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State of Assam - Section

Section 18 in Fishery Rules

18. Protection of fisheries.

- No fishery shall be drained dry by the lessee, who shall be required to leave sufficient water for the protection of fishery and for drinking purposes for cattle. The Deputy Commissioner or the Sub-divisional Officer will, in the event of the dispute, fix the volume of water to the maintained in respect of any particular beel and his decision shall be final.