Section 6(1) in Marine Fishing Regulation Rules, 1980
(1)a licence granted under section 6 shall be in form II and shall be subject to the conditions specified in the licence. [The licence shall either be granted or refused within a period of one month from the date of receipt of the application.] [Inserted by Notification No. S.R.O.No. 569/87, dated 23.4.1988 (w.e.f. 29.11.1980).]
