Section 17(3) in Maharashtra Marine Fishing Regulation Act, 1981
(3)In addition to any penalty that may be imposed under sub-section (1), the Adjudicating Officer may direct that-(a)the registration certificate of the fishing vessel which has been used, or caused or allowed to be used, in the manner referred to in sub-section (1) or the licence, any condition of which has been contravened, shall be-(i)cancelled or revoked, as the case may be; or(ii)suspended for such period as the Adjudicating Officer deems fit; or(b)the fishing vessel or fish that may have been impounded or seized as the case may be, under section 14 shall be forfeited to the State Government:Provided that no fishing vessel shall be forfeited under clause (b), if the Adjudicating Officer, after hearing the owner of such vessel or any person claiming any right thereof, is satisfied that the owner or such person had exercised due care for the prevention of the commission of such default.
