Section 2(i) in Maharashtra Marine Fishing Regulation Act, 1981
(i)"Registration Officer" means the Officer or servant in the State Port Organisation authorised by the Chief Port Officer for any specified area, and includes any other officer of the State Port Organisation authorized by State Government, by notification in the Official Gazette, to exercise the powers conferred on, and discharge the duties imposed upon, a Registration Officer by this Act, in such area as may be specified in the notification;
