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State of Madhya Pradesh - Act

The M.P. Fisheries Act, 1948

MADHYA PRADESH
India

The M.P. Fisheries Act, 1948

Act 8 of 1948

Published on 26 March 1948
Commenced on 26 March 1948
[This is the version of this document from 26 March 1948.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Fisheries Act, 1948Act No. 8 of 1948[Dated 26th March, 1948]Received the assent of the Governor on the 26-3-1948; assent first Published in the Central Provinces and Berar Gazette on the 2-4-1948.An Act to provide for the protection, conservation and development of fisheries in Madhya Pradesh;Whereas it is expedient to provide for the protection, conservation and development of fisheries in Madhya Pradesh.

1. Short title, extent and commencement.

(1)This Act may be cited as the [Madhya Pradesh] [Substituted by the M.P. Extension of Laws Act, 1958 (23 of 1958).] Fisheries Act, 1948.

(2)[ It extends to and shall be in force in the whole of Madhya Pradesh.] [The Act was extended to the whole of Madhya Pradesh by Section 3 (1) of the M.P Extension of Laws Act, 1958 (23 of 1958).]

(3)[ x x x] [Omitted by the M.P. Extension of Laws Act, 1958 (23 of 1958), Section 3 (3).]

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context,-

(i)"fish" includes shell fish and fish in all stage in its Life history;

(ii)"Fishery Officer" means such officer as the State Government may appoint for the purpose of this Act and includes any officer or class of officers empowered by the State Government to act as Fishery Officer :

Provided that no Police Officer below the rank of Sub-Inspector shall be so empowered.

(iii)"fixed engine" means any net, cage, trap or other contrivance for taking fish, fixed in the soil or made stationary in any other way;

(iv)"private water" means water-

(a)Which is the exclusive property of any person, or

(b)in which any person has for the time being an exclusive right of fishery whether as owner, lessee or in any other capacity,

but does not include any river, canal, stream, jhil or any piece of water which ordinarily has direct communication with any river, canal,stream or jhil.Explanation. - Water shall not cease to be "Private water" within the meaning of this definition by reason only of the fact that persons other than the owners may have by custom a right of fishery therein;

(v)"prescribed" means prescribed by rules made under this Act.

3. Protection of fisheries by making Rules.

(1)The State Government after previous publication may make rules for the purpose hereinafter in this section mentioned and shall in such rules declare the waters, not being private to which all or any of them shall apply.

(2)The State Government may, by notification, apply such rules or any of them to any private waters with the consent in writing of the owner thereof and of all persons having for the time being any exclusive right of fishery therein.

(3)Such rules may,-

(a)prohibit or regulate all or any of the following matters, that is to say-

(i)the erection and use of fixed engines;

(ii)the construction, temporary or permanent, of weirs, dams and bunds;

(iii)the dimension, size of mesh and kind of nets to be used and the mode of using them;

(iv)the use of more than one method of catching fish at one time;

(b)prohibit the destruction of, or any attempt to destroy, fishes by explosives, gun, bow, arrow or the like in inland waters;

(c)prohibit the destruction of, or any attempt to destroy fishes by using a chemical or any other substance likely to. cause pollution of water;

(d)Prohibit the throwing into any water of any solid or liquid which may be harmful to fishes in such water;

(e)prohibit fishing except under a licence and regulate the grant of such licences, the fees payable therefor and the condition to be inserted therein;

(f)[ prohibit sale or purchase of fish transport or movement of fish within or outside the State in excess of the prescribed quantity except under a licence; [Substituted by M.P. Act No. 34 of 1981.]

(ff)prescribe the seasons during which-

(i)the killing or catching of fish or any prescribed species shall be prohibited;

(ii)sale, movement or transport of any prescribed species shall be prohibited except under a licence;

(fff)regulate the grant of licences under clause (ff), and/or prescribe the fees payable therefor and the conditions to be attached thereto; and;]

(g)prescribe a minimum size or weight below which no fish of any prescribed species shall be sold.

(4)Such rules may also prohibit all fishing in any specified waters for a specified period.

(5)In making any rule under this section the State Government may provide for :-

(a)[ the seizure, removal and forfeiture of any fixed engine, apparatus or equipment erected or used for fishing in contravention of the rules; [Substituted by M.P. Act No. 34 of 1981.]

(b)the forfeiture of any fish procured by means of any such fixed engine, apparatus or equipment or transported in contravention of the rules; and

(c)the seizure, removal and forfeiture of any animals, carts, vessels, rafts, boats or vehicles used for transport in catching fish in contravention of the rules.]

4. Power to prohibit sale of fish.

- The State Government may by notification prohibit in any specified areas the offering or exposing for sale or barter of any fish capture of which has been made unlawful by any rule made under Section 3 of this Act, although caught outside [Madhya Pradesh] [Substituted by M P. Act No. 23 of 1958.] and although their capture might be legal at the place where caught.

5. [ Penalties. [Substituted by M.P. Act No. 34 of 1981.]

- If any person contravenes any of the provisions of this Act or rules made thereunder, he shall on eviction be punishable with imprisonment for a term which by extend to one year or with line which may extend to five thousand rupees or with both.

5A. Cognizance of offence.

