Section 5 in Nilgiris Game and Fish Preservation Act, 1879
5. Power to prescribe rules for the regulation and control of fishing.
- It shall be lawful for the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1987 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] by notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1987.], from time to time, make rules for the regulation anti control of fishing in any stream or lake within the said district; and such rules may, with the view to protect acclimatised fish which may be believed to be there or may be hereafter introduced therein, prohibit or regulate the poisoning of the waters of any stream or lake, the throwing of any deleterious matter therein, the use of fixed engines for the capture offish in any stream, and the use of nets of a mesh below a certain size to be defined in such rules for the capture offish in such stream or lake.
