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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(1)(f) in Tamil Nadu Marine Fishing Regulation Act, 1983

(f)which shall be, -
(i)five thousand rupees for the fishing vessel carrying out fishing during the specified period for the first time along with impoundment of fishing vessel for the entire specified period and discontinuance of any kind of assistance for fishing extended by the Government for a minimum period of one year;
(ii)ten thousand rupees for the fishing vessel carrying out fishing during the specified period for the second time along with impoundment of the fishing vessel for the entire specified period and discontinuance of any kind of assistance for fishing extended by the Government for a minimum period of three year;
(iii)fifteen thousand rupees for the fishing vessel carrying out fishing during the specified period for the third time along with cancellation of licence and cancellation of any kind of assistance for fishing extended by the Government.]