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State of Assam - Section

Section 26 in Fishery Rules

26.

Subject to the above rules and with the previous sanction of the State Government, Deputy Commissioner, may prescribe the mesh of fishing nets, the fixed engines or other contrivances which can be used and the manner in which the fishing operations shall be carried on and may lay down any other conditions which may be considered necessary from time to time. Such conditions shall be specified in the sale notices and shall be proclaimed before the sale begins.