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State of Assam - Section

Section 34 in Fishery Rules

34.

(i)A licence to the authorised person shall be given under Rule 31 primarily with the object of catching spawn, fry and finger lings of major carps and any species other than carps caught in the operation of the nets allowed under Rule 32.
(ii)Any species other than caught in the net may be sold by the licensee in live or dead condition, but carps above fingerling size shall be put back into water alive immediately after they are caught.
(iii)Carp shall include Row (Rohu) Bahu or Bhakua (Catla), Mirika (Mrigal), Nadani (Nadni), Malyi (Kalbose), Kurhi (Kurcha).