Section 17(4) in Kerala Marine Fishing Regulation Act, 1980
(4)Any person who violates any of the provisions of sub-section (3) and found guilty shall,-(a)in the case of fishing vessel fitted with 10 hp engine or below, be liable to pay a penalty of two thousand and five hundred rupees;(b)in the case of fishing vessel fitted with engine in between 10 and 100 hp. be liable to pay a penalty of ten thousand rupees;(c)in the ease of fishing vessel fitted with 100 hp engine or above be liable to pay a penalty of twenty five thousand rupees;Provided that where the penally under this sub-section is imposed on a person for the second or subsequent time and for the same offence, such person shall be punished with double the amount of the penalty and the licence shall be suspended or cancelled;Provided further that if the person has not remitted the penalty imposed under this sub-section, the fishing vessel shall be impounded.
