Section 3(1) in The Karnataka Inland Fisheries (Conservation Development And Regulation) Act, 1996
(1)No person shall fish in any water except under and in accordance with the terms and conditions specified in a licence granted under sub-section (2);Provided that the State Government may, subject to such terms and conditions as may be prescribed, exempt any area of water from the provisions of sub-section (1).Provided further that a person carrying on fishing in any water immediately before the commencement of this Act, may continue to do so for a period of three months from such commencement and if he has made an application for such licence within the said period of three months till the disposal of such application.
