Section 13(2) in The Karnataka Marine Fishing (Regulation) Act, 1986.
(2)In addition to any penalty that may be imposed under sub-section (1), the arbitrator may direct that, -(a)the registration certificate of the fishing vessel which 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 arbitrator deems fit ; or(b)the fishing vessel or fish that may have been impounded or seized, as the case may be, under section 11 shall be forfeited to the Government :Provided that no fishing vessel shall be forfeited under clause (b), if the arbitrator after hearing the owner of such 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.
