by the licensee for fishing in contravention of any provision of these rules may be seized by any person empowered under section 6 of the Punjab Fisheries Act, 1914, to arrest without warrant for offences under the said Act. Any fish caught by the licensee by any such apparatus shall also be liable to be seized and forfeited by the person empowered as aforesaid and fish so forfeited shall be auctioned as early as possible by the person who forfeited the same.

11. Cancellation of licence and reauction at the risk of licensee.

(Section 3.) - (1) If the licensee or his agent or nominee commits a breach of any provision of these rules or any term of his licence, the licensing authority may without prejudice to any other action that may be taken by him under these rules or any provision of law, cancel his licence. In such an event, the fishing rights shall be put to re-auction and the licensee shall be liable to pay to the Government all expenses of re-auction together with loss, if any, occurred to the Government due to re-auction.

(2)In the event of cancellation of the licence under sub-rule (1), the permits issued under sub-rule (2) of rule 7 shall be deemed to have been cancelled.

(3)In the event of cancellation of the licence under sub-rule (1) and permit under sub-rule (2), the licensee or the permit holder, as the case may be, shall not be entitled to the refund of any amount paid by him to the Government towards contract amount or by way of loss or damages whatsoever which may occur to him.

12. Issue of licence for sport.

(Section 3) - (1) Notwithstanding the provisions of the foregoing rules, the licensing authority may, on an application submitted to him in this behalf, grant to the applicant a licence for sport only in Form D on the conditions specified therein for fishing with rod and line.

(2)If the licence referred to in sub-rule (1) is issued for fishing in any of the waters already auctioned, the licensee who had obtained the licence through action shall be entitled to claim any compensation or damages on account of the issue of licence for the purpose of sport.

(3)The fee for the issue of licence under sub-rule (1) shall be as follows :-

Period of licence	Amount of fee
(a) For one year licence	.. Rs. 100
(b) Monthly licence	.. Rs. 50
(c) Seven days licence	.. Rs. 25
(d) Daily licence	.. Rs. 5

13. Issue of duplicate licence.

(Section 3) - If a licence issued under these rules is lost, mutilated or destroyed, the licensing authority may, on receipt of an application in this behalf, issue a duplicate licence to the licensee on payment of a fee of rupees two only.

14. Officers and officials of Fisheries Department not debarred from catching fish.

(Section 3) - Nothing in these rules shall debar any official or officer by the Fisheries Department or any person empowered or authorised by Director from catching fish of size of any species at any time of the year by any method for the purpose of research or development. The licensee shall not be entitled to claim any damage or compensation on this account.

15. Repeal.

- The Punjab Fisheries Rules, 1966, in its application to the State of Haryana hereby repealed :Provided that any order or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Form A[See rule 5(3)]Agreement DeedThis deed of agreement made on this ____________ day of _________between the Governor of Haryana (hereinafter referred to as the 'Government' of the one part and Shri __________ resident of _________ (hereinafter referred to as the 'Licensee') of the other part.The parties do hereby agree as under :-

1. The Government hereby grants to the licensee a licence to catch fish in the public waters specified in the Schedule appended to this deed, on the terms and conditions, contained in this instrument. Nothing in this licence shall authorise the licensee or his agent or nominees to fish in any water closed to fishing under the rules made under section 6 of the Indian Fisheries Act, 1897.

2. The licence hereby granted is valid for the period from __to _ but no fishing except with rod and line shall be allowed during period from Ist July to 31st August of the year.

3. (a) In consideration of the grant of the licence by the Government, the licensee has paid to the Government the sum of Rs. ________the receipt whereof is hereby acknowledged.

(b)The licensee has furnished security of Rs.________(5% of the total amount) to the Government to comply with the terms and conditions of the licence.

4. (a) The licensee shall be entitled to fish personally or through his agents or nominees who have been provided with written permits signed by the Fisheries Development Officer of the districts.

(b)The licensee and his agents and nominees shall be bound to show on demand, the licence or the permit, as the case may be, to any person authorised in this behalf by the Government and to such officer as are empowered under the provisions of the Punjab Fisheries Act, 1914 to arrest without warrant.

5. The Director of Fisheries Haryana (hereinafter) referred to as the "Director" shall have the right and authority to issue individual licence for rod and line for sport only and the licensee shall not be entitled to claim any compensation on that account.

6. The licensee or his agents or nominees shall not use any gear except the following kinds of gears for the purpose of fishing :-

(1)Nets of all kinds not having at any portion mesh bar measuring less than 4 cm. from knot to knot or 16 cm. all round.

