Section 10 in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981
10. Penalty for contravention of section 3.-
Where any foreign vessel is used in contravention of the provisions of section 3, the owner or master of such vessel shall,-(a)in a case where such contravention takes place in any area within the territorial waters of India, be punishable with imprisonment for a term not exceeding three years or with fine not exceeding rupees fifteen lakhs or with both; and(b)in a case where such contravention takes place in any area within the exclusive economic zone of India, be punishable with fine not exceeding rupees ten lakhs.
