7. Punishment for destruction of fish by poisoning.
(1)If any person puts any poison, bleaching powder, lime or noxious material and electric current into any water with intent thereby to catch or destroy any fish, he shall be punishable with imprisonment for a term which may extend to three years or with fine of five thousand rupees or with both.(2)Punishment for killing or catching fish during prohibited season. If any person kills or catches fish with a net during the season, in which killing or catching of fish is prohibited under any rule framed under clause (d) of sub section (3) of section 3, shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to three thousand rupees or with both.(3)Offences to be cognizable and non-bailable- Notwithstanding anything contained in the code of Criminal Procedure, 1973 all offences under section 6 and 7 of this Act shall be cognizable and non-bailable offences.
