Section 8 in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
8. Further Penalties.
- In addition to the punishment mentioned in section 6 and at the end of section 7 any fixed engine or other article used for the capture of fish in contravention of the provisions of this Act or the rules issued thereunder, as well as any fish thereby captured, shall be liable to be confiscated by the Government.
