Section 10 in The M.P. Riverine Fisheries Rules, 1972
10. Forfeiture of apparatus used in contravention of the rule and penalties.
(1)All apparatus used in contravention of these rules may be seized and taken to the nearest police station by any person empowered to act under Section 6 of the Act and all such apparatus shall be forfeited on conviction of offender.(2)Fish, being a perishable commodity, shall be auctioned immediately after its seizure and money so received shall be deposited in suspense account pending decision of the case.(3)On acquittal of the offender the money so received shall be refunded and the person acquitted shall have no right for any further claim thereof.
