8. Licensee not entitled to claim any damage from Government.
(Section 3.) - (1) The licensee shall not be entitled to claim any damage or compensation from the Government for any loss that may be suffered by him, due to floods, pollution, slump in prices, litigation or any other cause whatsoever.(2)The licensee shall not be entitled to claim any damage for loss which may occur to him in the event of any action taken against him by any official/officer of the Fisheries Department for breach of any provision of these rules or of any term of his license.
