Section 3 in The M.P. Riverine Fisheries Rules, 1972
3. Prohibition of fishing in specified waters.
(1)Subject to these rules Fishing in specified waters except under a licence granted under these rules shall be prohibited.(2)Notwithstanding anything contained in sub-rule (1) fishing in specified waters shall be closed-(i)In areas shown in column (4) of Schedule II throughout the year, and(ii)In other areas during the period from 16th June to 15th August, each year :Provided that the Director may, for special reasons, by order, permit fishing in any area to which clause (i) applies on such terms and conditions as may be specified therein :Provided further that the Government may exempt any area from the operation of clause (ii) or reduce the period specified therein any year :[Provided also that the Director may, after satisfying that fish breeding has occurred and that it shall not interfere in the collection of fish seed, by order, permit fishing in any areas to which clause (ii) applies on such terms and conditions as may be specified therein] [Inserted by Notification No. 1146-3385-XIV-Vety-75, dated 14-4-1977.]
