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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(1)(d) in Tamil Nadu Marine Fishing Regulation Act, 1983

(d)which shall be,-
(i)five thousand rupees, if the fishing vessel entered the specified area for the first time and discontinuance of any kind of assistance for fishing extended by the Government for a minimum period of one year;
(ii)ten thousand rupees, if the fishing vessel entered the specified area for the second time and discontinuance of any kind of assistance for fishing extended by the Government for a minimum period of three years;
(iii)fifteen thousand rupees, if the fishing vessel entered the specified area for the third time and discontinuance of any kind of assistance for fishing extended by the Government for life time;
(iv)fifteen thousand rupees, if the fishing vessel entered the specified area for the fourth time and suspension of fishing for a week;
(v)fifteen thousand rupees, if the fishing vessel entered the specified area for the fifth time and cancellation of fishing licence;