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

State of Punjab - Subsection

Section 8(2) in The Punjab Fisheries Act, 1914

(2)The sum of money acceptable as compensation under clause (a) of sub- section (1) shall in no case exceed the amount mentioned in the second column of the Schedule as the amount acceptable as compensation for the particular offences described in the first column of the Schedule.]The Schedule [Schedule added by Punjab Act, IV of 1923.](See Section 8)Maximum amounts acceptable as compensation for certain fishing offences under section 8
Serial No. Description of offence Maaximum amount acceptable as compensation
1 Fishing with a net having a smaller mesh than that prescribedunder the rules made under the Act Rupees Ten
2 Fishing without a licence Rupees Ten
3 Killing fish of a size or weight less than the standardprescribed under this Act. Rupees Ten
4 Killing any fish of a prohibited species during a closeseason. Rupees Ten
*[5. Fishing with any gear or method other than permitted under therule Rupees Ten
6 Using at any one time more than two of either or any of thegears permitted under the rules. Rupees Ten
7 Licence holders employing or engaging non-licensees to helpthem with their nets while fishing. Rupees Ten
8 Fishing in prohibited waters. Rupees Ten
9 Offering or exposing for sale or barter any fish, the sale ofwhich is prohibited in any specified area by a notificationissued under section 4 of this Act. Rupees Ten]
*Items 5, 6, 7, 8 and 9, added by the Punjab Fisheries (Amendment) Act, 1941 (Punjab Act II of 1941).