Section 16 in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
16. Special control of the Game Preservation Department in "Trout" "Reserved" and "Protected" waters.
(a)The grant of licences, the appointment and dismissal of watchers and matters of control, whether financial or executive, in "Trout" "Reserved" and "Protected" waters shall be under the Game Warden.(b)The State reserve to themselves the right to close any river or part of a river at any time for State purposes, or if the river or part of the river in question has been too heavily fished, or for any other reason. The Game Warden is further authorised under this section, to take immediate action if he is satisfied that it is necessary, reporting the steps taken to the Government; and in the event of a licence having been taken out for the period in question, the Game Warden is authorised to refund the licence fees that have been paid.(c)The State reserve to themselves the right to refuse to issue any licence, or to cancel any licence, at any time, if circumstances render it necessary.(d)On all the Trout Waters, at Tangrot, and Ningle on the Jhelum no one shall take service as a regular shikari with sportsmen until he has been registered by the Game Warden, and granted a licence on the form prescribed.Employers of shikaris are advised to insist on the shikaris producing their registration forms, as these show any adverse entries which have been made against them.
