Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Fisheries (Amendment) Act, 2015 33 OF 2015 CONTENTS 1. Short title and commencement 2. Amendment of section 4 of Mah. I of 1961 3. Repeal of Mah. Ord. XV of 2015 and saving Maharashtra Fisheries (Amendment) Act, 2015 33 OF 2015 An Act to amend the Maharashtra Fisheries Act, 1960. WHEREAS both Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action to amend the Maharashtra Fisheries Act, 1960, for the purposes hereinafter appearing ; and, therefore, promulgated the Maharashtra Fisheries (Amendment) Ordinance, 2015, on the 22nd June 2015 ; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature ; it is hereby enacted in the Sixty-sixth Year of the Republic of India as follows:-- 1. Short title and commencement :- (1) This Act may be called the Maharashtra Fisheries (Amendment) Act, 2015. (2) It shall be deemed to have come into force on the 22nd June 2015. 2. Amendment of section 4 of Mah. I of 1961 :- In section 4 of the Maharashtra Fisheries Act, 1960 (hereinafter referred to as " the principal Act "), after sub-section (1), the following sub-section shall be inserted, namely :- " (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 upto 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.". 3. Repeal of Mah. Ord. XV of 2015 and saving :- (1) The Maharashtra Fisheries (Amendment) Ordinance, 2015, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.