(5)In making any rule under this section the State Government may provide for :-(a)[ the seizure, removal and forfeiture of any fixed engine, apparatus or equipment erected or used for fishing in contravention of the rules; [Substituted by M.P. Act No. 34 of 1981.](b)the forfeiture of any fish procured by means of any such fixed engine, apparatus or equipment or transported in contravention of the rules; and(c)the seizure, removal and forfeiture of any animals, carts, vessels, rafts, boats or vehicles used for transport in catching fish in contravention of the rules.]
