Section 19(3) in The West Bengal Marine Fishing Regulation Act, 1993
(3)On receipt of an appeal under sub-section (1), the appellate authority may, after holding such enquiry as it may deem fit and after giving the parties concerned a reasonable opportunity of being heard, confirm, modify or set aside the order appealed against and the decision of the appellate authority shall be final:Provided that-(a)if the sum deposited by way of penalty under sub-section (2) exceeds the penalty directed to be paid by the appellate authority, the excess amount, or(b)if the appellate authority sets aside the order imposing penalty, the whole of the sum deposited by way of penalty,shall be refunded to the appellant.
