Section 7 in The M.P. Riverine Fisheries Rules, 1972
7. Conditions of licence.
- (i) A licensee may use the following kind of gear only by the purposes of fishing, namely-(a)Nets of all kinds not having any portion of mesh less than 4 c.m. in size from knot or lb c.m. all round in the case of cast nets.(b)Long line with hooks, Rod and Line Spears.(ii)A licensee shall not fish in such areas where fishing has been prohibited by age long custom or due to religious statements.(iii)No gear except rod and line shall be used in rivers or streams within a distance of 200 meters from any bridge, public bathing ghats and a place of public worship.(iv)No net meant for prawn (Jhingas) catching shall be used without the permission of the Licensing Authority.(v)No licence shall use more than one kind of gear at a time permitted him and only one cast net can be used on the licence issued for dragnet for a group of three persons.(vi)No licensee is entitled to erect a fixed engine except in the case of stake nets when they are temporarily fixed in water for use in conjunction with other nets.Note :- No stake nets in any case may be used without the permission of the Fishery Officer or the Licensing Authority.(vii)On demand, the licensee shall show his licence to any person empowered to arrest without warrant under Section 6 (1) of the Act.(viii)Every licensee shall he hound to report to the Licensing Authority any breach of these rules that may come to his notice.(ix)The fish catch against the licence shall be subject to inspection by the Licensing Authority or the person empowered to do so on his behalf at the bank of rivers, in the way or even in the fish market.(x)The licence shall be surrendered to the Licensing Authority after expiry of the period with details of fish caught illiterate licensee shall be able to report the details of fish caught verbally.