- Every offence under this Act shall be cognizable.]

6. Arrest without warrant for offence under the Act.

(1)Any Sub-Inspector of Police or other person specially empowered by the State Government in this behalf may, without warrant arrest any person committing or attempting to commit a breach of any provision of this Act or rules made thereunder if the person declines to give his name and address or if there in reason to doubt the accuracy of the name and address, if given.

(2)A person arrested under this section may be detained until his name and address have been correctly ascertained.[Provided that no person so arrested shall be detain longer than may be necessary for bringing him before a Magistrate except under an order of the Magistrate for detention according to the provisions of the Code of Criminal Procedure Code, 1973 (No. 2 of 1974).] [Substituted by M.P. Act No. 34 of 1981.]

(3)[ All Fishery Officers shall have the same powers of search, seizure and investigations in respect of an offence under this Act as police officer of the rank of Sub-Inspector has under the provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974).] [Substituted by M.P. Act No. 34 of 1981.]

7. Jurisdiction inferior to that of Magistrate of the second class excluded.

(1)No Court inferior to that of a Magistrate of the second class shall try any offence under this Act.

(2)No court shall take cognizance of any offences under this Act, except on a report in writing of the facts constituting such offence made by a Fishery Officer or a Police Officer not below the rank of Sub-Inspector or any other person or class of persons authorised by the State Government in this behalf.

8. Power to compound offences.

- [(1) Any offence specified in the schedule compounded by the Collector by acceptance of a sum not exceeding one thousand rupees.] [Substituted by M.P. Act No. 34 of 1981.]

(2)On composition of an offence, the accused shall be discharged and property seized from his possession shall be released.

9. Officers to be deemed public servants.

- All persons empowered to exercise powers and performs duties under this Act shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (XLV of 1860).

10. Indemnity.

- No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act.

11. Repeal.

- The Indian Fisheries Act, 1897 (IV of 1897) in its application to the Central Provinces and Berar, is hereby repealed.The ScheduleOffences compoundable under Section 8Description

1. Fishing with a net having a smaller mesh that prescribed under the rules made under this Act.

2. Fishing without a licence.

3. Selling or attempting to sell fish of a size or weight less than the standard prescribed under this Act.

4. Killing or catching or selling or attempting to kill, to catch or sell any fish of a prohibited species during a close season.

[4-A. Transporting or attempting to transport any fish of a prohibited species during a closed season except under and in accordance with the conditions of the licence granted under the rules;

4.

-B. Selling or transporting or attempting to sell or transport fish in excess of the prescribed quantity except under and in accordance with the conditions of the licence granted under the rules.] [Inserted by M.P Act No 34 of 1981.]

5. Fishing or attempting to fish with any gear or method other than the prescribed gear or method.

6. Using at any one time more than one method of catching fish when prohibited under the rules made under this Act.

7. Licence-holder employing or engaging licensees to help him with their nets while fishing.

8. Fishing or attempting to fish in prohibited waters.

9. Offering or exposing for sale or barter any fish, the sale of which is prohibited in any specified area by a notification issued under Section 4.

[Rules] [Notification No. 4152-2596-X, dated 2-7-1953, published in M.P. Gazette Part IV-G, dated the 10-7-1953.][Under Section 3 of the M.P. Fisheries Act, 1948]No person shall, in the waters specified in the Schedule below, catch between the 15th June and August in any year the following species of fish, namely:-

(i)Labeo rahita (Local name-Rohu);

(ii)Labeo calbasy (Local name-Kanas karot);

(iii)Catla Catla (Local name-Bhakur);

(iv)Cirrhina Mrigala (Local name-Narain) :

Provided that a Fishery Officer, or any other person authorised by the Director of Veterinary Services Madhya Pradesh, may catch these fishes or their eggs or fry for the purposes of fish culture or scientific study during the said period.

Schedule

Gangasagar Tank. - Rapta nallah, the feeder nallah of the Gangasagar tank district and tahsil Jabalpur, falling within the limits of Garha Jabalpur.Ratona Tank Sagar. - The feeder nallah of Ratona tank, district and tahsil Sagar falling within the limits of villages phutera and Bhapel.Notifications

(1)[Notification No. 2357-989-XIV-Vety., dated 19-7-1968.] [Published in M.P. Rajpatra Part I, dated 22-11-1968 at page 1837.] - In exercise of the powers conferred by clause (ii) of Section 2 of the Madhya Pradesh Fisheries Act, 1948 (VIII of 1948) the State Government hereby appoints the following officers to act as Fishery Officers for the purposes of the said Act, namely :-

1. Deputy Director of Fisheries.

2. Assistant Director of Fisheries.

3. Assistant Fishery Officer.

4. Fishery Inspector.

(2)[Notification No. C-13-40-79-4-XIV, dated the 23-2-1980.] [Published in M.P. Rajpatra Part I, dated 18-4-80 at page 1117.] - In exercise of the powers conferred by clause (ii) of Section 2 of the Madhya Pradesh Fisheries Act, 1948 (No. 8 of 1948), the State Government hereby empowers the following Officers of the Madhya Pradesh Rajya Matsya Vikas Nigam to act as Fisher Officers, namely:-

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State of Madhya Pradesh - Act