Section 25(2) in The West Bengal Marine Fishing Regulation Act, 1993
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters:-(a)the use of the fishing gear indicating mesh, size or type of construction or by general description in any specified area under clause (d) of sub-section (1) of section 4;(b)the matter under clause (6) of sub-section (2) of section 4;(c)the form of application for licence under sub-section (1) of section 7, the particulars which it shall contain and the fees which shall accompany it;(d)the matter under clause (d) of sub-section (4) of section 7;(e)the form of licence under section 7 and the conditions to which the licence shall be subject;(f)the procedure to be followed in granting or refusing a licence under section 7 or cancelling, suspending, varying or amending such licence, or in registering a vessel under section 9 or cancelling such registration;(g)the form of the application for registration of a vessel under section 9, the particulars which such application shall contain and the fees which shall accompany the application, the form of the certificate of registration and the form of the register referred to in sub-section (3) of section 9 and the manner in which the registration mark referred to in sub-section (5) of section 9 shall be displayed;(h)the manner in which the information referred to in section 10 shall be given;(i)the form, time and manner in, which the returns referred to in subsection (1) of section 11 shall be furnished;(j)the place and the manner in which an impounded fishing vessel shall be kept under sub-section (1) of section 16 and the manner in which the proceeds of sale of the seized fish shall be deposited with the State Government, under sub-section (2) of section 16;(k)the procedure of enquiry by the adjudicating officer under sub-section (2) of section 17;(l)the fees payable for the supply of copies of documents or orders, or for any other purpose or matter involving the rendering of any service by any officer or authority under this Act; and(m)any other matter which is to be, or may be, provided for by rules under this Act.
