Section 12 in The Orissa Marine Fishing Regulation Rules, 1983
12. Duties of the authorised officer.
(1)The authorised officer shall maintain separate case records and registration record on registration of the fishing vessels under Sub-section (3) of Section 9 within his jurisdiction.(2)The authorised officer shall mention clearly the registration number of the fishing vessels in the certificate of registration with an instruction to the owner of the said vessel to affix a plate, indicating the Registration number in bold letters (Black and white) and particulars of the ownership as well as the vessel, outside the forebow on both sides of the said Vessel.(3)The Authorised Officer shall maintain separate register on issue of licence for fishing and separate case history for each case on granting or refusing the licence.(4)The Authorised Officer shall mention, in the record clearly the, date of renewal and the period for which the licence fee is paid under Rule 9 against each of the fishing vessel with his signature.(5)The collection of fees towards registration and licence, specified under Rules 4 and 8 respectively, shall be deposited under the appropriate receipt Head of Account.(6)In case of any refusal for issue of licence to the fishing vessels under Sub-section (3) of Section 6, the Authorised Officer shall record the reasons of refusal, and a copy of the same along with the order of refusal shall be made available to the applicant.(7)The Authorised Officer, in case of impounding any vessel under Section 14, shall prepare the seizure list in triplicate and a copy of it to the concerned adjudicating officer and the owner of the said vessel or crows present in the vessel within 3 days from the date of impounding the vessel.(8)In case neither the owner nor any of the crews signs in the seizure list, the Authorised Officer shall mention the fact and shall obtain the signature of any other crews of other vessels or of any other witness of the locality in the seizure list.Chapter-V Adjudicating Officer
