Section 28 in West Bengal Inland Fisheries Rules, 1985
28. Cancellation of registration.
The District Fishery Officer may after giving to the group an opportunity of being heard, cancel the registration of a group on any of the following grounds :-(a)that the majority members of the group have decided in a meeting to dissolve the group;(b)that the group is not functioning for more than a year;(c)that the group has become unable to function towards achieving the object for which it was formed;(d)that the number of members has fallen below eight;(e)that the registration of a group was obtained on the basis of any wrong information on any material point;(f)that the group has persistently violated the provisions of the Act and the rules, or neglected to abide by any direction lawfully issued by the District Fishery Officer.
