Section 6(5)(b) in The Indian Fisheries Act, 1897

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Union of India - Subsection

Section 6(5)(b) in The Indian Fisheries Act, 1897

(b)provide for-

(i)the seizure, forfeiture and removal of fixed engines, erected or used, or nets used, in contravention of the rule, and

(ii)the forfeiture of any fish taken by means of any such fixed engine or net.