Section 17(4b) in Kerala Marine Fishing Regulation Act, 1980
(4b)Whoever contravenes any of the provisions of section 5A, shall be liable to penalty as mentioned in clause (a) and (b) of sub-section (1) of section 17:Provided that for the second or subsequent offence, the registration and licence of the vessel shall be cancelled and the fishing vessel shall be forfeited.
