Section 17A(11) in West Bengal Inland Fisheries Act, 1984
(11)Any person who commits any offence by contravening the provisions of sub-section (1) shall, without prejudice to the provisions of sub-section (10), be punished with imprisonment for a term which may extend to [three years] [Substituted by Section 8(5)(a). ibid for the words two years.] or with fine which may extend to [five lakh] [Substituted by Section 8(5)(b). ibid for the words two lakh.] rupees or with both, and the provisions of section 20 shall not apply to such person.
