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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(b) in Maharashtra Marine Fishing Regulation Act, 1981

(b)the holder of licence has, without reasonable cause, failed to comply with the conditions subject to which the licence has been granted or has contravened any of the provisions of this Act or any order or rule made thereunder, then, without prejudice to any other penalty to which the holder of the licence may be liable under this Act, the Licensing Officer may, after giving the holder of the licence a reasonable opportunity of showing cause suspend or cancel the license or forfeit the whole or any part of the security, if any, furnished for the performance of the conditions, subject to which the licence has been granted.