Section 15 in Kerala Marine Fishing Regulation Act, 1980
15. Disposal of seized fish.
(1)The authorised officer shall keep the fishing vessel impounded under S.14, in such place and in such manner as may be prescribed.(2)In the absence of suitable facilities for the storage of the fish seized, the authorised officer may, if he is of the opinion that the disposal of such fish is necessary, dispose of such fish and deposit the proceeds thereof in the prescribed manner in the office of the adjudicating officer.
