Section 4 in Tamil Nadu Panchayats (Lease and Licensing of Fishery Rights In Water Sources Vested and Regulated by Village Panchayats and Panchayat Union Councils) Rules, 1999
4. Forfeiture.
- A Magistrate may, on the imposition of the penalty specified in rule 3 on any person for the breach of these rules, order the seizure, forfeiture and removal of the fixed engines erected or used or net used in contravention of these rules, and also order the forfeiture of any fish taken by means of any such fixed engine or net:
