(4)In making any rules under this section the [State Government] [Substituted by the A.O., 1950.] may provide for-(a)the seizure, removal and forfeiture of any apparatus erected or used for fishing in contravention of the rules;(b)the forfeiture of any fish taken by means of any apparatus; and(c)the confiscation of any consignment of fish held or transported in contravention of the rules.
