13. Forfeiture of apparatuses used in contravention of these rules.
- All apparatus erected or used for fishing in contravention of these rules may be seized, taken and removed to the nearest police station or the fisheries office by any person empowered under section 9 of the Rajasthan Fisheries Act, 1953 and all such apparatus and the fish caught shall be forfeited on conviction of the offender in addition to any punishment awarded under the Act :Provided that the seized fish which is subject to speedy and natural decay may be sold by open bids by the Fishery Officer and the sale proceeds there of dealt within accordance with the procedure laid down for the receipts under head [Appointment receipt head of fisheries] [Substituted by GSR 45, dated 26.8.1981.] subject to any orders by the Court.
