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State of Assam - Section

Section 37 in Fishery Rules

37.

(i)Unless expressly allowed by the conditions of his licence, a licensee or any person acting on his behalf, shall not erect fixed engines, dams, weirs or divert water for catching any fish.
(ii)All apparatus erected or used in contravention of sub-rule (i) may be seized, removed and forfeited and the licence cancelled.