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State of Mizoram - Act

The Lushai Hills District Fisheries Act, 1953

MIZORAM
India

The Lushai Hills District Fisheries Act, 1953

Act 4 of 1953

  • Published on 22 August 1953
  • Commenced on 22 August 1953
  • [This is the version of this document from 22 August 1953.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Lushai Hills District Fisheries Act, 1953(Lushai Hills Act No. 4 of 1953)Last Updated 18th February, 2020Vide Notification No. DCL 6/53/80, dated 22-8-1953.An Act to regulate fisheries in the Lushai Hills Autonomous DistrictWhereas it is expedient to establish and regulate the management of fisheries in the Lushai Hills Autonomous District ;It is hereby enacted as follows :

1.

(i)This Act may be called the Lushai Hills District Fisheries Act, 1953.
(ii)It extends to the whole of the Lushai Hills Autonomous District.
(iii)It shall come into force at once.

2.

In this Act "Chief Executive Member" means the Chief Executive Member of the Lushai Hills District Council.

3.

(i)All laws for the time being in force in the State of Assam shall mutatis mutandis apply in respect of the establishment and management of fisheries in the Lushai Hills Autonomous District subject to amendment and modification made from time to time by the District Council.
(ii)All references in the said law to the Commissioner, Deputy Commissioner or the Sub-Divisional Officer shall be construed as references to the Chief Executive Member of the Lushai Hills District Council.
(iii)"Law" includes a tribal custom or usage having the force of law in Lushai Hills District.
(iv)"Ram" means a tract or tracts of land held by a Chief under a Ramrilehkha or boundary paper issued by the competent authority :
(v)"Tin" means one-four gallon kerosene oil tin.

3. Reduction of fathang. - Notwithstanding any provision in any law for the time being in force, the fathang which is payable to a Chief by a house-hold in respect of any land used for jhumming within the Chief's Ram and which is liable to be so paid on and from the date of the commencement of this Act, shall be reduced from a maximum of six tins to a maximum of three tins of paddy per annum if paid in kind and from rupee one per annum if paid in cash.