Section 12 in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980
12. Registration of vessels.
(1)The owner of every vessel used or intended to be used for the purposes of fishing and kept on the Union territory shall register such vessel under this Act irrespective of whether or not it is registered under section 11 of the Marine Products Export Development Authority Central Act, 1972.(2)Every application for registration of such vessel shall be made by the owner thereof in such form, and shall be accompanied by such fees, as may be prescribed within the time limit as indicated below,-(a)before the expiration of one month from the date on which he first becomes 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 authorised officer may, for sufficient reasons to be recorded in writing, extend the time limit for registration by such periods as he thinks fit. However, such period shall not extend three months.(3)The authorised officer shall issue to the owner of the vessel registered by him, a certificate of registration in the prescribed form and shall enter in the Register to be kept by him, in such form as may be prescribed, the particulars of such certificate.(4)Registration once made shall continue to be in force until it is cancelled by the authorised officer.(5)Every vessel registered under this section shall carry a registration mark assigned to it by the authorised officer, displayed in the prescribed manner on the vessel.(6)No vessel, other than a registered fishing vessel, shall be entitled to a licence under section 6.
