(4)(i)no licensee shall erect without the permission of the Fishery officer any fixed engines except in the case of stake nets when they are temporarily fixed in water for use in con-conjunction with other nets.(ii)[ the licensee shall not catch any fish less than 500 grams in weight of the species namely, Rohu, Cada, Mahaseer silver Carp. and grass Carp, if caught, should be immediately liberated alive in the water.] [Substituted by GSR 17, dated 20.9.1990 & GSR 19, dated 19.8.1991.](iii)the licensee except the holder of art Angling licence shall maintain regular account of each and every catch, which shall always be open for check without notice by the Fishery Officer or any person authorised in writing by the director of Animal Husbandry. He shall be bound to send fortnightly copies of such account under registered cover in form No. 5.(iv)the licensee or his agent or nominee shall report to the nearest fisheries station or office wherever any remarkable feature of scientific or economical importance is noticed by him.(v)the licensee shall not fish in religious waters or places or bathing ghats.(vi)the licensee shall always transport fish under cover so as not to rouse public sentiment.(vii)the licensee shall not use state property or interfere with material or tackle belonging to the State.(viii)the licensee shall not erect any but or shed or any other structure or any embankment etc. except under special orders of the Fishery Officer.(ix)on demand the licensee or his agent shall show his licence or permit to any person empowered to arrest without warrant under section 9 of the Act.(x)[ the licensee or his agent shall not dry the fish)] [Added by GSR 17, dated 20.9.1990 & GSR 19, dated 19.8.1991.]
