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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(2) in The West Bengal Marine Fishing Regulation Act, 1993

(2)In the absence of any facilities for the storage of the fish seized, the authorised officer may, if he is of the opinion that the disposal of such fish is necessary, dispose of such fish by sale and deposit the proceeds thereof with the State Government in the manner prescribed.