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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(1) in Uttarakhand Fisheries Act, 2003

(1)If any person uses any dynamite or other explosive substances in any water with intent thereby to catch or destroy any fish, that may be therein, he shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to five thousand rupees or with both.