Section 17(1)(a) in Kerala Marine Fishing Regulation Act, 1980

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State of Kerala - Subsection

Section 17(1)(a) in Kerala Marine Fishing Regulation Act, 1980

(a)any owner/master of a fishing vessel has contravened the provisions of sections 4A, 7 or 9, he shall be liable to the following penalty, namely:—

(i)if the horse power of the fishing vessel so used is upto ten hp, five thousand rupees;

(ii)if the horse power of the fishing vessel so used is above ten hp and upto twenty five hp, ten thousand rupees;

(iii)if the horse power of the fishing vessel so used is above twenty five hp and upto fifty hp, twenty-five thousand rupees;

(iv)if the horse power of the fishing vessel so used is above fifty hp and upto ninety hp, fifty thousand rupees;

(v)if the horse power of the fishing vessel so used is above ninety hp and upto one hundred and twenty hp, ninety thousand rupees;

(vi)if the horse power of the fishing vessel so used is above one hundred and twenty hp and upto one hundred and fifty hp, one lakh and twenty thousand rupees;

(vii)if the horse power of the fishing vessel so used is above one hundred and fifty hp and upto two hundred hp, one lakh and fifty thousand rupees;

(viii)if the horse power of the fishing vessel so used is above two hundred hp and upto two hundred and eighty hp, two lakh rupees; and

(ix)if the horse power of the fishing vessel so used is above two hundred and eighty hp, two lakh and fifty thousand rupees only.

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State of Kerala - Subsection

Section 17(1)(a) in Kerala Marine Fishing Regulation Act, 1980