Section 5(1) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
(1)[The Government] [In sections 2, 5(1), 5(2) and 17 for the words 'His Highness the Maharaja Bahadur' the words 'the Government' substituted by Act X of Svt. 1996.], may by a notification published in the Jammu and Kashmir Government Gazette in that behalf, from time to time, declare the localities situated within the areas, in which this Act is in force, which shall, for the purposes of this Act, be treated as "Sanctuaries", "Trout Waters," "Reserved Waters," and "Protected Waters" respectively, and may, from time to time, cancel or modify the same.Declaring that fishing be prohibited absolutely or subject to certain specified conditions. - (2) [The Government] [In sections 2, 5(1), 5(2) and 17 for the words 'His Highness the Maharaja Bahadur' the words 'the Government' substituted by Act X of Svt. 1996.] may, by a notification published in the Jammu and Kashmir Government Gazette in that behalf, from time to time, declare that the capture of fish by any of the recognised modes of fishing, be prohibited absolutely or subject to certain specified conditions, within certain water or waters, or fix special fees for licences in any water or waters and may, from time to time, cancel or modify the same.
