Section 8 in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980
8. Licensing of Fishing nets.
(1)The owner of a fishing net may make an application to the authorized officer for grant of licence for using a fishing net.(2)Such application shall be in such form containing such particulars and be accompanied by such fees as may be prescribed.(3)A licence granted under this section shall be in such form and subject to such conditions as to payment of such fees and furnishing of such security for due performance of the conditions as may be prescribed:Provided that different fees and different amount by way of security may be prescribed in respect of licences for different classes of fishing nets.(4)A licence granted under this section shall be valid for the period specified therein or for such extended periods as the authorized officer may think fit to allow in any case.
