(Section 3.) - (1) The licence or his agents or nominees shall not fish except with rod and line and hand line during the close season from Ist July, to 31st August.(2)The licensee shall fish either personally or through such of his agents or nominees as are provided with permits in Form C signed by the Fisheries Development Officer concerned.(3)The licensee shall not either personally or through his agents or nominees fish any water closed for fishing under the rules made under section 6 of the Indian Fisheries Act, 1897.(4)The licensee or his agents or nominees shall not use for fishing any kind of gear except those mentioned below :-(i)Nets of all kinds not having at any portion a mesh bar measuring less than 4 cm. from knot to knot or 16 cm. all around.(ii)Long line with hooks.(iii)Rod with line.(iv)Hand line.Provided that no gear except rod and line shall be used in the waters within a distance of 200 metres on either sides of bridges and head works.(5)The licensee of his agents or nominees shall not erect or cause to be erected any fixed engines (except in the case of stake nets when they are temporarily fixed in waters for use in conjunction with drag nets), dams or weirs for catching fish nor shall he use or allow his agents or nominees the use of the poison, electric current, lime, dynamite or any other noxious or explosive substances in catching fish.(6)The licensee shall be bound to show his licence on demand to any person who is empowered under section 6 of the Punjab Fisheries Act, 1914, to arrest without warrant.(7)The licensee or his agent or nominees shall not catch or expose for sale or barter, fish of any of the following species below the length of 30 cm :-(i)Rohu(ii)Mrigal(iii)Catla(iv)Mahaseer(v)Silver Carp(vi)Grass Carp(vii)Common Carp(8)The licensee shall not transfer his rights and liabilities under the licence without the previous sanction in writing of the Director.(9)The licensee shall maintain a permit register specifying the names and addresses of the persons in whose favour permits have been issued for fishing within the area covered by his licence.(10)The licensee shall maintain a daily register showing :-(i)Weight of fish caught, purchased and sold;(ii)the gear employed for catching the fish;(iii)the varieties;(iv)location of fishing centres;(v)wholesale and retail prices of different species of fish.(11)The licensee shall send a monthly statement regarding items mentioned in sub-rule (10) to the Fisheries Development Officer concerned by the 5th of each month following that to which it relates failing which a late fee of Rs. 10 per day will be charged for a period of ten days and will be recovered from the security deposit. If the statement is not submitted by him during the aforesaid period his licence may be cancelled.(12)The licensee shall not charge any commission for the sale of any fish which is given by the Fisheries Department on its behalf.(13)Every licensee and every agent or nominees of a licensee shall be bound to report to the Tehsildar of the Deputy Commissioner having jurisdiction within the area of the Fisheries Officer concerned any infringement of the rules that comes to his notice.
