11. Cancellation of licence and reauction at the risk of licensee.
(Section 3.) - (1) If the licensee or his agent or nominee commits a breach of any provision of these rules or any term of his licence, the licensing authority may without prejudice to any other action that may be taken by him under these rules or any provision of law, cancel his licence. In such an event, the fishing rights shall be put to re-auction and the licensee shall be liable to pay to the Government all expenses of re-auction together with loss, if any, occurred to the Government due to re-auction.(2)In the event of cancellation of the licence under sub-rule (1), the permits issued under sub-rule (2) of rule 7 shall be deemed to have been cancelled.(3)In the event of cancellation of the licence under sub-rule (1) and permit under sub-rule (2), the licensee or the permit holder, as the case may be, shall not be entitled to the refund of any amount paid by him to the Government towards contract amount or by way of loss or damages whatsoever which may occur to him.
