Section 6 in Marine Fishing Regulation Rules, 1980
6. Grant of licence.
(1)a licence granted under section 6 shall be in form II and shall be subject to the conditions specified in the licence. [The licence shall either be granted or refused within a period of one month from the date of receipt of the application.] [Inserted by Notification No. S.R.O.No. 569/87, dated 23.4.1988 (w.e.f. 29.11.1980).](2)Where the application for the grant of licence is refused, the reasons for refusl shall be recorded in writing and a copy of the same along with the order or refusal shall be furnished to the applicant, where the order refusing the grant of licence has become final the security furnished and one half of the amount of fees paid by the applicant, shall be refunded to him.
