(1)Whoever commits a breach of the rules hereinbefore contained shall be punishable with fine which may extend to one hundred rupees and when the breach is a continuing breach with a further fine, which may extend to ten rupees for every day after the date of the first conviction during which the breach is proved to have been persisted in.(2)A Magistrate may, on the conviction of any person for the breach of these rules, order the seizure, forfeiture and removal of fixed engines erected or used or nets used in contravention of these rules and also order the forfeiture of any fish taken by means of any such fixed engine or net.(3)Whoever commits breach of rules, 4,11,12,14,15 and 16 shall be punishable with imprisonment for a term which may extend to one month or with fine which may extend to two hundred rupees or with both.
