Section 9E(4) in Kerala Marine Fishing Regulation Act, 1980
(4)Every unit continued under sub-section (3) shall not continue after the expiry of a period of three months from the date of commencement of the Act, specified in sub-section (3) unless the unit is registered under this section:Provided that the authorised officer may for sufficient reasons to be recorded in writing extend the time limit for registration for such period not exceeding three months as he deems fit.
