Section 9E in Kerala Marine Fishing Regulation Act, 1980
9E. Registration of fishing net production unit.
(1)Tie owner of every fishing net production unit shall register such in it under this Act.(2)Every application, for registration of such unit shall be made, by the owner thereof to the authorised officer in such form containing such particulars and shall be accompanied by such fees as may be prescribed.(3)Notwithstanding anything contained in this Act but subject to the provisions of sub-section (4). every owner of the unit immediately before the commencement of the Kerala Marine Fishing Regulation (Amendment) Act, 2017 may continue the unit.(4)Every unit continued under sub-section (3) shall not continue after the expiry of a period of three months from the date of commencement of the Act, specified in sub-section (3) unless the unit is registered under this section:Provided that the authorised officer may for sufficient reasons to be recorded in writing extend the time limit for registration for such period not exceeding three months as he deems fit.(5)The authorised officer on receipt of an application for registration may, after making such enquiry as he deems fit and having regard to the matters as may be prescribed, either grant or refuse to grant the certificate of registration, within such period, as may be prescribed.(6)Where the authorised officer decided to grant such registration to the fishing net production unit, the certificate of registration shall be issued in such form, subject to such conditions, on payment of such fees and furnishing such security as may be prescribed for the due performance of the conditions.(7)Where the authorised officer refuses to grant such registration, the reasons for such refusal shall be recorded in writing and an order of refusal shall be communicated to the owner of the fishing net production unit together with the reasons thereof.(8)The authorised officer shall conduct inspection of fishing net production unit at any time in the manner as may be prescribed.(9)The fishing; net production unit registered under this Act shall carry a registration mark, assigned by the authorised officer and the registration mark so assigned shall be displayed in the manner as may be prescribed.(10)A certificate of registration issued under this section shall be valid for a period of five years.(11)The owner of fishing net production unit shall renew the registration in every five years and an application for renewal of registration shall be made by the owner to the authorised officer in such form containing such particulars accompanied by such fees and within such period as may be prescribed.
