Section 3(2) in The Indian Fisheries (Goa, Daman and Diu Amendment No. 1) Act, 1970
(2)For sub-section (4) of section 6 of the principal Act, substitute the following, namely:-"(4) Such rules may also prohibit all fishing in any specified water except under a lease or licence granted by the Government of Goa, Daman and Diu and regulate the grant of such leases or licences and prescribe the rents or fees payable therefore and the terms and conditions to be specified therein.".
