Section 9A(6) in Kerala Marine Fishing Regulation Act, 1980
(6)In granting or refusing registration under sub-section (5), the authorised officer shall have regard to the following matters, namely:-(a)whether the boat building yard has the required specifications as may be prescribed;(b)declaration showing the purpose and use of the vessel in a form as may be prescribed;(c)whether the boat building yard is equipped with the fire safety system, first aid facility and such other facilities as may be prescribed; and(d)any other matter as may be prescribed.
