Section 6 in The M.P. Riverine Fisheries Rules, 1972
6. Grant of Fishing licence.
- (i) Priority to issue licence shall be given to Societies or their Federation. Licensing Authority shall be able to issue licence in Form Nos. 1 and 2 after obtaining fee as specified in Schedule III. The water in River or Nalla shall be specified in the licence from which shall limit in tahsil area of the district or any specific area in River or stretch.(ii)Fee shall be charged for the month and under no circumstances the licence fee, full or part thereof shall be refunded to the licensee whether or not the use of the licence was actually made by him.(iii)(a)If the licence granted under these rules is lost or accidentally destroyed, the Licensing Authority may grant duplicate copy of the original licence on payment of fee of Re. 1. The original licence which is lost shall he considered as cancelled.(b)If any person on checking by the Licensing Authority or by any person authorised, reports the loss of licence, the fish shall not be confiscated till the verification of his statement of loss of licence and issue of duplicate copy of the licence, the net etc. shall be seized, while doing so a "PUNCHNAMA" shall be prepared indicating quantity of fish released.(c)If licensee fails to prove the loss of licence, the Licensing Authority shall be empowered to realise the cost of fish released at the rate prevailing in the fish market on that day and in case the value of fish is not realised the seized net etc. shall be forfeited or the entire case be transferred to the Police.(iv)[ No fee shall be charged from person belonging to the Scheduled Castes and Scheduled Tribes as deemed in relation to the State under Articles 341 and 342 of the Constitution provided they catch fish for their own consumption and not for marketing or business and it shall also not be necessary for such persons to obtain licence under these rules.] [Inserted by Notification No. 1146-3385-XIV-Vety-75, dated 14-4-1977.]
