Where any foreign vessel is used in contravention of the provisions of section 3, the owner or master of such vessel shall,-- (a) in a case where such contravention takes place in any area within the territorial waters of India, be punishable with imprisonment for a term not exceeding three years or with fine not exceeding rupees fifteen lakhs or with both; and (b) in a case where such contravention takes place in any area within the exclusive economic zone of India, be punishable with fine not exceeding rupees ten lakhs.Open in Lexace · Ask the AI about this section
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