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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Sikkim - Subsection

Section 3(5) in Sikkim Fisheries Act, 1980

(5)In making any rules under this section the State Government may provide for
(a)seizure, removal and forfeiture of any apparatus erected or used for fishing in contravention of the rules;
(b)forfeiture of any fish taken by means of any such apparatus;
(c)confiscation of any consignment of fish held or transported in contravention of the rules.