(2)The [State Government] [Substituted by A.O. 1950.] may, by notification in the official Gazette, apply such rules or any of them to any private waters with the consent in writing of the owner thereof and of all other persons having for the time being any exclusive right to fishery therein or if the [State Government] [Substituted by the A.O., 1950.] is satisfied that the consent is unreasonably withheld without such consent :Provided that no rules made under this section shall apply to any religious waters.
