Section 6(iv) in The M.P. Riverine Fisheries Rules, 1972
(iv)[ No fee shall be charged from person belonging to the Scheduled Castes and Scheduled Tribes as deemed in relation to the State under Articles 341 and 342 of the Constitution provided they catch fish for their own consumption and not for marketing or business and it shall also not be necessary for such persons to obtain licence under these rules.] [Inserted by Notification No. 1146-3385-XIV-Vety-75, dated 14-4-1977.]
