Section 10(5) in Tamil Nadu Marine Fishing Regulation Act, 1983
(5)Every fishing vessel registered under this section shall carry a registration mark, assigned to it by the authorised officer, displayed in the prescribed manner.[(5-A) No fishing vessel shall be registered under this section unless such vessel [carries sea safety, surveillance and communication system] [Sub-sections (5-A) and (5-B) were inserted by the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2000 (Tamil Nadu Act 25 of 2000).] as may be prescribed.(5-B) The owner of a fishing vessel which has been registered under this section before the date of commencement of the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2000 shall provide buoy, first aid box, equipment for communication and such life saving and fire fighting appliances as may be prescribed in such fishing vessel within thirty days from such commencement.][(5-BB) The owner of a fishing vessel which has been registered under this section before the date of commencement of the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2016 shall provide sea safety, surveillance and communication systems as may be prescribed in such fishing vessel within ninety days from such commencement.(5-C) Every fishing vessel registered under this section shall be painted in such manner as may be prescribed by the Government from time to time.] [Inserted by Act No. 18 of 2017.]
