Section 11 in The Orissa Marine Fishing Regulation Rules, 1983
11. Issue of licence.
- The authorised officer, after making enquiry under Sub-section (3) of Section 6 shall issue licence for the said vessel in Form IV and in case of renewal, the authorised officer shall only give a renewal certificate on the said licence indicating the period of extension for which the licence fee is paid subject to the conditions, as laid down in Form IV. In case any of the conditions is violated by any of the fishing vessels, the authorised officer may suspend or cancel the licence of the said vessel and report the adjudicating officer, immediately.Chapter-IV Authorised officer
