Section 18(2)(a) in Tamil Nadu Marine Fishing Regulation Act, 1983

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(2)(a) in Tamil Nadu Marine Fishing Regulation Act, 1983

(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

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State of Tamilnadu - Subsection

Section 18(2)(a) in Tamil Nadu Marine Fishing Regulation Act, 1983