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State of Tamilnadu - Section

Section 4 in Tamil Nadu Marine Fishing Regulation Rules, 1983

4. Licensing of fishing vessels.

(1)Every application for the grant of a licence shall be in Form III and shall be accompanied by a licence fee as specified below, namely : -
Name of the vessels Amount
1 2
(a) Mechanised fishing vessel Rs.250
(b) Country craft including Vallam or Canoe Rs.25
(c) Catamaran Rs.10
(2)A licence granted by the authorised officer shall be in Form IV.
(3)A licence granted under the Act shall be transferred by the authorised officer at the time of change of ownership of the fishing vessel.
(4)Every holder of a licence shall strictly comply with the provisions of the Act, the rules and the terms and conditions of the licence.
(5)Every person in charge of a mechanised fishing vessel shall obtain a token from the authorised officer before such mechanised fishing vessel leaves the notified place of birth or anchoring and shall hand over the token on return to the authorised-officer at the said notified place of birth or anchoring.
(6)[ A licence granted under the Act shall be valid for a period of three years from the date of issue of licence.] [Substituted by G.O. Ms. No. 1, Animal Husbandry and Fisheries (FS-V), dated the 5th January 2000. (Notification No. SRO A-14/2000).]