Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 8 in The Punjab Fisheries Rules, 1956 8. If any person licenced under rule 2 or any person holding a permit under rule 5 is convicted of a breach of the rules herein notified, the Warden of Fisheries, Punjab, may cancel the licence or permit of the person convicted.
