(2)Notwithstanding anything contained in these rules, the Director may, by notification in the Gazettes of Nilgiris and Coimbatore districts,-(i)reduce or increase the rate of fee for a trout or mixed or carp fishing licence;(ii)decide the method of catching trout or other species of fishes;(iii)permit spinning or other methods of fishing in any of the waters reserved for trout fishing;(iv)declare any trout water as mixed fishing water and any mixed fishing waters as trout fishing water;(v)permit or disallow the use of power boats or other kind of boats in any of the waters, subject to general or special concurrence of the Tamil Nadu State Electricity Board or any officer authorised by the Board for giving such concurrence;(vi)permit any method considered necessary to eradicate undesirable fish in any of the waters;(vii)permit the use of fixed engines in any or all waters for the purpose of fishing;(viii)fix hours for fishing;(ix)approve the forms of fishing licences;(xi)authorise any person or body or group of persons other than the Fisheries Officers to issue any or all licences for fishing and prescribe the procedure and conditions for issue of licences by such persons or organisation.
