Section 17A(2) in West Bengal Inland Fisheries Act, 1984
(2)If the competent authority, on receipt of an information or on his own motion or otherwise, is satisfied that(a)any water area including embankment or naturally or artificially depressed land holding, referred to in clause (a) of sub-section (1), is being, or is about to be, put to any use, other than fishery, or(b)any such water area including embankment or naturally or artificially depressed land holding is being, or is about to be, filled up, or(c)any such water area including embankment or naturally or artificially depressed land holding is being, or is about to be, divided into parts, or any part of any such water area including embankment or naturally or artificially depressed land holding as Section divided is being, or is about to be, transferred to any other person, in contravention of the provisions of sub-section (1), and that it is necessary for the purpose of promotion of pisciculture, checking of destruction of fisheries and prevention of environmental degradation Section to do, he may, by order in writing, take over the management and control of such water area including embankment or naturally or artificially depressed land holding, as the case may be.
