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State of Odisha - Section

Section 10 in The Orissa Marine Fishing Regulation Rules, 1983

10. Penalty for renewal of licence.

(1)In case the owner of a registered fishing vessel fails to pay up the fees for renewal of licence by the stipulated date under Rule 9 he shall be liable to pay a penalty of Rs. 5 for the 1st month beginning from 1st July up to 31st July and then @ Re. 1 per day for the succeeding months.
(2)In no case the registered fishing vessel shall be allowed to operate, if it fails to pay the fees for renewal of licence within a period of 90 days from the date of expiry of the licence.