Section 15 in Maharashtra Marine Fishing Regulation Act, 1981
15. Disposal of seized fish.-
(1)The Enforcement Officer referred to in section 14 shall keep the fishing vessel, impounded in such place and in such manner as may be prescribed.(2)In the absence of suitable facilities for the storage of the fish seized, the Enforcement Officer may, if he of the opinion that the disposal of such fish is necessary, dispose of such fish and deposit the proceeds thereon in the prescribed manner in the office of the Adjudicating Officer.
