Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Riverine Fisheries Rules, 1972

(1)All apparatus used in contravention of these rules may be seized and taken to the nearest police station by any person empowered to act under Section 6 of the Act and all such apparatus shall be forfeited on conviction of offender.