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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in M.P. Protected Forest Rules, 1960

(1)No lease of fishing rights, shall be granted in any river passing through a protected forest:Provided that the Conservator of Forests may regulate fishing rights in the rivers by granting licence to bonafide fisherman in well defined stretches of the river :Provided further that such licences shall be granted only after meeting bonafide fish requirements of the inhabitants of adjoining villages and after providing for suitable breeding grounds in the river.