Section 6(5)(a) in The Indian Fisheries Act, 1897

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Union of India - Subsection

Section 6(5)(a) in The Indian Fisheries Act, 1897

(a)direct that a breach of it shall be punishable with fine which may extend to one hundred rupees, and, when the breach is a continuing breach, with a further fine which may extend to ten rupees for every day after the date of the first conviction during which the breach is proved to have been persisted in; and

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Union of India - Subsection

Section 6(5)(a) in The Indian Fisheries Act, 1897