Section 10(1) in The Tamil Nadu Aquaculture (Regulation) Act, 1995
(1)Without prejudice to any other penalty to which the licensee may be liable under this Act, the Director may, at any time, by order in writing, cancel or suspend any licence granted or renewed under section 9, if-(a)such licence has been obtained by fraud, misrepresentation or suppression of material particulars; or(b)the licensee has contravened any of the provisions of this Act or the rules made thereunder or any of the conditions subject to which the licence was granted.
