Section 10 in Maharashtra Marine Fishing Regulation Act, 1981
10. Information to be given to Registration Officer about movement of fishing vessel and his permission to be obtained.-
(1)Every owner of the fishing vessel shall declare his base port in the application for registration of the vessel.(2)After registration of the vessel at a specified port, the owner of the vessel shall operate the vessel only from that port.(3)In case the owner of the vessel intends to operate the vessel from a port other than the port specified in the registration certificate, he shall apply in writing to the Registration Officer indicating clearly the name of the port and the period for which the vessel will operate from that port. He shall shift the base of operation only after obtaining permission in writing from the Registration Officer. The Registration Officer reserves the right to refuse permission or even to cancel the permission granted, after giving one month's notice and after giving reasonable opportunity to show cause to the owner. The owner of the vessel to whom permission granted is cancelled shall shift his vessel from the temporary port within 24 hours after receipt of such order cancelling the permission.
