Section 3 in The Karnataka Inland Fisheries (Conservation Development And Regulation) Act, 1996
3. Prohibition of fishing.
(1)No person shall fish in any water except under and in accordance with the terms and conditions specified in a licence granted under sub-section (2);Provided that the State Government may, subject to such terms and conditions as may be prescribed, exempt any area of water from the provisions of sub-section (1).Provided further that a person carrying on fishing in any water immediately before the commencement of this Act, may continue to do so for a period of three months from such commencement and if he has made an application for such licence within the said period of three months till the disposal of such application.(2)Any person desiring to obtain a licence referred to in sub-section (1), shall apply to the authorised officer in such form and on payment of such fee as may be prescribed.(3)On receipt of an application under sub-section (2), the authorised officer may after making such enquiry as he thinks fit and having regard to conservation of fish, grant or refuse to grant licence, after recording in writing his reasons for refusal and when the grant of a licence is refused, the fee paid thereon shall be refunded to the applicant.(4)A licence granted under this section shall be-(a)in such form as may be prescribed;(b)valid for such period as may be specified;(c)subject to such other terms and conditions and restrictions as may be prescribed;(d)non transferable.(5)The authorised officer may for good and sufficient reasons to be recorded in writing, order suspension or cancellation of any licence granted under this section:Provided that no such suspension or cancellation shall be made except after giving the holder of a licence a reasonable opportunity of being heard.(6)An appeal from an order refusing to grant a licence under sub-section (3), or an order suspending or cancelling a licence under sub-section (5), shall lie to the Appellate Authority within thirty days from the date of communication to the applicant of the order appealed against:Provided that the Appellate Authority may admit an appeal after the expiry of the period aforesaid, if it is satisfied that the applicant had sufficient cause for not preferring the appeal in time.(7)Every order passed in appeal under sub-section (6), shall be final.