(2)Long line with hooks.

(3)Rod and line;

(4)Hand line.No gear except rod and line shall be used in the water within to a distance of two hundred metres on either side of bridges and head works filling within the Haryana State.

7. The licensee or his agents or nominees shall report to the Director or any of the officers of the Fisheries Department of the Government any breach of the rules framed under the Punjab Fisheries Act, 1914 that come to his or their notice.

8. The licensee or his agents or nominees shall not erect any fixed engines, dam or wires for catching fish or use poison, line, dynamite or any other noxious or explosive substance in catching fish. He may however erect fixed engines as in case of stake nets when they are temporarily fixed in waters for use in conjunction with drag net.

9. The licensee or his agents or nominees shall not catch or sell any fish less than the size of the species mentioned below :-

(1)Rohu 30 cm.

(2)Mrigal 30 cm.

(3)Mahaseer 30 cm.

(4)Catla 30 cm.

(5)Silver Carp 30 cm.

(6)Grass Carp 30 cm.

(7)Common Carp 30 cm.In case such a fish has been inadvertently caught, the same shall be immediately thrown back alive in the public water.

10. The licensee, his agents or nominees shall not sell fish except at the premises got approved by them from the District Fisheries Development Officer of the District.

11. The licensee shall not sublet or in any way transfer his right and liabilities under this agreement to any body without the previous sanction in writing of the Director.

12. The licensee shall abide by the rules and regulations of the local authorities having jurisdiction over and place where he has opened any fish shop.

13. The Government may require the licensee to sell fish caught by the Government from any water closed to fishing under the rules made under section 6 of the Indian Fisheries Act, 1897, through his fish shops. In that event he shall sell the said fish without claiming any commission from the Government.

14. The licensee shall maintain a register specifying the names and addresses of the persons to whom permits have been issued for fishing within the waters issued to him. A list of such permit holders shall be submitted by the licensee to the Director.

15. The licensee shall maintain a regular register showing weight of fish caught, purchased and sold, indicating different varieties of fish so obtained, the ways and means adopted for catching fish and types of nets used and the area and place from where the fish has been caught.

16. The various registers maintained by the licensee shall be opened to inspection by the Director and such other officers and servants of the Government as the Director may authorise in this behalf, at all reasonable time.

17. The licensee shall submit each month to the Director a report regarding the wholesale and retail prices of different varieties of fish caught and sold during the preceding month alongwith their respective weight.

18. (a) The licensee has been granted under the rules framed under the Punjab Fisheries Act, 1914 and is subject to the provisions of the said rules and the Act.

(b)In the event of the cancellation of the licence, of the licence under the provisions of the said rules and the Act, the amount already paid by the licensee shall not be refunded to him, the right of fishing may be re-auctioned and the loss sustained by the Government if any, shall be recovered from the licensee.

19. The Government shall not be liable to pay any loss or damage occurred to the licensee as a result of natural calamities, pollution, fluctuation of market price of fish or due to any cause whatsoever, not directly attributable to the negligence or tortuous actions of the employees of the Government.

20. If any dispute, doubt or question arises between the licensee and the State Government or any person claiming under them touching or arising out or in respect of this deed or the subject-matter thereof, the same shall be referred to the sole arbitrator to be appointed by the State Government and the decision of the arbitrator so appointed shall be final and binding on both the parties.

In witness whereof the parties to this deed have put their respective hands is in this deed on _______ year of Republic of India in the presence of witnesses.

1. Signature_______________________	Signature___________________________
Name____________________________	(Licensee)
Date _____________________________	Name______________________________
Address___________________________	Date______________________________
2. Signature________________________	Address___________________________
Name_____________________________	Signature__________________________
Date______________________________	(For and on behalf of the Governor of Haryana)
Address___________________________
Witnesses_________________________	Name____________________________
1. Signatures_______________________	Date_____________________________
Name____________________________	Designation_______________________
Date_____________________________
Designation_______________________
2. Signature________________________
Name____________________________
Date_____________________________
Designation_______________________

Schedule

Form B[See rule 5(4)]Fishing Licence

(Reverse)Conditions for licence sport :

1. The licensee for sport shall fish with rod and line only and shall not use more than one hook at a time.

2. The licensee for sport shall not catch or expose for sale or barter fish of any of the following species less than the size of the species mentioned below :-

(1)Rohu 30 cm.

(2)Catla 30 cm.

(3)Mrigal 30 cm.

(4)Mahaseer 30 cm.

(5)Silver Carp 30 cm.

(6)Grass Carp 30 cm.

