Section 15(3) in Tamil Nadu Marine Fishing Regulation Act, 1983
(3)The adjudicating officer may, if he has any reason to believe that the said gear was used in contravention of any provisions of the Act, authorize an officer by an order to destroy such gear into pieces beyond use in the presence of panel of members as he deems fit.Explanation. - For the purpose of this section, "Panel of members" means an officer not below the rank of Village Administrative Officer in the Revenue Department and an officer not below the rank of Sub-Inspector in the Police Department and an officer not below the rank of Sub-Inspector of Fisheries in the Fisheries Department.]
