Section 3(1B) in West Bengal Inland Fisheries Act, 1984
(1B)The competent authority shall forfeit the fish, fishing net or nets or any other fishing contrivances Section seized under sub-section (1A) and sell those in the manner as may be prescribed :Provided that in absence of any facility for the storage of fish seized under sub-section (1A), the competent authority may, if he is of opinion that the disposal of such fish is necessary, dispose of such fish by sale on the spot or bringing such fish to the nearest market and pay 50% of such sale proceeds to the person from whose boat the fish was seized and out of the balance 50% of the sale proceeds he will defray the cost associated with conducting such sale and deposit the balance amount, if any, with the State Government in the manner as may be prescribed.] [Sub-sections (1A) and (1B) inserted by Section 3(2), ibid.]
