15. (i) All apparatus erected or used for fishing in contravention of these rules may be seized and taken to the nearest police station by any police officer or other person specially empowered by the Provincial Government under section 7 of the Indian Fisheries Act, 1897, or the Punjab Fisheries Act, 1914.
(ii)Any Court trying such contravention may direct that any property in respect of which the Court is satisfied that the rules have been contravened shall be forfeited to [Government] [Substituted by A.O., for 'His Majestry'.].
