Section 27 in The Maharashtra Khar Lands Development Act, 1979
27. Regulation of fishing rights.
(1)Notwithstanding any custom, usage, law or contract to the contrary,––(a)no person shall fish or exercise the right of fishery in any embankment or part thereof, within a distance of 15 metres;(b)no person shall fish or exercise the right of fishery in any inland waterways included in, or adjoining to, any scheme or water storage created by closure of a creek or otherwise and not utilised for crop cultivation, except under a license granted by the Khar Lands Development Officer.(2)Any licence granted under clause (b) of sub-section (1) shall be granted on the payment of such fees and subject to such restrictions and on such conditions and shall be in such form and contain such particulars as may be prescribed.
