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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Marine Fishing Regulation Rules, 1983

(2)Security deposit-The owner of each mechanised fishing vessel, excluding country crafts shall deposit security money at a flat rate of Rs. 500 (Rupees five hundred) only for getting the licence. The security deposit shall be made once for the entire period of operation by the concerned vessel and released when the said vessel seizes its operation at the specified base.