Section 7(4) in The West Bengal Marine Fishing Regulation Act, 1993
(4)In granting or refusing a licence under sub-section (3), the authorised officer shall have regard to the following matters:-(a)whether the fishing vessel is a registered fishing vessel;(b)the condition of the fishing vessel including the accessories and the fishing gear attached to it;(c)whether any order has been made under section 4;(d)any other matter that may be prescribed.
