Section 17(3) in Kerala Marine Fishing Regulation Act, 1980
(3)No person shall, on and from such date as may be notified by the Government, use such type of fishing vessel specified in such notification,-(a)without holographic registration plate:(b)without life saving appliances;(c)without certified syrang;(d)without certified engine driver;(e)without signal flag and light;(f)without colour coding.
