Section 16 in Maharashtra Marine Fishing Regulation Act, 1981
16. Adjudication.-
(1)Where any Enforcement Officer has reason to believe that any fishing vessel is being, or has been, used in contravention of any of the provisions of this Act, or any order or rule made thereunder or of any of the conditions of the licence, he shall make a report thereof to the Adjudicating Officer.(2)The Adjudicating Officer shall hold an inquiry into the matters mentioned in the report, in the prescribed manner after giving all the parties concerned a reasonable opportunity of being heard.
