Section 18(2) in Tamil Nadu Marine Fishing Regulation Act, 1983
(2)In addition to any penalty that may be imposed under sub-section (1), the adjudicating officer may direct that -(a)the certificate of registration of the fishing vessel which [does not carry sea safety, surveillance and communication system or which] [Substituted 'does not carry buoy, first aid box, equipment for communication and life saving and fire fighting appliances' by Act No. 18 of 2017.] has been used, or caused or allowed to be used, in the manner referred to in sub-section (1) or the licence, any condition of which has been contravened, shall be-(i)cancelled or revoked, as the case may be; or(ii)suspended for such period as the adjudicating officer deems fit; or(b)the fishing vessel or fish that may have been impounded or seized, as the case may be, under section 15 or the proceeds of the fish disposed of, and deposited in the office of the adjudicating officer, under sub-section (2) of section 16 shall be forfeited to the Government:Provided that no fishing vessel shall be forfeited under clause (b), if the adjudicating officer after hearing the owner of such fishing vessel or any person claiming any right thereto is satisfied that the owner or such person had exercised due care for the prevention of the commission of such offence.(c)[ the unit may be kept closed for such period as the adjudicating officer may deem fit.] [Added by Act No. 18 of 2017.]
