Section 18(1) in The West Bengal Marine Fishing Regulation Act, 1993
(1)If, after the enquiry held under sub-section (2) of section 17, any person is found to have contravened any of the provisions of this Act or the rules or the orders made thereunder or any of the conditions of the licence, he shall be punished with fine not exceeding,-(a)in the case involving fish,-(i)five thousand rupees, if the value of the fish is one thousand rupees or less, or(ii)five times the value of the fish, if such value is more than one thousand rupees, and(b)in any other case,-(i)ten thousand rupees, if the fishing vessel is fitted with mechanical means of propulsion, or(ii)five thousand rupees, if the fishing vessel is not fitted with mechanical means of propulsion.
