(3)Such rules may,-(a)prohibit or regulate all or any of the following matters, that is to say,-(i)the erection and use of fixed engines,(ii)the construction, temporary or permanent, or weirs, dams and bunds,(iii)the dimension, size of mesh, and kind of nets to be used, and the manner of using them, and the conditions (if any) under which they may be used,(iv)the use of more than one method of taking fish at one time;(b)prohibit the using of any gun, bow, arrow, or the like in the waters, with intent thereby to take or destroy any of the fish therein;(c)prohibit or regulate the deposit or discharge, in any waters containing fish, or any liquid or solid matter specified in the rule, detrimental to fish, or the food of fish; but not so as to prejudice any powers of a local authority to discharge sewage in pursuance of any power given by or under any law for the time being in force;(d)prescribe the seasons during which the killing or taking or sale of fish of any prescribed species, shall be prohibited;(e)prohibit all fishing in any specified waters for a specified period;(f)Provide generally, for the better execution of this Act, and for the better protection, preservation and improvement of fisheries in the State, or any area thereof.
