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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Assam - Subsection

Section 29(d) in Fishery Rules

(d)On proof that any fish were unlawfully caught in the Government fisheries the Magistrate may order them to be forfeited to the State Government, and if they have already sold under Clause (c) of this rule the price received shall thereupon be forfeited to the State Government.