Section 166 in Maharashtra Land Revenue Code, 1966
166. Regulation of fishing, [* * *] [The word 'hunting' was deleted by Maharashtra 30 of 1968, section 5.] etc.
(1)The State Government may make rules for regulating, -(a)fishing in Government tanks;(b)the removal of any materials from lands belonging to the State Government.(2)Such rules may provide for the issue of permits, the conditions attaching to such permits and the imposition of fees therefor and other incidental matters.
