Section 17 in Tamil Nadu Marine Fishing Regulation Act, 1983
17. Adjudication.
- [(1) Where any authorised officer has been reason to believe that any fishing vessel has not been provided with [prescribed sea safety, surveillance and communication system] [Substituted by the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2000 (Tamil Nadu Act 25 of 2000).] in conformity with the rules made under this Act or any fishing vessel is being or has been used in contravention of any of the provisions of this Act or of any notification issued or rule made thereunder or any of the conditions of the licence granted under this Act, he shall makes a report thereof to the adjudicating officer.](2)The adjudicating officer shall hold an enquiry into the matters mentioned in the report, in the prescribed manner, after giving all the parties concerned a reasonable opportunity of being heard.
