Section 17(1) in Maharashtra Marine Fishing Regulation Act, 1981
(1)The Adjudicating Officer shall, after the inquiry is held under section 16, decide whether any person has used or caused or allowed to be used, any fishing vessel in contravention of any of the provisions of this Act or of any order or rule made thereunder or of any of the conditions of the licence. When such person is found guilty by the Adjudicating Officer, the Adjudicating Officer may, by order in writing impose on such person a penalty of an amount not exceeding-(a)five thousand rupees, if the value of the fish involved is one thousand rupees or less;(b)five times the value of the fish, if the value of the fish involved is more than one thousand rupees;(c)five thousand rupees, in any other case, including a case where there has been no catch of fish, as may be adjudged by the Adjudicating Officer.
