(5)In making any rule under this section the State Government may,-(a)direct that a breach of it shall be punishable with fine which may extend to one hundred rupees, and, when the breach is a continuing breach, with a further fine which may extend to ten rupees for every day after the date of the first conviction during which the breach is proved to have been persisted in; and(b)provide for-(i)the seizure, forfeiture and removal of fixed engines, erected or used, or nets used, in contravention of the rule, and(ii)the forfeiture of any fish taken by means of any such fixed engine or net.
