(3)Such rules may-(a)Prohibit or regulate all or any of the following matters, that is to say-(i)the erection and use of fixed engines;(ii)the construction, temporary or permanent of weirs, dams and bunds; and(iii)the dimension and kind of nets and size of mesh or/and other fish contrivance to be used and mode of using them;(b)prohibit the destruction of, or attempt to destroy, fish by gun, spear bow and arrow or like instrument, poisoning waters or pollution of waters by trade effluents;(c)prohibit the capture of or attempt to capture or kill breeding fish in Roe and Milt except Hilsa;(d)prohibit fishing except under licence, or regulate the granting of such licences, the charges of fees therefor and the conditions to be inserted therein;(e)prescribe seasons in which the killing or catching or sale of any spawn, young or adult fish, of any prescribed species shall be prohibited;(f)prescribe a minimum size or weight below which no fish of any prescribed species shall be killed or sold;(g)prohibit fishing in any specified water for specified period;(h)regulate the export of fish outside any area or areas and price at which fish may be bought or sold in specified markets of all or any specified species;(i)require the owner, mortgagee with possession or lessee of any tank or jheel for the stocking of such tanks or jheel with any class or classes of fish; and(j)prescribe the formation of association of societies and the collection of funds for the uplift of fishermen and promotion of the fishing industry.
