Section 17(f) in The Bihar Fish Jalkar Management Act, 2006
(f)[ Any Fisheries Co-operative Society, having changed the period of Settlement of Jalkars, given to its members without the approval of Compent authority under Section 7(ii) of the Bihar Fish Jalkar Management Act, 2006.] [Added by Bihar Act No. 12 of 2018, dated 3.8.2018.](ii)Any person who shall commit offences under sub-sections [(i) to (v) and (vii)] [Substituted '(i) to (v)' by Bihar Act 13, 2007.] of Section 13 and sub-section (i) of this Section, shall be punishable with the imprisonment up to six months or a fine of Rs. 500 or with both. Such offence shall be cognizable.
