Section 6(3) in Maharashtra Marine Fishing Regulation Act, 1981
(3)The Licensing Officer may after making such inquiry as he deems fit and having regard to the matters referred to in sub-section (4), either grant or refuse for grant, to the owner of the fishing vessel, a licence for using such fishing vessel for fishing in the specified area or specified areas mentioned in such licence:Provided that, before making any order refusing to grant a licence, the Licensing Officer shall give a reasonable opportunity of being heard to the applicant.