(7)Common Carp 30 cm.

3. The licensee for sport shall not catch more than three fish in a day.

4. The licensee for sport shall be bound to report to the Tehsildar or Deputy Commissioner having jurisdiction or any officer of the Fisheries Department concerned any breach of the Haryana Fisheries Rules, 1996 that comes to his notice.

5. The licensee for sport shall not sell his catch.

6. The licensee for sport shall not use, poison, dynamite or any noxious or explosive substance for catching or killing fish.

7. The licensee for sport shall be bound to produce his license on demand to any person, who is empowered under section 6 of the Punjab Fisheries Act, 1914 to arrest without warrant.

8. On expiry of the period of the licence, the licensee for sport shall intimate to the Officer of Fisheries, the number of fish and weight and kind of fish caught during the period of the licence as under :-

(i)No. of fish caught _____________________

(ii)Kind of fish caught ___________________

(iii)Weight of fish caught_________________

9. The licensee for sport shall not interfere in any manner whatsoever in catching by the official or officers of the Fisheries Department or any other person employed by the Director of Fisheries, Haryana.

10. On the expiry of the period of the licence, the licensee for sport shall surrender his licence to the Fisheries Officer having jurisdiction.

11. The licence will be cancelled for any breach of the above conditions.

Schedule 2

[See rule 1 (2x)]I. Ambala District

1. Omla Nadi, Amri Cho, Judha Nalah, Begna River situated in district Ambala.

2. Tangri syphons crossing Narwana Branch at R.D.I. 192000 and 193889.

3. Narwana Branch R.D. 160 to 203 and parallel drain.

II. Yamuna Nagar District

1. River Jamuna and its tributaries, Chutang, Rakshi, Som-Nala situated in Yamuna Nagar District.

2. Western Jamuna Canal main line upper R.D. 50000-64000.

3. R.D. 50000-64000 Lower R.D. 2000-73000.

4. R.D. 50000-64000 Lower R.D. 73000-107000.

5. Division Channel Ottu Tail.

6. Western Jamuna Canal main line upper R.D. 3000-50000.

7. Upper Diversion Channel 40 to tail.

8. Rafting Channel R.D. 30000 to 50000.

9. Augmentation Canal to 7 K.M.

10. Under the provisions of Section 6(4) of the Indian (Act IV of 1897) no commercial fishing is allowed in the following waters situated in Yamuna Nagar District for a period of two years from the date of final publication of these rules.

1. Yamuna River : From Kalaser village upto Tajewala Headworks.

2. W. Som-Pathrala River : From village Balachaur to Dadupur Headworks.

3. Som river : From Dadupur Headworks upto 500 metres downward.

4. W.J.C. (I) Main Line upper : Tajewala Headworks to cross Regulator.

(i)R.D. 61000 - upto Dadupur Headworks.

(ii)Main line lower : R.D. 0 to 5000.

III. Kurukshetra District

1. Barsati Nala, Rakshi Nalah, Sarwati, Ghaggar, Markanda and its tributaries situated in Kurukshetra District.

2. All canals including Satluj Yamuna Line Canals and drains situated in Kurukshetra district. Bibipur lake and its tributaries.

IV. Kaithal District

1. Barsati Nala, Rakshi Nalah, Sarwati, Ghaggar, Markanda and its tributaries situated in Kaithal District.

2. Bibipur lake and its tributaries.

3. All canals and Narwana Branch situated in Kaithal District.

V. Karnal District

1. River Jamuna and its tributaries and flood channels, Rakshi, Chutang with their tributaries.

2. All canals including Satluj Yamuna Link Canals and drains situated in Karnal District.

VI. Panipat District

1. River Yamuna and its tributaries and flood channels, situated in Panipat District.

2. All canals and drains including Satluj Yamuna Link canals, drains situated in Panipat District.

VII. Sonepat District

1. River Jamuna and its tributaries in Sonepat district. Shesha Jati, Dobella Murthal and Jauna situated in Sonepat district.

