Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Fisheries (Madras Amendment) Act, 1927 02 of 1929 [01 January 1929] CONTENTS 1. Short title, and extent 2. Amendment of section 6, Central Act IV of 1897 3. Amendment of section 6, Central Act IV of 1897 4. Addition of new section 8 to Central Act IV of 1897 Indian Fisheries (Madras Amendment) Act, 1927 02 of 1929 [01 January 1929] PREAMBLE An Act to amend the Indian Fisheries Act, 1897, in its application to the Presidency of Madras. Whereas it is expedient to amend the Indian Fisheries Act, 1897(Central Act IV of 1897), in its application to the Presidency of Madras for the purposes hereinafter appearing; And whereas the previous sanction of the Governor-General has been obtained to the passing of this Act; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St, George Gazette, dated 9th August 1927--Part IV, pages 70-71. 1. Short title, and extent :- (1) This Act may be called the Indian Fisheries (Madras Amendment) Act, 1927. (2) It extends to the whole of the Presidency of Madras. 2. Amendment of section 6, Central Act IV of 1897 :- I n 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 (ii) 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." 3. Amendment of section 6, Central Act IV of 1897 :- 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: Provided that no rule shall be made under this sub-section to prohibit sea fishery other than pearl fishery or chank fishery unless, after previous publication under sub-section (6) of this section, it has been laid in draft before 1[both the 2(Houses) of the 3[State] Legislature], and has been approved by a resolution 4[ o f both these 2(Houses)] either with or without modification or addition; but upon such approval being given the rule may be issued in the form in which, it has been so approved." 1. The words " both the Chambers of the Provincial Legislature " were substituted for the words "the Legislative Council" by the Adaptation Order of 1937. 2. This word was substituted for the word "Chambers" by the Adaptation (Amendment) Order of 1950. 3. The word " State " was substituted for "Provincial" by the Adaptation Order of 1950. 4. The words " of both those Chambers " were substituted for the words " of the Legislative Council " by the Adaptation Order of 1937. 4. Addition of new section 8 to Central Act IV of 1897 :- After section 7 of the said Act, the following section shall be added, namely:-- "8. Recovery of rents, fees and other moneys payable to Government.-- All rents, fees and other moneys payable to Government on account of fishery leases and licences granted by them may be recovered in like manner as if they were arrears of land revenue."