Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1)(b) in The Maharashtra Fisheries Act, 1960

(b)puts any poison, lime or noxious material in any such waters, with intent thereby to take or destroy any fish therein, he shall, on conviction, be punished with imprisonment for a term which may extend to two months, or with fine which may extend to two hundred rupees.