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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(4a) in Kerala Marine Fishing Regulation Act, 1980

(4a)Whoever contravenes any of the provisions of section 5, shall be liable to penalty which may extend to one thousand rupees:Provided that in the case of second offence, penalty may extend to two thousand rupees and for subsequent offences, penalty may extend to five thousand rupees.