Section 8 in The M.P. Riverine Fisheries Rules, 1972
8. Employing other persons by Licensee.
(1)No holder of a licence under Rule 6 shall employ or engage any person other than his own child under the age of 16 years to help him with his nets unless the person so employed is also a licence holder.(2)In the case of dragnet licence, licensee can employ only such persons for fishing whose name shall be mentioned by the Licensing Authority in the licence form.
