Section 7 in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
7. Fishing in "Trout" "Reserved" or "Protected" Waters allowed only under a licence.
(a)Whoever is found fishing in any "Trout" "Reserved" or "Protected" water without having previously obtained a licence therefor, in conformity with the rules set forth in For [Notifications] [Notification see Council Order No. 606-C of 1939 published in Government Gazette dated 15th Bhadon, 1996.];orUse of dynamite etc., prohibited in any "water". - (b) whoever uses dynamite or other explosive substance in water with intent thereby to catch or destroy any fish that may be there;orUse of poison, lime etc. prohibited in any "water". - (c) whoever puts any poison, lime or other noxious material, into any water with intent thereby to destroy or catch any fish ;orErection of "Fixed Engine" etc. prohibited in any water. - (d) whoever erect a "Fixed Engine" or Weir on the bank of, or in, any "water" for the purpose of capturing fish, or uses for the like purpose any instrument or net other than those allowed by [Notification 8] [For Notification see Council Order No. 606-C of 1939 published in Government Gazette dated 15th Bhadon, 1996.];Night fishing prohibited in any "Trout" or "Reserved"water. - (e) whoever is found fishing in any "Trout" or "Reserved" water in contravention of the provisions of [Notification 8] [For Notification see Council Order No. 606-C of 1939 published in Government Gazette dated 15th Bhadon, 1996.];orProhibition as to capture of English Trout. - (f) whoever, is found capturing English Trout in any form whatever, except as provided for under [Notification 8] [For Notification see Council Order No. 606-C of 1939 published in Government Gazette dated 15th Bhadon, 1996.];or(ff)[ whoever is found capturing or in possession of Mirror Carp below [five inches] [Clause (ff) inserted by Act IX of 1956.] in length save under a permit issued by the Director Fish Preservation; ]orPossession of nets by a person other than a licence-holder prohibited. - (g) who, not being a licence-holder under the terms of this Act, is found in the possession of a net or nets for the illegal capture of fish;orAiding and abetting the commission of any of the above offences prohibited. - (h) whoever aids and abets the commission of any of the above offences ;orShikaries taking service not having a licence. - (i) who, being shikari, shall take service with sportsmen not being licensed under section 16(c) infra;orGeneral prohibition penalties. - (j) whoever in any way contravenes or attempts to contravene the provisions of this Act or the rules issued thereunder, for which no special punishment is provided, either in this Act or the rules aforesaid, shall be liable to be punished with imprisonment, either simple or rigorous, which may extend to one month or with fine which may extend to Rs. 50 or with both ; [Provided that in the case of an offence committed in trout waters the fine shall not be less than rupees ten.] [Proviso inserted by Act IX of 1959.] While, if a shikari, he shall also be liable to have his licence forfeited for one year or for such further period as may be considered necessary.Note. - Imprisonment for an offence committed in "Trout" or "Reserved" waters may be either simple or rigorous, but it shall only be "simple" in the case of an offence committed in "Protected Waters."Exception. - Notwithstanding anything in clause (a) supra [the Government] [Substituted by Act X of Svt. 2010 for 'His Highness the Maharaja'.] may exempt any specified individual or individuals from taking out licence for fishing in either "Trout" or "Reserved" or "Protected" waters.
