Section 12 — Penalty for contravention of permit.

The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981
Whoever contravenes the provisions of any permit shall be punishable,-- (a) where such contravention relates to the area of operation or method of fishing specified in such permit, with fine not exceeding rupees five lakhs; and (b) in any other case, with fine not exceeding rupees fifty thousand.

Official Hindi (PDF) ↗

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