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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(1)(b) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980

(b)the holder of the licence has, without reasonable cause, failed to comply with the conditions subject to which the licence has been granted or has contravened any of the provisions of this Act or any order or rule made thereunder, then, without prejudice to any other penalty to which the holder of the licence may be liable under this Act, the authorised officer may, after giving the holder of the licence a reasonable opportunity of showing cause, can cancel or suspend the licence or forfeit the whole or any part of the security, if any, furnished for the due performance of the conditions subject to which the licence has been granted.