Section 5 in The M.P. Riverine Fisheries Rules, 1972
5. Seizure, removal or forfeiture of fixed engine and other appliances.
- Any fixed engine, net or other implement erected or used in contravention of Rule 4 or any such engine, net or implement used for fishing and any fishes taken by mean of such engine, net or implement in contravention of Rule 3 may be seized and removed by the Licensing Authority or any other person specially empowered (by name or by virtue of this office) by the Director in this behalf and it shall be liable to forfeiture by the order of the Licensing Authority.
