Section 8(1) in Marine Fishing Regulation Rules, 1980
(1)On receipt of an application under rule 7, the authorized officer, shall after making such enquiry as he deems necessary, register the fishing vessel or by order refuse such registration. [Such registration or refusal, as the case may be, shall be made within a period of one month from the date of receipt of application.] [Inserted by Notification No. S.R.O.No. 569/87, dated 23.4.1988 (w.e.f. 29.11.1980).]
