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State of Assam - Section

Section 2 in Fishery Rules

2. Register of Fisheries.

- A register of Government fisheries (including navigable rivers which are public property) must be kept up by each District and Sub-divisional Officer in Form No. 97 of the Assam Land Revenue Manual, Volume II and and no alteration in the registers, whether by the addition or removal of the fisheries, or revision of fishery boundaries, may be made without the previous sanction of Government.