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State of Madhya Pradesh - Section

Section 5 in The M.P. Fisheries Act, 1948

5. [ Penalties. [Substituted by M.P. Act No. 34 of 1981.]

- If any person contravenes any of the provisions of this Act or rules made thereunder, he shall on eviction be punishable with imprisonment for a term which by extend to one year or with line which may extend to five thousand rupees or with both.