18. (a) The licensee has been granted under the rules framed under the Punjab Fisheries Act, 1914 and is subject to the provisions of the said rules and the Act.
(b)In the event of the cancellation of the licence, of the licence under the provisions of the said rules and the Act, the amount already paid by the licensee shall not be refunded to him, the right of fishing may be re-auctioned and the loss sustained by the Government if any, shall be recovered from the licensee.
