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State of Assam - Section

Section 20 in Fishery Rules

20.

Fishing in Government fisheries by more than 25 persons at a time for their own consumption, even on payment of the lessee's dues (i.e., 4 annas per instrument per annum) is prohibited inasmuch as it is highly detrimental to the interest of both the lessee and the Government. On infringement of this rule the person at fault shall be liable to the penalties provided in Rule 22.