6. Punishment of destruction of fish by explosives.
(1)If any person uses any dynamite or other explosive substances in any water with intent thereby to catch or destroy any fish, that may be therein, he shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to five thousand rupees or with both.(2)Whoever, having already been convicted of an offence under sub-section (1) is again convicted there under, shall, on every subsequent conviction, be punishable with imprisonment for a term which may extend to three years and with fine which may extend to five thousand rupees.(3)If a person is found to be in possession of a dynamite or any other explosive substance for the purpose of killing the fish near or in the vicinity or on the bank of a river, rivulet, khad, pond, lake, reservoir which are habited by the fishes, shall unless he explains satisfactorily that his possession or control over such a dynamite or the explosive substance was for a lawful object, be punishable with imprisonment for a term which may extend to two years or with fine which may extend to three thousand rupees or with both.
