13. Permission for operating vessel for the area other than specified in certificate of registration.
- No owner of a vessel registered under section 12 shall operate his vessel from any port or fishery harbour other than that specified in the certificate of registration issued to him except with the previous permission of the Registration Officer.(2)(a)An owner of a registered fishing vessel, who intends to operate his vessel from a port or fishery harbour other than the port or fishing harbour specified in the certificate of registration issued to him, may make an application for permission to so operate his vessel, stating in the application the name of the port or fishery harbour from which and the period for which he intends to operate his vessel.(b)On receipt of an application under clause (a), the Registration Officer may, by an order either grant or refuse to grant the permission.(c)The Registration Officer may, by an order, terminate the permission granted under clause (b) before the expiry of the period for which it was granted:Provided that the Registration Officer shall not refuse the permission under clause (b) or terminate permission under clause (c) unless the owner of the registered fishing vessel is given a reasonable opportunity of being heard.
