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THE INDIAN FISHERIES (PONDICHERRY AMENDMENT) ACT, 1965
THE INDIAN FISHERIES (PONDICHERRY AMENDMENT) ACT, 1965
(No. 18 of 1965)
ARRANGMENT OF SECTIONS
SECTION
1. Short title, extend and commencement.
2. Amendment of section 6, Central Act, IV of 1897.
3. Amendment of section 6, Central Act, IV of 1897.
4. Insertion of new sub-section (7) to section 6, Central Act IV of 1897.
5. Insertion of new section 8 to Central Act IV of 1897.
THE INDIAN FISHERIES (PONDICHERRY AMENDMENT) ACT, 1965
(Act No. 18 of 1965)
5th November, 1965
An Act to amend the Indian Fisheries Act, 1897 in its application to the Union territory of Pondicherry.
Preamble
WHEREAS it is expedient to amend the Indian Fisheries Act, 1897 (Central Act IV of 1897) in its application to the Union territory of Pondicherry;
Be it enacted by the Legislative Assembly in the Sixteenth Year of the Republic of India as follows:-
Short title, extent and commencement:-
1. (1) This Act may be called the Indian Fisheries (Pondicherry Amendment) Act, 1965.
(2) It extends to the whole of the Union territory of Pondicherry.
(3) It shall come into force at once.
Amendment of section 6, Central Act IV of 1897:-
2. In sub-section (3) of section 6 of the Indian Fisheries Act, 1897 (Central Act IV of 1897) (hereinafter referred to as the said Act)-
(i) after the words “prohibit or regulate”, the words “either permanently or for a time or for specified seasons only” shall be inserted, and
(iii) for clause (c), the following clause shall be substituted, namely:-
“(c) the dimension and kind of the contrivances to be used for taking fish generally or any specified kind of fish and the modes of using such contrivances”.
Amendment of section 6, Central Act, IV of 1897:-
3. For sub-section (4) of section 6 of the said Act, the following sub-section shall be substituted, namely:-
“(4) Such rules may also prohibit all fishing in any specified water except under a lease or licence granted by Government and in accordance with such conditions as may be specified in such lease or licence”.
Insertion of new sub-section (7) to section 6 Central Act IV of 1897:-
