Section 15 in The Bengal Tanks Improvement Act, 1939
15. [ Permission of the authorised person necessary to use or occupy the tank, etc. [Section 15 renumbered as sub-section (1) and sub-section(2) added by W.B. Act 24 of 1948.]
(1)During the period of possession no person shall without the permission of the authorised person use or occupy the tank or use the water thereof except for drinking and other domestic purposes or catch fish in the tank or take fruits from trees on, or other produce from, the banks of the tank, except such portions of the banks as are homestead, garden or orchard lands.(2)During the period any land, of which possession is taken under section 6A, or retaken under sub-section (3) of section 9B, remains in the possession of an authorised person, no person shall without the permission of the authorised person use or occupy such land or take fruits from trees on, or other produce from, such land.]
