Section 4(1A) in The Maharashtra Fisheries Act, 1960
(1A)The State Government may make rules for grant of fishing rights in the tanks situated in all the Village Panchayats and the Scheduled Areas covering total water spread area up to one hundred hectares, to the following local authorities,--(i)if such minor water bodies lies within the jurisdiction of one Gram Sabha, then to its village panchayat,(ii)if such minor water bodies lies within the jurisdictions of two village Panchayats, then to the Panchayat Samiti,(iii)if such minor water bodies lies within the jurisdictions of more than two Panchayat Samitis, then to the Zilla Parishad:Provided that, the revenue generated in the Scheduled Areas including all the Village Panchayats in respect of such minor water bodies shall be appropriated to the village fund and shall be divided in equal proportion between two or more village Panchayats, if any, and the same shall be used for development of the area of the respective panchayat.Explanation.--For the purposes of this sub-section,--(i)the expressions "Gram Sabha", "Panchayat" and "Scheduled Areas" shall have the meanings, respectively, assigned to them in the Maharashtra Village Panchayats Act;(ii)the expressions "Panchayat Samiti" and "Zilla Parishad" shall have the meanings, respectively, assigned to them in the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961.
