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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2) in The U.P. Fisheries Act, 1948

(2)The sum of money accepted as compensation under clause (a) of sub section (1) shall in no case exceed the amount acceptable as compensation in the second column of the Schedule for the particular offence described in the first column thereof.The Schedule[See Section 8]Maximum amount acceptable as compensation for certain fishing offences under Section 8
  Description of offence Maximum amount acceptable as compensation
1. Fishing with a net having a smaller mesh than thatprescribed under the rules made under Act. Rupees one hundred
2. Fishing without a licence Ditto.
3. Killing or catching or selling or attempting tokill, catch or sell fish of a size or weight less than thestandard prescribed under this Act. Rupees fifty
4. Killing or catching or selling or attempting tokill, catch or sell any fish of a prohibited species during aclose season. Ditto
5. Fishing or attempting to fish, with any gear ormethod other than that permitted under the rule. Ditto
6. Licence-holders employing or engagingnon-licensees to help them with their nets while fishing. Ditto
7. Fishing or attempting to fish in prohibitedwaters. Ditto
8. Offering or exposing for sale or barter any fishthe sale of which is prohibited in any specified area by anotification issued under Section 4. Ditto
9. Selling or attempting to sell fish for price abovethe specified market value. Ditto.
10. Exporting or attempting to export fish incontravention of any rule made under clause (h), sub-section (3)of Section 3. Rupees five hundred.