Section 12 in Export of Fresh, Frozen and Processed Fish and Fishery Products (Quality Control and Inspection and Monitoring) Rules, 1995
12.
The competent authority may take the assistance of representatives from Marine Products Export Development Authority (MPEDA) and Seafood Exports Association of India (SEAI) of Industry in the matter of approval of establishment/factory vessel.12.1Recognised competent authority shall take necessary measures if the requirements cease to be met.12.2The recognised competent agency shall draw up a list of the approved establishment/factory vessels. Each of which shall have an official number and the recognised competent authority shall notify appropriate authorities of its list of approved establishments factory vessels and any subsequent change thereof.
