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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(13) in Haryana Fisheries Rules, 1996

(13)Every licensee and every agent or nominees of a licensee shall be bound to report to the Tehsildar of the Deputy Commissioner having jurisdiction within the area of the Fisheries Officer concerned any infringement of the rules that comes to his notice.