(a)If a person holding a permit under rule 5 is convicted of a breach of these rules and it appears to the Warden of Fisheries, Punjab, that the breach was committed with the knowledge or connivance of, or at the instigation of the licensee the Warden of Fisheries may cancel the licence of that licensee.(b)If the licensee fails to pay the instalments on due date, the Warden of Fisheries, Punjab, may cancel his licence.
