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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(1) in Kerala Irrigation and Water Conservation Act, 2003

(1)No person shall, without the previous permission in writing of the Irrigation Officer and except in accordance with such terms and conditions and subject to the payment of such fees, as may be prescribed, fish in any reservoir owned, maintained or controlled by the Government.