Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 7 in Marine Fishing Regulation Rules, 1980

7. Application for registration of vessels.

(1)Every application for the registration of a vessel under section 9 shall be in form III obtainable from the office of the authorized officer on payment of rupee one for each form.
(2)Every application under sub-rule (1) for the registration of a vessel of the class specified in column (1) of the Table shall be accompanied by the fees specified in the corresponding entry in column (2) of the said Table.Table
Class of vessel Amount of fees
1 2
1. Non-mechanised country crafts. Rs. 1
2. Country crafts fitted with mechanical means of propulsion Rs. 5
3. Mechanised fishing boats upto 36' in length Rs. 20
4. All other kinds of vessels Rs. 50