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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(3) in Kerala Fish Seed Act, 2014

(3)The power conferred by this section includes power to break-open any container in which any fish seed of any notified kind or variety may be contained or to collect the fish seed from hatchery or pond where any such fish seed may be kept for sale:Provided that the power to collect the fish seed from hatchery or fish seed farm under sub-section (3) shall be exercised only if the owner 'or any other person in charge of it present therein, refuses to allow collection· of the fish seed from hatchery or fish seed farm on being called upon to do so.