Section 4 in The Goa (Brackish Water) Fish Farming Regulation Act, 1991
4. Licence for fishing or fish farming.
(1)An application for grant of licence under section 3 shall be made to the licensing authority in such form and on payment of such fee as may be prescribed.(2)On receipt of an application under sub-section (1), the licensing authority shall,-(a)conduct such inquiry as it deems fit to establish the nature of the right of the applicant over the land and for this purpose, may require the applicant to produce such documents as it deems necessary;(b)obtain such reports as it deems necessary from the Directorates of Agriculture and Fisheries of the Government;(c)cause a survey to be made to ensure that no damage is likely to be caused to any residential house or any other structure or a drinking water source by fish farming activities on the brackish water land.(3)If, after inquiry, the licensing authority is of the opinion that the applicant should be granted the licence, it shall grant the licence in such form and subject to such conditions as may be prescribed.(4)If, after inquiry, the licensing authority is of the opinion that the application should be rejected, it shall communicate the grounds for such rejection and also give the applicant an opportunity of being heard, before passing any order.
