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State of Maharashtra - Section

Section 11 in Maharashtra Marine Fishing Regulation Act, 1981

11. Returns to be made by owners of registered fishing vessels.-

(1)Every owner of a registered fishing vessel shall furnish to the Registration Officer at the prescribed time and in the prescribed manner such returns as may be prescribed.
(2)The Registration Officer may inspect any registered fishing vessel at any time to verify the accuracy of any return made under this section.