Section 7 in Nilgiris Game and Fish Preservation Act, 1879
7. Penalties for shooting, etc. during close breach of fishing rules.
- Every person convicted before a [Magistrate] [Now, Judicial Magistrate.] of any offence against section 3,4 or 5 of this Act shall be liable for a first offence to a penalty not exceeding rupees fifty and to the forfeiture to Government, at the discretion of the [Magistrate] [Now, Judicial Magistrate.], of the game, birds or fishes taken, and of all guns, engines, implements, nets and dogs used in or for the purpose of aiding the commission of such offence, and in default of payment of fine, to simple imprisonment for a period not exceeding one month, and for every second and subsequent offence, to a penalty not exceeding rupees one hundred and the same liability to forfeiture, and in default of payment to simple imprisonment for a period not exceeding two months.
