Section 17 in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
17. Rules making power.
- [The Government] [In sections 2, 5(1), 5(2) and 17 for the words 'His Highness the Maharaja Bahadur' the words 'the Government' substituted by Act X of Svt. 1996.] may, from time to time, make rules with regard to all or any of the following matters, as may be deemed necessary, and may cancel or modify the same. Rules thus made or modified shall, unless otherwise directed, have effect immediately on their publication in the Jammu and Kashmir Government Gazette(a)the procedure to be observed in the matter of application for any grant of licences, the forms and local extent of such licences, and the maintenance of registers in connection with the issue of licences ;(b)the scale of fees for the different kinds of licences, their recovery and payment into the Treasury and the maintenance of register in connection with such recovery and payment into the Treasury ;(c)declaring the recognized modes of fishing ;(d)fixing the dimensions of meshes and rings in the different kinds of nets ;(e)prescribing the procedure according to which the local Revenue authorities, under the orders of the Deputy Commissioners, shall render assistance to the State Game Preservation Department in the matter of the control of "Trout, Reserved or Protected Waters" ;(f)prescribing the duties to be performed by the various officials to be appointed for the purpose of carrying out the objects of this Act;(g)generally, for the carrying out of the provisions of this Act.
