Section 3 in The Private Fisheries Protection Act, 1889
3. Penalties.
- Any person who -(a)fishes in any private waters, not having a right to fish therein,(b)erects, places, maintains or uses any fixed engine in private waters, or puts, [or causes to be put therein any matter or thing] [Words substituted for the words 'or knowingly permits to be put therein any matter' by W.B. Act 21 of 1959.] for the purpose of catching or destroying fish without the permission of the person to whom the right of fishery therein belongs;shall be guilty of an offence, and shall be punished for a first offence with a fine not exceeding fifty rupees;and for a subsequent offence with imprisonment which may be simple or rigorous, for a term not exceeding one month, or with a fine not exceeding two hundred rupees, or both:Provided that nothing herein contained shall apply to acts done by any person in the exercise of a bona fide claim of right, or shall prevent any person from angling with a rod and line or with a line only in any portion of a navigable river.
