Section 18(1) in Tamil Nadu Marine Fishing Regulation Act, 1983
(1)The adjudicating officer shall, after the enquiry under section 17, decide whether any person has [used any fishing vessel [without sea safety, surveillance and communication system] [Substituted by the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2000 (Tamil Nadu Act 25 of 2000).] in conformity with the rules made under this Act or has] used, or caused or allowed to be used, any fishing vessel in contravention of any of the provisions of this Act, or of any notification issued or of any rule made thereunder or any of the conditions of the licence granted under this Act and any such person, on being found guilty by the adjudicating officer, [shall be liable to such penalty] [Substituted 'shall be liable to such penalty not exceeding' by Act No. 18 of 2017.]-(a)[ not exceeding fifteen thousand rupees, if the value of fish involved is three thousand rupees or less; [Substituted by Act No. 18 of 2017.](b)not exceeding five times the value of the fish, if the value of the fish involved is more than three thousand rupees; or(c)not exceeding fifteen thousand rupees, in any other case, being a case not involving any fish,as may be adjudged by the adjudicating officer.(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;(e)which shall be, -(i)five thousand rupees and discontinuance of any kind of assistance for fishing extended by the Government for a minimum period of one year, if the fishing vessel entered the "no fishing zone" for first time;(ii)ten thousand rupees and discontinuance of any kind of assistance for fishing extended by the Government for a minimum period of three years, if the fishing vessel entered the "no fishing zone" for second time;(iii)fifteen thousand rupees and discontinuance of any kind of assistance for fishing extended by the Government for life time along with cancellation of fishing licence, if the fishing vessel entered the "no fishing zone" for third time;(f)which shall be, -(i)five thousand rupees for the fishing vessel carrying out fishing during the specified period for the first time along with impoundment of fishing vessel for the entire specified period and discontinuance of any kind of assistance for fishing extended by the Government for a minimum period of one year;(ii)ten thousand rupees for the fishing vessel carrying out fishing during the specified period for the second time along with impoundment of the fishing vessel for the entire specified period and discontinuance of any kind of assistance for fishing extended by the Government for a minimum period of three year;(iii)fifteen thousand rupees for the fishing vessel carrying out fishing during the specified period for the third time along with cancellation of licence and cancellation of any kind of assistance for fishing extended by the Government.][(1-A) The adjudicating officer shall after the enquiry under section 17, decide whether any unit has contravened any of the provisions of this Act or of any notification issued or of any rule made thereunder or any of the conditions of the certificate of registration granted under this Act and any such unit, on being found guilty by the adjudicating officer, shall be liable to such penalty, -(a)not exceeding fifteen thousand rupees, if the unit has engaged in such offence for the first time;(b)minimum of fifteen thousand rupees not exceeding fifty thousand rupees, for subsequent offence by the unit.]
