(3)Such rules may,-(a)prohibit or regulate all or any of the following matters, that is to say-(i)the erection and use of fixed engines;(ii)the construction, temporary or permanent, of weirs, dams and bunds;(iii)the dimension, size of mesh and kind of nets to be used and the mode of using them;(iv)the use of more than one method of catching fish at one time;(b)prohibit the destruction of, or any attempt to destroy, fishes by explosives, gun, bow, arrow or the like in inland waters;(c)prohibit the destruction of, or any attempt to destroy fishes by using a chemical or any other substance likely to. cause pollution of water;(d)Prohibit the throwing into any water of any solid or liquid which may be harmful to fishes in such water;(e)prohibit fishing except under a licence and regulate the grant of such licences, the fees payable therefor and the condition to be inserted therein;(f)[ prohibit sale or purchase of fish transport or movement of fish within or outside the State in excess of the prescribed quantity except under a licence; [Substituted by M.P. Act No. 34 of 1981.](ff)prescribe the seasons during which-(i)the killing or catching of fish or any prescribed species shall be prohibited;(ii)sale, movement or transport of any prescribed species shall be prohibited except under a licence;(fff)regulate the grant of licences under clause (ff), and/or prescribe the fees payable therefor and the conditions to be attached thereto; and;](g)prescribe a minimum size or weight below which no fish of any prescribed species shall be sold.
