Section 5 in Tamil Nadu Panchayats (Lease and Licensing of Fishery Rights In Water Sources Vested and Regulated by Village Panchayats and Panchayat Union Councils) Rules, 1999
5. Proof of possession of fish within the jurisdiction.
- A licensee or his authorised agent found in possession offish within two hundred metres of the licensed area shall be liable to prove to the satisfaction of the executive authority of the village, panchayat or the commissioner of the panchayat union as to how he came into possession of the fish, failing which the fish shall be forfeited to the village panchayat or the panchayat union council concerned, as the case may be.
