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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in Rajasthan Fisheries Act, 1953

(2)Whoever, having once been convicted of a fishing offence, is again convicted of the same or any other fishing offence shall for every subsequent offence be punishable on conviction with imprisonment for a them which may extend to six months or with fine which may extend to one thousand rupees or with both.