Section 6(4) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980
(4)In granting or refusing such licence under sub-section (3) the authorised officer shall have regard to the following namely:-(a)whether the fishing vessel is a registered fishing vessel;(b)the condition of the fishing vessel including the accessories and fishing gear with which it is fitted;(c)any order that may be made under section 4;(d)any other matter that may be prescribed.
