(a)Any Magistrate, any police officer or any person empowered under Section 7(1) of the Indian Fisheries Act, 1897, to make arrests, may seize and remove any fish caught in his presence in the Government fisheries in contravention of these rules.(b)Any fish so seized by a person, other than a Magistrate or an officer-in-charge of police station, shall be made over with as little delay as possible to the nearest Magistrate or the nearest officer-in-charge of a police station.(c)A Magistrate or office-in-charge of a police station who has seized fish, or has received fish seized by an authorised person may, if the fish are likely to go bad before they can be brought to court, cause them to be sold by auction.(d)On proof that any fish were unlawfully caught in the Government fisheries the Magistrate may order them to be forfeited to the State Government, and if they have already sold under Clause (c) of this rule the price received shall thereupon be forfeited to the State Government.(e)If the Deputy Commissioner or the Sub-divisional Officer is satisfied that fish from any particular fishery is required for local consumption, he may insert a clause, in the lease of such fishery to the effect that such percentage of the catch shall be sold in the local market as may be determined by him.Section II - Sanctuaries
