(1)If any person,-(a)uses any dynamite or other explosive substance, with intent thereby to take or destroy fish in any waters (including any territorial waters); or(b)puts any poison, lime or noxious material in any such waters, with intent thereby to take or destroy any fish therein;he shall, on conviction, be punished with imprisonment for a term which may extend to two months, or with fine which fine which may extend to two hundred rupees.
