Section 4 in The Private Fisheries Protection Act, 1889
4. Forfeiture of fixed engine. Removal of engine.
(1)Any fixed engine erected, placed, maintained or used [or any matter or thing put or caused to be put] [Words inserted by W.B. Act 21 of 1959.] in contravention of the last preceding section [may be forfeited to the State Government or otherwise disposed of] [Words inserted by W.B. Act 21 of 1959.], and any fish taken by means of such engine, or otherwise in contravention of this Act, [shall be sold and the sale proceeds shall be paid to the person to whom the right of fishery in the private waters belongs, under orders of the court trying any offence for such contravention.] [Words substituted for the words 'shall be forfeited' by W.B. Act 21 of 1959.](2)And such fixed engine [matter or thing and any fish taken by means thereof] [Words inserted by W.B. Act 21 of 1959.] may be removed or taken possession of [by any Fishery Officer not below the rank of an Assistant Fishery Officer, or] [Words inserted by W.B. Act 21 of 1959.] by the Magistrate of the district, or such person as he empowers in this behalf.
