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State of Haryana - Section

Section 12 in Haryana Fisheries Rules, 1996

12. Issue of licence for sport.

(Section 3) - (1) Notwithstanding the provisions of the foregoing rules, the licensing authority may, on an application submitted to him in this behalf, grant to the applicant a licence for sport only in Form D on the conditions specified therein for fishing with rod and line.
(2)If the licence referred to in sub-rule (1) is issued for fishing in any of the waters already auctioned, the licensee who had obtained the licence through action shall be entitled to claim any compensation or damages on account of the issue of licence for the purpose of sport.
(3)The fee for the issue of licence under sub-rule (1) shall be as follows :-
Period of licence Amount of fee
(a) For one year licence .. Rs. 100
(b) Monthly licence .. Rs. 50
(c) Seven days licence .. Rs. 25
(d) Daily licence .. Rs. 5