Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 17 in Nilgiris Fishing Rules, 1966

17. Cancellation or refusal of licence for conviction or other reasons.

- The officer issuing licences may refuse to grant a licence under these rules to any applicant who has been convicted of an offence against the provision of these rules or for any other reason to be stated in writing and may, on, similar grounds, cancel any licence already granted. When a licence is so cancelled, the fees paid for the licence shall not be refunded.