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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(2) in Uttarakhand Fisheries Act, 2003

(2)The State Government may, by notification in the official Gazette apply such rules or any of them to any private waters with the consent in writing of the owner thereof and of all persons having for the time being any exclusive right of fishery therein, or if the State Government is satisfied that the consent is un-reasonably with held without such consent. Provided that no rules under this section shall apply to any religious waters.