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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Uttarakhand - Subsection

Section 10(1)(a) in Uttarakhand Fisheries Act, 2003

(a)to accept from any person concerning whom evidence exists, which if un rebutted, would prove that he has committed any fishing offence as described in the second column of the Schedule, a sum of money by any of compensation for the offence with regard to which such evidence exists and on the payment of such sum to such officer, such person, if in custody, shall be released and no further proceedings shall be taken against him;