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State of Bihar - Section

Section 99 in The Bihar irrigation Act, 1997

99. Permission for fishing.

- No person shall have the right to fish or ply, any vessel in a reservoir, pond or tank or along a canal or channel maintained or controlled by the Government without the permission in writing of the State Government or of such officer as may be empowered in this behalf by the State Government and except under such terms and conditions and subject to payment of such fees as may be prescribed.