Section 5 in The Private Fisheries Protection Act, 1889
5. Entry upon the land of another or upon private waters with intent to commit an offence.
- Whoever [enters upon private waters or upon land in possession of any person abutting upon such waters] [Words substituted for the words 'enters upon land in the possession of another or upon private waters' by W.B. Act 21 of 1959.] with intent to commit any of the offences specified in section 3, shall be punished with a fine not exceeding fifty rupees.
