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State of Assam - Section

Section 17 in Fishery Rules

17. Fishing without authority.

- All fishing, without a lease previously obtained from the Deputy Commissioner of the district concerned or such other officer as he may appoint for the purpose, in the fisheries of the Province proclaimed under Section 16 of the Assam Land and Revenue Regulation, 1886, is prohibited. Any person fishing in the proclaimed water must carry his lease or an authority from the lessee and produce it when called upon to do so by any officer duly authorised.