The following shall, inter alia be the conditions of every licence granted under rule 2:(a)That the licensee or his agents or nominees shall not use except the following kind of gear for the purpose of fishing :-(i)Nets of all kinds not having at any portion a mesh less than 1-½ inch from knot to knot or 6 inches all round.(ii)Long line with hooks.(iii)Rod and line.(iv)Hand line.Provided that no gear except Rod and Line shall be used in the waters within a distance of 100 yards from any bridge.(b)That the licensee or his agents or nominees shall report to the Warden of Fisheries, Punjab, or an officer of the Fisheries Department any breach of the Rules relating to fishing that may come to his or their notice.(c)That the licensee or his agents or nominees shall not be entitled to erect any fixed engines (except in the case of stake nets when they are temporarily fixed in waters for use in conjunction with drag nets), dams or weirs for catching fish, or to use poison, lime, dynamite, or other noxious or explosive substance in catching fish.(d)It shall be condition of the licence that every licensee shall be bound to show his licence to any person empowered under section 6 of the Act to arrest without warrant for offences under the Act.(e)It shall be a further condition of the licence that no fish below the size of 10" of the species of (i) Rahu, (ii) Mirgal, (iii) Mahaseer , and (iv) Catla shall be caught and sold.(f)The licensee will have to obtain a licence for the premises to be approved for selling fish from the Deputy Warden of Fisheries of the Division.(g)The contractor or the licensee shall have to obtain from Warden of Fisheries, Punjab, a permit for export of fish from the district.(h)The licensee shall not be entitled to transfer his rights and liabilities without the previous sanction in writing of the authority auctioning the waters.(i)The licensee shall open a fish shop at the headquarters of the district or tehsil subject to the rules and regulations of the Municipal Committee or other local authority.(j)Whether fish caught by the Department from any water closed to fishing by a rule notified under section 6 of the Indian Fisheries Act, IV of 1897, is sold at the licensee's shop, no commission shall be charged by him.(k)The licensee shall have to maintain a licence register specifying the names and addresses of the persons to whom permits have been issued for fishing within the area covered by his licence. A list of such permit holders shall be submitted by the licensee to the Warden of Fisheries, Punjab.(l)The licence holder will have to maintain a regular register showing weight of fish caught, purchased and sold indicating different varieties of fish so obtained, the ways and means adopted for catching of fish and types of nets, area and place from where the fish is caught.He shall have to submit to the Warden of Fisheries, Punjab a monthly report regarding the wholesale and retail prices of different varieties and weight of fish caught and sold.
