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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2) in Nilgiris Fishing Rules, 1966

(2)A Magistrate may, on the conviction of any person for the breach of these rules, order the seizure, forfeiture and removal of fixed engines erected or used or nets used in contravention of these rules and also order the forfeiture of any fish taken by means of any such fixed engine or net.