Section 17A(9) in West Bengal Inland Fisheries Act, 1984
(9)No water area including embankment or naturally or artificially depressed land holding, referred to in clause (a) of sub-section (1), shall be(a)put to any use other than fishery, or(b)filled up with a view to converting it into solid land, for the purpose of implementation of any development scheme by any department of the Central Government or the State Government or any public undertaking under the administrative control of the Central Government or the State Government or any statutory body or local authority or any organisation in the public sector or any organisation or individual in the private sector, except with the prior approval of the State Government in the Department of Fisheries.[Provided that any individual or a body of individuals or any organisation in the private sector may, for the purposes of this sub-section, apply to the State Government in the Department of Fisheries for permission to fill up any water area after re-allocating or excavating a new water area of not less than equal dimension of the water area proposed to be filled up in the same locality alongwith a certificate of conversion of the water area Section re-allocated or excavated issued by the appropriate authority :Provided further that the State Government may accord approval under this sub-section in such manner as may be specified by notification.] [Provisos added by Section 8(3), ibid.]
