AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
  
    

Tamil Nadu Marine Fishing Regulation Rules, 1983

Form IV

Licence for Fishing in the Sea

Passport Size Photo

Licence No.

[See rule 4(2) of the Tamil Nadu Marine Fishing Regulation Rules, 1983. ]

(1) Registration No. and date .. ..
(2) Name of the applicant .. ..
(3) Father' s Name.. .. .. ..
(4) Age .. .. .. .. .. ..
(5) Permanent Address .. .. ..
(6) Type of fishing vessel for which registration is required.
(7) Period for which licence is issued
(8) Port where the fishing vessel is permitted to be berthed or anchored.
(9) Area of operation .. .. ..
Place:
Date:

Signature of Authorised Officer

Designation:

Office Seal.

Declaration

I, hereby agree to obey all conditions specified in the licence and I bind myself to forfeit to the Government the sum of Rs. 500 in case of breach of any of the conditions of the licence.

Signature / Thumb impression of the
Licensee.

Conditions of the licence:

(1) This licence is subject to the provisions of the Tamil Nadu Marine Fishing Regulation Act 1983, the rules made thereunder.

(2) The licence shall be produced on demand by the authorised officer or by any person specially authorised by him in this behalf.

(3) The person in charge of the mechanised fishing vessel shall obtain a token from the authorised officer before such mechanised fishing vessel leave the notified place of berth or anchoring and shall hand over the said token on return to the said notified place of berth or anchoring.

(4) This licence is valid upto .........................














  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement