Section 13(11) in The Coastal Aquaculture Authority Act, 2005
(11)The Authority may refuse to renew the registration of a farm under sub- section (10) if the Authority is satisfied that the person to whom such registration is made has failed to utilise such farm for coastal aquaculture purposes or without any reasonable cause has violated any provision of this Act or the rules or regulations made thereunder or any direction or order made by the Authority in pursuance of section 11:Provided that such refusal to renew the registration shall not be made without providing such person an opportunity of being heard.Explanation 1.- For the purposes of this section, "appointed day" means the date of establishment of the Authority.Explanation 2.- For the removal of doubts, it is hereby declared that the expression "to renew the registration" used in sub- sections (10) and (11) shall be construed to include further renewal of the registration.
