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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2)(e) in Tamil Nadu Marine Fishing Regulation Act, 1983

(e)[ the form of the application for registration of a fishing vessel under section 10 or registration of a unit under section 10-A, the particulars which such application shall contain, the fees which shall accompany the application, the form of the certificate of registration, the form of the register referred to in that section; [Substituted by Act No. 18 of 2017.]
(ea)the number and description of sea safety, surveillance and communication system to be carried by a fishing vessel;
(eb)the procedure to be followed by the inspection officer in conducting inspection and issuing certificate under section 7 and section 10 and the procedure to be followed to enter, search and seize the fishing vessel or gear under sub-section (1) of section 15.]
(ee)[ the number and description of buoy, first aid box, equipment for communication and life saving and fire fighting appliances to be carried by a fishing vessel;] [Substituted by the Tamil Nadu Act 25 of 2000.]