Section 14 in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
14. Application for licences how made.
- Subject to the restrictions of section 15 applications for the grant of a licence for fishing in "Trout" or "Reserved" or "Protected" waters will be made in accordance with the provisions laid down in [Notification 8] [For Notification see Council Order No. 606-C of 1939 published in Government Gazette dated 15th Bhadon, 1996.] of this Act, and to the officer authorized to receive such applications under the same. Each such application shall be accompanied by a deposit of a fee leviable in respect of each such licence, according to clause 3 of the aforesaid notification.
