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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(4) in Uttarakhand Fisheries Act, 2003

(4)In making any rule under this section the State Govt. may provide for---
(a)Seizure, removal and forfeiture of any apparatus erected or used for fishing in contravention of the rules;
(b)Forfeiture of any fish taken by means of any such apparatus; and
(c)Confiscation of any consignments of fish held or transported in contravention of the rules.