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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(4) in The Punjab Fisheries Act, 1914

(4)In making any rule under this section the State Government may provide for
(a)the seizure, forfeiture and removal of any apparatus erected or used for fishing in contravention of the rules, and
(b)the forfeiture of any fish taken by means of any such apparatus.