Section 3 in The Goa (Brackish Water) Fish Farming Regulation Act, 1991
3. Prohibition of fishing or fish farming.
- Notwithstanding any custom, usage, law or contract to the contrary, no fishing or fish farming activities shall be undertaken or carried on in any brackish water land except in accordance with a licence issued under this Act:Provided that, if any fishing or fish farming activity is being carried on by any person in any such land on the appointed day, whether by usage or custom or contract, such person shall, within three months from the appointed day, obtain a licence in accordance with the provisions of this Act.
