Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 16 in Tamil Nadu Panchayats (Lease and Licensing of Fishery Rights In Water Sources Vested and Regulated by Village Panchayats and Panchayat Union Councils) Rules, 1999

16. Revisionary powers.

- Any person aggrieved by the orders of the Inspector may prefer a revision application within thirty days from the date of the receipt of the orders by the Inspector to the Director of Rural Development.Appendix-1(See rules 2 and 12)
(1)Irrigation sources which are entrusted to Panchayat Union Council under section 133 (1) of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) and maintained by them and non-provincialised water sources of the Public Works Department and maintained by them.
(2)Irrigation sources which are entrusted to Panchayat Union Council under section 133(1) of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), but maintained by village panchayats.
(3)All public water sources vested with village panchayats.Appendix-IIForm of Licence(See rule 9)District
District District
Village Panchayat/Panchayat Union CouncilFishing PermitLicence issued forfishingin........tankLocation details withS.No. and RevenueVillageName of the LicenseeAddress of theLicenseeMode of fishingAmount paidPeriodSignature and dateDesignation(Counterfoil - Office copy) Village Panchayat/Panchayat Union CouncilFishing PermitLicence issued forfishingin........tankLocation details withS.No. and RevenueVillageName of the LicenseeAddress of theLicenseeMode of fishingAmount paidPeriodSignature and dateDesignation(Original to the Licensee)
Conditions: -
(i)..........kind.,...size quantity of species alone shall be caught.
(ii)No fishing is allowed between.............period.
(iii)........tank.............hours.........days is allowed for fishing.
(iv)The licensee shall maintain and surrender the licence when called for.
(v)The licensee shall produce the fish at...................for inspection and weighment and for calculation of dryage.
(vi)The licensee shall abide by any other condition that may be stipulated by the competent authority, from time to time.