Section 12(2) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980
(2)Every application for registration of such vessel shall be made by the owner thereof in such form, and shall be accompanied by such fees, as may be prescribed within the time limit as indicated below,-(a)before the expiration of one month from the date on which he first becomes the owner of such vessel; or(b)before the expiration of three months from the commencement of this Act; whichever is later:Provided that the authorised officer may, for sufficient reasons to be recorded in writing, extend the time limit for registration by such periods as he thinks fit. However, such period shall not extend three months.
