Section 7(2) in Tamil Nadu Marine Fishing Regulation Act, 1983
(2)Every application under sub-section (1) shall be in such form, contain such particulars, and be accompanied with such fees, as may be prescribed.[(2-A) 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 for issue of certificate of inspection.] [Inserted by Act No. 18 of 2017.]
