Section 9(2) in Maharashtra Marine Fishing Regulation Act, 1981
(2)Every application for registration of such vessel shall be made by the owner thereof to the Registration Officer in such form, and shall be accompanied by such fees, as may be prescribed-(a)before the expiration of one month from the date on which he first became the owner of such vessel, or(b)before the expiration of three months from the commencement of this Act; whichever is later:Provided that the Registration Officer may, for sufficient reason to be recorded in writing, extend the time-limit for registration by such period as he thinks fit.
