Section 5 in The Orissa Marine Fishing Regulation Rules, 1983
5. Conditions for issue of the certificate of registration.
(1)The certificate of registration shall be granted subject to the fallowing conditions:(a)No change in the layout, design or capacity or other matters shall be made by the owner without prior approval by the authorised officer;(b)The owner shall use only approved chemicals for preservation, processing and storage of the marine products;(c)The owner shall also comply with such other instructions as may, from time to time, be issued by the authorised officer;(d)The owner shall not transfer the ownership without prior approval of the authorised officer.(2)Issue of certificate of registration - The authorised officer shall issue the certificate of registration under Sub-section (3) of Section 9 in favour of the owner of the fishing vessel in Form II after entering the same in the register maintained for the purpose.
