Section 11 in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
11. Courts by which offences under this Act are triable.
- Offences punishable under this Act or the rules made thereunder shall be tried and inquired into by the State Courts in the ordinary way and in accordance with the Criminal Law of the State [x x] [Certain words omitted by A. L. O. 2008. (Svt.)],
