Section 16 in The West Bengal Marine Fishing Regulation Act, 1993
16. Disposal of seized fish.
(1)The authorised officer shall keep the fishing vessel impounded under section 15 in such place and in such manner as may be prescribed.(2)In the absence of any facilities for the storage of the fish seized, the authorised officer may, if he is of the opinion that the disposal of such fish is necessary, dispose of such fish by sale and deposit the proceeds thereof with the State Government in the manner prescribed.
