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State of Punjab - Section

Section 7 in The Punjab Fisheries Rules, 1956

7.

All apparatus erected or used for fishing in contravention of these rules may be seized, taken and removed to the nearest Police Station by any person empowered under section 6 of the Act, and all such apparatus may be forfeited by the Magistrate in addition to any punishment that may be awarded under section 5 of the Act.