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State of Haryana - Section

Section 14 in Haryana Fisheries Rules, 1996

14. Officers and officials of Fisheries Department not debarred from catching fish.

(Section 3) - Nothing in these rules shall debar any official or officer by the Fisheries Department or any person empowered or authorised by Director from catching fish of size of any species at any time of the year by any method for the purpose of research or development. The licensee shall not be entitled to claim any damage or compensation on this account.