Section 7 in Tamil Nadu Marine Fishing Regulation Act, 1983
7. Licensing of fishing vessels.
(1)The owner of a fishing vessel may make an application to the authorised officer for the grant of a licence for using such fishing vessel for fishing in any specified area.(2)Every application under sub-section (1) shall be in such form, contain such particulars, and be accompanied with such fees, as may be prescribed.[(2-A) The authorised officer shall by an order cause the fishing vessel to be inspected by an inspection officer;(2-B) The inspection officer shall inspect the fishing vessel to ensure the compliance of the requirements as may be prescribed for issue of certificate of inspection.] [Inserted by Act No. 18 of 2017.](3)The authorised officer may, after making such enquiry as he deems fit and having regard to the matters referred to in sub-section (4), either grant, or refuse to grant, to the owner of the fishing vessel, a licence for using such fishing vessel for fishing in the specified area or specified areas.(4)In granting or refusing licence under sub-section (3), the authorised officer shall have regard to the following, namely :-(a)whether the fishing vessel is a registered fishing vessel;(aa)[ whether the fishing vessel carry the registration mark displayed in the size and manner as may be prescribed; [Inserted by Act No. 18 of 2017.](aaa)whether the fishing vessel is painted in such manner as may be prescribed by the Government from time to time;](b)the condition of the fishing vessel including the accessories and fishing gear with which it is fitted;(bb)[ the condition of sea safety, surveillance and communication system in the fishing vessel as may be prescribed for such fishing vessel; [Substituted by Act No. 18 of 2017.](bbb)any dues or charges to be remitted to the Government by the owner of the fishing vessel;](c)any notification issued under section 5;(d)such other matter as may be prescribed.(5)A licence granted under this section shall be in such form and subject to such conditions, including conditions as to payment of such fees and furnishing such security for the due performance of the conditions, as may be prescribed:Provided that different fees, and different amounts by way of security may be prescribed in respect of licences for different classes of fishing vessels.(5A)[ The owner of a fishing vessel which has been licensed under this Act section before the date of commencement of the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2000, shall provide busy, first aid box, equipment for communication and such life saving and fire fighting applications at may be prescribed in such fishing vessel within thirty days from such commencement.] [Inserted by the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2000 (Tamil Nadu Act 25 of 2000).][(5-B) The owner of a fishing vessel which has been licenced 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 system as may be prescribed in such fishing vessel within ninety days from such commencement.] [Inserted by Act No. 18 of 2017.](6)A licence granted under this section shall be valid for the period specified therein or for such extended period as the authorised officer may think fit to allow in any case.
