Section 12 in The Tamil Nadu Aquaculture (Regulation) Rules, 1995
12. Refund of the amount deposited to the Eco-Restoration Fund.
(1)Every application for refund of the amount deposited to the Eco-Restoration Fund under sub-section (4) of section 8 shall be in writing, setting out in detail the eco-restoration work carried out by the applicant and shall be made to the Director.(2)On receipt of the application under sub-rule (1), the Director, after consulting the District Committee, may refund seventy-five per cent of the amount so deposited, at the end of the period of licence. The remaining 25 per cent, (twenty-five per cent.) of the deposit with the Director shall be utilized for the Community Development of Fishermen.
