Section 17 in The Bihar Fish Jalkar Management Act, 2006
17. Offences and Penalties.
- (i) It shall be an offence under this Act if-(a)Any officer or member of a Fishermen Co-operative Society, having obtained settlement of Jalkars, intentionally neglects or refuses to do any act required to be done or to furnish any information required to be furnished by this Act;(b)Any officer or member of any Fishermen Co-operative Society, having obtained settlement of Jalkars, willfully makes a false return or furnishes false information;(c)Any officer or member of any Fishermen Co-operative Society sublets Jalkars to non-fisherman or gives fishing rights to non-fisherman by unauthorized sale;(d)Intentional water pollution encroachment in Jalkars, disfiguration of structure of Jalkars and(e)In spite of direction given by any Gazetted Officer of Directorate, if the Secretary or member of a Fishermen Co-Operative Society fails to hand over or refuses to hand over or escapes to hand over the required records/Register.(f)[ Any Fisheries Co-operative Society, having changed the period of Settlement of Jalkars, given to its members without the approval of Compent authority under Section 7(ii) of the Bihar Fish Jalkar Management Act, 2006.] [Added by Bihar Act No. 12 of 2018, dated 3.8.2018.](ii)Any person who shall commit offences under sub-sections [(i) to (v) and (vii)] [Substituted '(i) to (v)' by Bihar Act 13, 2007.] of Section 13 and sub-section (i) of this Section, shall be punishable with the imprisonment up to six months or a fine of Rs. 500 or with both. Such offence shall be cognizable.
