Section 21 in Maharashtra Marine Fishing Regulation Act, 1981
21. General provision for punishment of offences.-
Whoever contravenes any of the provisions of this Act or any order or rule made thereunder or any of the conditions of the licence, shall, without prejudice to any other action which may be taken against him under this Act, on conviction, be punished with fine, which may extend to one thousand rupees, and with further fine which may extend to fifty rupees for every day on which such contravention continues after the first conviction.
