Section 8 in Marine Fishing Regulation Rules, 1980
8. Grant of registration certificate.
(1)On receipt of an application under rule 7, the authorized officer, shall after making such enquiry as he deems necessary, register the fishing vessel or by order refuse such registration. [Such registration or refusal, as the case may be, shall be made within a period of one month from the date of receipt of application.] [Inserted by Notification No. S.R.O.No. 569/87, dated 23.4.1988 (w.e.f. 29.11.1980).](2)Where the application for registration is refused, the reasons for such refusal shall be recorded in writing and a copy of the same along with the order of refusal shall be furnished to the applicant.(3)Where the application of registration is not refused a certificate of registration shall be granted in Form IV and shall be subject to the conditions specified in the certificate.(4)Every certificate of registration issued by the authorized officer shall be entered in a register to be kept by him in Form V.(5)The registration mark assigned to a vessel by the authorized officer shall be displayed by painting the mark in white colour on yellow background on the fore-bow of the vessel.
