Section 16(b) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
(b)The State reserve to themselves the right to close any river or part of a river at any time for State purposes, or if the river or part of the river in question has been too heavily fished, or for any other reason. The Game Warden is further authorised under this section, to take immediate action if he is satisfied that it is necessary, reporting the steps taken to the Government; and in the event of a licence having been taken out for the period in question, the Game Warden is authorised to refund the licence fees that have been paid.
