Section 12 in Maharashtra Marine Fishing Regulation Act, 1981
12. Finality of orders under sections 6, 8 and 9.-
Every decision of the Licensing Officer or the Registration Officer under section 6, section 8 or section 9, granting or refusing to grant licence for a fishing vessel or suspending, cancelling, varying or amending such licence or registration or cancellation of registration of a vessel, as the case may be, shall, subject to any right of appeal under section 13, be final.
