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State of Rajasthan - Section

Section 14 in Rajasthan Fisheries Rules, 1958

14. Cancellation of a licence.

- If any licensee of his agent breaks any of the conditions of the licence the Fishery Officer may cancel the licence or permit. On the cancellation of the licence all permits issued along with it shall also be considered as cancelled and the amount already paid by the licensee shall not be refunded to him.