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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(1) in Uttarakhand Fisheries Act, 2003

(1)If any person puts any poison, bleaching powder, lime or noxious material and electric current into any water with intent thereby to catch or destroy any fish, he shall be punishable with imprisonment for a term which may extend to three years or with fine of five thousand rupees or with both.