Section 5(4) in The Karnataka Marine Fishing (Regulation) Act, 1986.
(4)In granting or refusing licence under sub-section (3), the authorised officer shall have regard to the following matters, namely : -(a)the condition of the fishing vessel including the accessories and fishing gear with which it is fitted ;(b)any order that may be made under section 3 ;(c)any other matter that may be prescribed.
