Section 7(4) in Tamil Nadu Marine Fishing Regulation Act, 1983
(4)In granting or refusing licence under sub-section (3), the authorised officer shall have regard to the following, namely :-(a)whether the fishing vessel is a registered fishing vessel;(aa)[ whether the fishing vessel carry the registration mark displayed in the size and manner as may be prescribed; [Inserted by Act No. 18 of 2017.](aaa)whether the fishing vessel is painted in such manner as may be prescribed by the Government from time to time;](b)the condition of the fishing vessel including the accessories and fishing gear with which it is fitted;(bb)[ the condition of sea safety, surveillance and communication system in the fishing vessel as may be prescribed for such fishing vessel; [Substituted by Act No. 18 of 2017.](bbb)any dues or charges to be remitted to the Government by the owner of the fishing vessel;](c)any notification issued under section 5;(d)such other matter as may be prescribed.
