Section 12(2) in The Tamil Nadu Aquaculture (Regulation) Rules, 1995
(2)On receipt of the application under sub-rule (1), the Director, after consulting the District Committee, may refund seventy-five per cent of the amount so deposited, at the end of the period of licence. The remaining 25 per cent, (twenty-five per cent.) of the deposit with the Director shall be utilized for the Community Development of Fishermen.
