Section 3(b) in The Private Fisheries Protection Act, 1889
(b)erects, places, maintains or uses any fixed engine in private waters, or puts, [or causes to be put therein any matter or thing] [Words substituted for the words 'or knowingly permits to be put therein any matter' by W.B. Act 21 of 1959.] for the purpose of catching or destroying fish without the permission of the person to whom the right of fishery therein belongs;
