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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2) in The Gujarat Fisheries Act, 2003

(2)In making rules under this section, the State Government may provide for-
(i)the seizure, forfeiture and removal of fishing gear erected or used in contravention of the rules,
(ii)the forfeiture of any fish taken by means of any such fishing gear, and
(iii)the forfeiture of fish taken or sold during the period specified in clause (i) of sub-section (1).