Tamil Nadu Marine Fishing Regulation Rules, 1983

9. Impounding of fishing vessel and disposal of seized fish.

(1) The authorised officer shall keep the fishing vessel impounded under section 15 in his jurisdiction and shall inform the owner of such fishing vessel as to the place where the impounded fishing vessel is berthed or anchored. The owner of the impounded fishing vessel shall be liable to pay the expense if any incurred towards its maintenance.

(2) If the authorised officer is of the opinion that the disposal of seized fish is necessary, he may dispose off such fish in public auction and deposit the sale proceeds under Revenue Deposit in the office of the adjudicating officer.