Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 17A(10)] [Section 17A] [Entire Act]

State of West Bengal - Subsection

Section 17A(10)(a) in West Bengal Inland Fisheries Act, 1984

(a)The competent authority may, by a written notice, require any person who, by contravening the provisions of sub-section (1),
(i)puts any water area including embankment or naturally or artificially depressed land holding to any use other than fishery, or
(ii)fills up any water area including embankment or naturally or artificially depressed land holding with a view to converting it into solid land, or
(iii)divides any water area including embankment or naturally or artificially depressed land holding into parts for any purpose other than pisciculture or transfer any part of any such water area including embankment or naturally or artificially depressed land holding as Section divided to any other person, to restore, within such period as may be specified in the notice, such water area including embankment or naturally or artificially depressed land holding, as the case may be, to its original condition at his own expense.