Section 10 in Tamil Nadu Panchayats (Lease and Licensing of Fishery Rights In Water Sources Vested and Regulated by Village Panchayats and Panchayat Union Councils) Rules, 1999
10. Cancellation of licence.
- The executive authority of the village panchayat or the panchayat union commissioner may cancel any licence, if the licensee fails to conform to any of the conditions prescribed in the licence, after giving a reasonable opportunity to the licensee.
