Section 4(2) in The Private Fisheries Protection Act, 1889
(2)And such fixed engine [matter or thing and any fish taken by means thereof] [Words inserted by W.B. Act 21 of 1959.] may be removed or taken possession of [by any Fishery Officer not below the rank of an Assistant Fishery Officer, or] [Words inserted by W.B. Act 21 of 1959.] by the Magistrate of the district, or such person as he empowers in this behalf.
