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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4) in Maharashtra Fisheries Act, 1960

(4)In making any rule under this section, the State Government may provide for-
(a)the seizure, removal and forfeiture of any fixed engine or apparatus erected or used, or nets used, in contravention of the rules, and
(b)the forfeiture of any fish taken by means of any such fixed engine or apparatus or net.