12. Seizure, removal and forfeiture in official enquiries.
- Any fixed engine erected or used in contravention of the provisions of rule 10 sub rule 4(1) may be sized or removed by the Fishery Officer or any person specially empowered by name or by virtue of his office by the Govt. in this behalf, and it shall be liable by the order of the Fishery Officer or the licensing authority concerned, to forfeiture.
