Section 18(2) in The West Bengal Marine Fishing Regulation Act, 1993
(2)The adjudicating officer may, in addition to any penalty that may be imposed under sub-section (1), direct that-(a)the licence of the fishing vessel shall be-(i)cancelled or revoked, or(ii)suspended for such period as he may deem fit, or(b)the fishing vessel with all the fittings and accessories on board that may have been impounded, or the fish that may have been seized, under section 15, shall be forfeited to the State Government:Provided that no fishing vessel shall be forfeited to the State Government if the adjudicating officer, after hearing the owner of such vessel or any person claiming any right to such vessel, is satisfied that the owner or such person, as the case may be, had exercised due care to prevent the commission of the offence.
