(20)All apparatus erected or used for fishing in contravention of these conditions may be seized, taken and removed to the nearest police station or Fisheries Office by any person empowered under section 9 of the Rajasthan Fisheries Act, 1953 and all such apparatus and the fish caught shall be forteited on conviction of the offender:Provided that the seized fish which is subject to speedy and natural decay may be sold by open bids by the Fishery Officer and the sale proceeds thereof dealt with in accordance with the procedure laid down for all receipts under [appropriate receipt head of Fisheries] subject to any orders by the Court.
