Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 12 in Marine Fishing Regulation Rules, 1980

12. Manner of holding enquiry by the adjudicating officer.

- [(1) on receipt of a report from the adjudicating officer under subsection (1) of section 16, the adjudicating officer shall issue notice thereof to the parties concerned directing them to file objections, if any, and to appear before him for being on a specified date which shall not be later than ten days from the date of impounding.] [Substituted by Notification No. S.R.O.No. 569/87, dated 23.4.1988 (w.e.f. 29.11.1980).]
(2)The objections filed if any to the report of the authorized officer shall be considered by the adjudicating officer, before an order is passed by him.Form I(see rule 5)Form of application for Licencing of Fishing Vessels
1 Name and address of owner /s :
2 Occupation of owner/s :
3 Place of permanent residence of owner/s :
4 Name of the fishing vessel :
5 Registration No and date :
6 Place of registration and agency/Office withwhich registered :
7 Whether previously licensed and if so, No. oflicence and period for which licenced :
8 Particulars of fishing vessel :
(a) Length :
(b) Breadth :
(c) Draft :
(d) Make and HP of engine :
(e) Type of vessel :
9 Place where constructed :
10 Year of construction :
11 How & when acquired :
12 No. of Crew :
13 Particulars of trained crew and theirqualification :
14 Type of fishing gear proposed to be operated :
15 Specified area of operation for which licence isapplied for :
16 Period for which licence is requested :
17 Amount of fees remitted and mode of remittance :
Place:Date: Signature of owner/s
DeclarationI/we ............................................................................. by this declaration subscribed by me / us pursuant to and in compliance with section 6 of The Kerala Marine Fishing Regulation Ordinance 1980 do hereby certify and declare that I am /we are the owner, owners of the fishing vessel.......................................above described and that I/we fully understand all the provisions of the said Ordinance and Rules and Orders issued there under and agree to abide by them.As witness, I/we set my hand / our hands this .........................date of ..............................19.
Witness: Signature of owner/s.
Form II(see Rule 6)Licence Granted for Using Fishing Vessel for Fishing Specified Area.
1 No. and date of Licence :
2 Name and address of the person /s to whom thelicence is issued :
3 Particulars of the fishing vessel licenced :
4 Fishing gear licenced :
5 Specified area for which the licence is issued :
6 Period for which the licence is issued :
Place:Date: Signature of the Authorised Officer(Seal)
Conditions of the Licence