Section 26(2) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
(2)The license is liable to be cancelled if Licensing authority is satisfied that either on a reference made to it in this behalf or otherwise, that any offense, listed in rules for which cancellation of license is prescribed, was committed by the licensee or his representative, without prejudice to any other penalty to which the holder of the License may be liable under this Act or rules made thereunder. The Licensing Authority may, after giving the holder of the License an opportunity of showing cause, cancel the License as per the procedure prescribed under rules to be framed under this Act.CHAPTER-VII SAMPLE COLLECTION AND ANALYSIS
