Section 10(2) in Tamil Nadu Marine Fishing Regulation Act, 1983
(2)Every application for registration of such fishing vessel shall be made by the owner thereof to the authorised officer in such form, and shall be accompanied by such fees, as may be prescribed -(a)before the expiration of one month from the date on which he first became the owner of such fishing vessel; or(b)before the expiration of three months from the commencement of this Act, whichever is later:Provided that the authorised officer may, for sufficient reason to be recorded in writing, extend the time limit for registration by such period as he thinks fit.[(2-A) On receipt of such application, the authorised officer shall, by an order, cause the fishing vessel to be inspected by an inspection officer.(2-B) The inspection officer shall inspect the fishing vessel to ensure the compliance of the requirements as may be prescribed and issue a certificate of inspection.] [Inserted by Act No. 18 of 2017.]
