Section 9(3) in Tamil Nadu Marine Fishing Regulation Act, 1983
(3)If the authorised officer is satisfied, either on a reference made to him in this behalf or otherwise, that -(a)a certificate of registration issued under section 10 has been obtained by misrepresentation as to an essential fact; or(b)the holder of a certificate of registration has, without reasonable cause, failed to comply with the conditions subject to which the certificate of registration has been issued or has contravened any of the provisions of this Act, or any notification issued, or rule made thereunder, then, without prejudice to any other penalty to which the holder of the certificate of registration may be liable under this Act, the authorised officer may, after giving the holder of the certificate of registration a reasonable opportunity of showing cause, cancel or suspend the certificate of registration.
