Section 7(a) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
(a)Whoever is found fishing in any "Trout" "Reserved" or "Protected" water without having previously obtained a licence therefor, in conformity with the rules set forth in For [Notifications] [Notification see Council Order No. 606-C of 1939 published in Government Gazette dated 15th Bhadon, 1996.];
