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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in Maharashtra Marine Fishing Regulation Act, 1981

(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.