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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(3) in The Punjab Fisheries Act, 1914

(3)Such rules may -
(a)prohibit fishing except under licence and regulate the granting of such licences, the fees payable therefore, and the conditions to be inserted therein;
(b)prescribe seasons in which the killing of any fish of any prescribed species shall be prohibited; and
(c)prescribe a minimum size of weight below which no fish of any prescribed species shall be killed.