5. Power to prohibit sale or barter of fish unlawfully taken.
(1)The State Government may, by notification in the Official Gazette prohibit generally or any specified areas, the offering or exposing for sale or barter of any fish the taking of which has been made unlawful by any rule made under section 4, such taking at any place outside the State being lawful, notwithstanding.(2)The burden of proving that any fish offered or exposed for sale or barter is not offered or exposed for sale or barter in contravention of this section, shall be on the person offering or exposing for sale or barter such fish.
