Any Magistrate, any police officer or any person specially empowered by the State Government under Section 7(1) of the Indian Fisheries Act, 1897, to arrest any person committing any offence punishable under the aforesaid rules, may seize and removed any net or fixed engine which is used in his presence for fishing in the Government fisheries in contravention of these rules. Any person other than a Magistrate or an officer in charge of a police station who, under the authority of this rule, seizes or removes any net or fixed engine, shall forthwith report the fact to the nearest Magistrate or to the officer in charge of the nearest police station and shall make over to the said Magistrate or officer any net or fixed engine which he has seized and removed.
