Section 19 in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980
19. Disposal of seized fish, etc.
(1)The authorised officer shall keep the fishing vessel impounded under section 18 in such place and in such manner as may be prescribed.(2)In the absence of suitable facilities for the storage of fish seized, the authorised officer may if he is of opinion that the disposal of such fish is necessary, dispose of such fish and deposit the proceeds thereof in the prescribed manner in the office of the adjudicating officer.
