Section 21(2) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980
(2)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 vessels 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)suspend for such period as the adjudicating officer deems fit; or(b)the fish that might have been impounded or seized or the proceeds thereof as the case may be, under sections 18 or 19 shall be forfeited to the Government:
