3. Destruction of fish by explosives in, or by poisoning waters.
(1)If any person,-(a)uses any dynamite or other explosive substance, with intent thereby to take or destroy fish in any waters (including any territorial waters); or(b)puts any poison, lime or noxious material in any such waters, with intent thereby to take or destroy any fish therein;he shall, on conviction, be punished with imprisonment for a term which may extend to two months, or with fine which fine which may extend to two hundred rupees.(2)The State Government may, by notification in the Official Gazette, suspend the operation of clause (b) of sub-section (1) in any specified area, and may, in like manner, modify or cancel any such notification.
