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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Sikkim - Subsection

Section 11(1)(a) in Sikkim Fisheries Act, 1980

(a)to accept from person concerning whom evidence exists which if unrebutted would prove that he ' has committed any fishing offence as described in' the first column of the Schedule, a sum of money by way of compensation for the offence with regard to which such evidence exists and on payment of such sum to such officer such person" if in custody, shall be discharged and no further proceedings shall be instituted against him;