Section 12 in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981
12. Penalty for contravention of permit.-
Whoever contravenes the provisions of any permit shall be punishable,-(a)where such contravention relates to the area of operation or method of fishing specified in such permit, with fine not exceeding rupees five lakhs; and(b)in any other case, with fine not exceeding rupees fifty thousand.
