Section 14(4) in The Tamil Nadu Aquaculture (Regulation) Act, 1995
(4)On receipt of the report under sub-section (3), if the Director is satisfied that the licensee has contravened any of the provisions of this Act or the rules made thereunder or any of the conditions subject to which the licence was granted, he may make such order as he thinks fit:Provided that no order under this sub-section adversely affecting the ; licensee shall be made unless the licensee has had a reasonable opportunity of making his representation.
