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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(2)(e) in Kerala Marine Fishing Regulation Act, 1980

(e)the form of the application for registration of a vessel under S.9, the particulars which such application shall contain and the fees which shall accompany the application; the form of the certificate of registration and the form of the register referred to in sub-section(3) of that section, and the manner in which the registration mark referred to in sub-section (5) of that section shall be displayed;
(ea)[ the manner in which the production, keeping and transportation of fishing gear under clause (e) of sub-section (1) of section 4 shall be prescribed; [Inserted by Kerala Act No. 22 of 2017, dated 18.9.2017.]
(eb)the form of application and the particulars to be contained therein and the fee for registration of a boat building yard and fishing net production unit under sub-section (2) of section 9A and sub-section (2) of section 9E respectively;
(ec)the period within which an application for registration shall be granted or refused under sub-section (3) of section 9A;
(ed)the required specification of the boat building yard under clause (a) of sub-section (4) of section 9A;
(ee)the form of declaration under clause (b), the other facilities to be equipped under clause (d) of sub-section (4) of section 9A;
(ef)other facilities to be equipped under clause (d) of sub-section (4) of section 9A;
(eg)the manner in which the registration mark assigned under sub-section (7) of section 9A and sub-section (9) of section 9E shall be displayed;
(eh)the form of certificate of registration, the conditions of registration, the fee payable and the securities for the due performance of the conditions under sub-section (5) of section 9A and sub-section (6) of section 9E;
(ei)the type of design and seaworthiness of the boat under sub-section (9) of section 9A;
(ej)the form of application for renewal of registration of a boat building yard under sub-section (2) of section 9B, the particulars which it shall contain and the fee which shall accompany it;
(ek)the period within which an application for renewal of registration shall be granted or refused and the conditions and amount of enhanced fee for acceptance of application made after the prescribed period under sub-section (3) of section 9B;
(el)the manner in which the inspection has to be conducted as per sub-section (10) of section 9A and sub-section (8) of section 9E;
(em)the manner in which the functioning of the boat building yard are to be carried out shall be specified under sub-section (11) of section 9A;
(en)the quality of the fishing net material and regulation of mesh size;
(eo)(he manner in which the powers and duties of the State Fisheries Management Council are to be carried out under section 13B;
(ep)the manner in which the powers and duties of the District Fisheries Management Council are to be carried out under section 13C;
(eq)the manner in which the powers and duties of the Fishing Village Management Council are to be carried out under section 13D;
(er)the manner in which the enquiry has to be conducted as per sub-section (3) of section 16;]