Section 3 in The Orissa Marine Fishing Regulation Rules, 1983
3. Application for registration.
(1)Application form for registration of fishing vessels shall be obtainable from the office of the authorised officer on payment of rupee one for each form.(2)Every application for registration of fishing vessels under Section 9 shall be made by the owner in the Form I, prescribed for the purpose in Schedule I in quadruplicate and it shall be accompanied by-(a)a layout of the fishing vessel;(b)document in support of deposit of the registration fee as prescribed under Rule 4.
