(Section 3) - All apparatus erected or used by the licensee for fishing in contravention of any provision of these rules may be seized by any person empowered under section 6 of the Punjab Fisheries Act, 1914, to arrest without warrant for offences under the said Act. Any fish caught by the licensee by any such apparatus shall also be liable to be seized and forfeited by the person empowered as aforesaid and fish so forfeited shall be auctioned as early as possible by the person who forfeited the same.
