Section 6(4) in Maharashtra Marine Fishing Regulation Act, 1981
(4)In granting or refusing licence under sub-section (3), the Licensing Officer shall have regard to the following matters, namely:-(a)whether the fishing vessel in a registered fishing vessel;(b)the condition of the fishing vessel, including the accessories and fishing gear with which it is fitted;(c)any order made under section 4;(d)any other matter that may be prescribed.