2. All canals and drains situated in Sonepat District.

VIII. Rohtak District

1. Jheels shown as :

(a)Sura

(b)Aurangabad (Narinjanpur)

(c)Kot Kalan (Ukhel Jana)

(d)Kaloi

(e)Dabana

(f)Jhangirpur

(g)Yagolepura

(h)Manimpur

(i)Pelpa

(j)Zahidpur

(k)Bhindawa Jheel

(l)Khetabas

(m)Bilochpura

(n)Keelpura

(o)Shahjanpura

(p)Kanwali

(q)Chandwana

(r)Nevada

(s)Ukhal Jana

2. Indori and Sahibi stream and their tributaries

3. All canals and drains situated in Rohtak district.

IX. Jind District

1. All canals and drains situated in Jind District.

2. Bambhewa Jheel and its flood channels.

X. Mohindergarh District

1. Kasawati stream and its tributaries situated in Mohindergarh District.

2. All canals and drains situated in Mohindergarh district.

XI. Rewari District

1. Sahibi stream

2. Dehar Nala

3. Indori Nala and their tributaries situated in Rewari District.

4. All canals and drains situated in Rewari district.

XII. Faridabad District

1. River Jamuna and its tributaries situated in Faridabad district.

2. Buriya Nala.

3. Jair Nala situated in Faridabad District.

4. Agra canal from six miles to 49.4 miles situated in Faridabad District.

5. All canals and drains situated in Faridabad district.

XIII. Gurgaon District

1. Jheel:

(a)Kotla jheel and its tributaries

(b)Badshapur Modawas Jheel

(c)Ujjina jheel

(d)Chandani jheel situated in Gurgaon District.

2. Streams :

(a)Sahibi stream

(b)Nizampur jheel and its tributaries

(c)Kasati stream

(d)Landoha stream

3. Nallah :

(a)Buryha Nalah

(b)Mandawas Nalah

(c)Badshahpur Nalah

(d)Jai Nalah

(e)Tribaini Nalah

(f)Manesar Nalah

(g)Indori Nalah

(h)Thek Nalah

(i)Baloj Nalah

4. All canals and drains situated in Gurgaon District.

XIV. Hissar District

1. Ghaggar, any Jaiya and their tributaries and Rangoli Nalah passing through village Ahirwan, Yalki and Rajasthan Feeder within the boundaries of Hissar District.

2. All canals and drains situated in Hissar District.

XV. Sirsa District

1. River Ghaggar and its tributaries situated in Sirsa district from village Musalwala to village Kariwala, Rajasthan feeder within the boundaries of Sirsa District.

2. All canals and drains situated in Hissar District.

XVI. Bhiwani DistrictAll canals and drains situated in Bhiwani District.

Counterfoil
No. of Licence________________	No. of Licence________________
Date of Issue_________________	Date of Issue _________________
Name and address of licensee________ ___________________	Name and address of licensee___________ ________________
Period for which issued ________	Period for which issued ________
Notified waters for which Licence is issued___________________________	Notified waters for which Licence is issued ____________________________
He is licensed to fish in the waters specified above subjectto the terms and conditions laid down in the agreement dated_______ between the licensee and the Government.	He is licensed to fish in the waters specified above subjectto the terms and conditions laid down in the agreement dated_______ between the licensee and the Government.
Director of Fisheries, Haryana, Chandigarh.	Director of Fisheries, Haryana, Chandigarh.
FORM C	FORM C
PERMIT	PERMIT
[See rule 7(2)]	[See rule 7(2)]
S. No. ________	S. No. ________
Shri_____ agent or his nominee of Shri ______ a licenseeholding licence No. ______ dated _______ is hereby permitted tocatch fish from ______ upto __________ in the waters specifiedbelow on behalf of the licensee.	Shri_____ agent or his nominee of Shri _____ a licenseeholding licence No. _____ dated ____ is hereby permitted to catchfish from ______ upto _______ in the waters specified below onbehalf of the licensee.
Name of waters ________________	Name of waters ________________
Signature_____________________	Signature_____________________
Fisheries Development Officer ____	Fisheries Development Officer ____
District ______________________	District______________________
FORM D	FORM D
[See rule 12(1)]	[See rule 12(1)]
(Licence for sport)	(Licence for sport)
Counter foil
Serial No. of Licence_____________	Serial No. of Licence_____________
Class-Rod and line for sport only.	Class-Rod and line for sport only.
Period for which issued from ____	Period for which issued from ____
To ____ Amount of fee deposited _______ (Receipt No._______dated _______)	To ____ Amount of fee deposited ________ (Receipt No._______dated _______)
Date of payment of fee _____________	Date of payment of fee _____________
Date of issue of licence _____________	Date of issue of licence _____________
Name and address of Licensee _____________ for sport__________.	Name and address of Licensee _____________ for sport__________.
He is licensed to fish in the notified waters, namely_____________ subject to condition laid down on the reverse ofthis licence.	He is licensed to fish in the notified waters, namely_____________ subject to condition laid down on the reverse ofthis licence.
Director of Fisheries, Haryana, Chandigarh.	Director of Fisheries, Haryana, Chandigarh.

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