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State of Punjab - Section

Section 8 in The Punjab Fisheries Act, 1914

8. [ Power to compound certain offences. [Section 8, added by the Fisheries (Amendment) Act, 1923 (Punjab Act, IV of 1923).]

(1)The State Government may by notification empower a fishery officer by name or as holding an office -
(a)to accept from any person concerning whom evidence exists which if unrebutted would prove that he has committed any fishing offence as described in the first column of the Schedule a sum of money by way 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 discharged and no further proceeding shall be taken against him.
(b)when any property has been seized as liable to confiscation, to release the same without further payment, or on payment of the value thereof as estimated by such officer, and on the payment of such value such property shall be released and no further proceedings shall be taken in respect thereof.
(2)The sum of money acceptable as compensation under clause (a) of sub- section (1) shall in no case exceed the amount mentioned in the second column of the Schedule as the amount acceptable as compensation for the particular offences described in the first column of the Schedule.]The Schedule [Schedule added by Punjab Act, IV of 1923.](See Section 8)Maximum amounts acceptable as compensation for certain fishing offences under section 8
Serial No. Description of offence Maaximum amount acceptable as compensation
1 Fishing with a net having a smaller mesh than that prescribedunder the rules made under the Act Rupees Ten
2 Fishing without a licence Rupees Ten
3 Killing fish of a size or weight less than the standardprescribed under this Act. Rupees Ten
4 Killing any fish of a prohibited species during a closeseason. Rupees Ten
*[5. Fishing with any gear or method other than permitted under therule Rupees Ten
6 Using at any one time more than two of either or any of thegears permitted under the rules. Rupees Ten
7 Licence holders employing or engaging non-licensees to helpthem with their nets while fishing. Rupees Ten
8 Fishing in prohibited waters. Rupees Ten
9 Offering or exposing for sale or barter any fish, the sale ofwhich is prohibited in any specified area by a notificationissued under section 4 of this Act. Rupees Ten]
*Items 5, 6, 7, 8 and 9, added by the Punjab Fisheries (Amendment) Act, 1941 (Punjab Act II of 1941).