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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(5) in Rajasthan Fisheries Act, 1953

(5)In making any rule under this section the State Government may provide for:-
(a)the seizure, removal and forfeiture of any fixed engine or apparatus erected or used for fishing in contravention of the rules; and
(b)the forfeiture of any fish taken by means of any such fixed engine or apparatus.