(4)Where a Fish Seed Inspector takes any action under sub-section (1) of section 19,-(a)he shall use all powers in ascertaining whether or not the fish seed contravenes any of the provisions of the Act or the rules made thereunder and if it is ascertained that the fish seed does not so contravene, forthwith revoke the order passed under the said clause or as the case may be, take such aCtion as may be necessary for the return of the stock of the fish seed seized;(b)if he seizes the stock of the fish seed, he shall, as soon as may be, inform the Adjudicating Officer and take its order as to the custody thereof;(c)Without prejudice to the institution of penalty under this Act, if the alleged offence is such that the defect may be removed by the possessor of the fish seed, he shall on being satisfied that the defect has been so rectified, forthwith revoke the order passed under the said clause.
