- If any person pollutes by the retting of jute the water of a Government beel fishery proclaimed under Section 16 of the Assam Land and Revenue Regulation and included in the District Register of Fishery he shall be punishable with fine as prescribed in Rule 22 :Provided that the lessee of a fishery shall be held responsible for any deterioration of the fishery under his lease due to the retting of jute in it-(i)if he himself rets it or permits others to do so, or(ii)if he fails to inform the Deputy Commissioner or Sub-divisional Officer, as the case may be, when other persons do retting in his fishery.
