TAMIL NADU MARINE FISHING
REGULATION RULES 1983
(G.O. Ms. No. 993, Forests and Fisheries Department, dated 17th August 1983)
GOVERNMENT OF TAMIL NADU
1985
PRINTED BY THE DIRECTOR OF STATIONERY AND
PRINTING, MADRAS ON BEHALF OF THE
GOVERNMENT OF TAMIL NADU
1985
TAMIL NADU MARINE FISHING REGULATION RULES
(G.O. Ms. No.993, Forests and Fisheries, 17th August 1983.)
1
Short title. These rules may be called the Tamil Nadu Marine Fishing Regulation Rules, 1983.
2. Definitions. In these rules, unless the context otherwise requires, 1983);
(a) "Act" means the Tamil Nadu Marine Fishing Regulation Act, 1983 (Tamil Nadu Act 8 of
(b) "Closed season" means the period during which fishing by any fishing vessel using any fishing gear is totally prohibited by notification under section 5 of the Act for the purpose of conserving the propagation of fish during the breeding season;
(c) "Form" means a Form appended to these rules;
(d) "licence" means a licence granted under section 7 of the Act;
(e) "section" means a section of the Act.
3. Registration of Fishing, Vessels.—(1) Every application for registration of a fishing vessel under section 10 shall be made by the owner thereof to the authorised officer in Form I. It shall be accompanied by a registration fee as specified below namely: —
(a) Mechanised fishing vessel - Rs. 25.
(b) Country craft including vallam or canoe - Rs. 5.
(c) Catamaran - Rs.2.
(2) The certificate of registration issued under sub-section (3) of section 10 shall be in Form II . The counterfoil of the certificate of registration issued in Form II shall be maintained in the office of the authorised officer in the form of a register.
(3) The registration mark assigned to a fishing vessel by the authorised officer shall be engraved on the port and star-board side on the forepart of the fishing vessel. In respect of a catamaran, the registration mark shall be engraved on the topside of each log that forms part of the catamaran.
When a fishing vessel changes hands from one owner to another the new owner shall get an endorsement on the registration-certificate from the authorised officer who registered the fishing vessel.
4. Licensing of fishing vessels :—
2
(1) Every application for the grant of a licence shall be in Form III and shall be accompanied by a licence fee as specified below namely :
(a) Mechanised fishing vessel Rs. 50/-
(b) Country craft including vallam or canoe Rs. 3/-
(c) Catamaran Rs. 1/-
(2) A licence granted by the authorised officer shall be in Form IV.
(3) A licence granted under the Act shall be transferred by the authorised officer at the time of change of ownership of the fishing vessel.
(4) Every holder of a licence shall strictly comply with the provisions of the Act the rule and the terms and conditions of the licence.
(5) Every person in charge of a mechanised fishing vessel shall obtain a token from the authorised officer before such mechanised fishing vessel leaves the notified place of berth or anchoring and shall hand over the token on return to the authorised officer at the said notified place of berth or anchoring.
(5 ) Issue of duplicate licence and duplicate certificate of registration. The authorised officer shall have the authority to issue a duplicate licence or duplicate certificate of registration, on an application made in Form V by the licensee or the owner of the fishing vessel, as the case may be, after duly verifying the facts and documentary evidence, if any and satisfying himself as to the genuineness of the application. Duplicate licence or duplicate certificate of registration shall be issued on payment of a fee of Rs. 5 (Rupees five only) in each case.
6. Regulation of fishing
(i) Every owner of a mechanised fishing boat shall arrange to berth his boat in the Fishing Harbour provided for it by the Government or in a place notified by the authorised officer.
(ii) No fishing gear or less than 10 mm. mesh from knot to knot in respect of nets other than trawl net shall be used.
(iii) Bottom trawling operations shall not be conducted within three nautical miles from the coast line.
3
(iv) Close season for fishing in a specified area shall be notified from time to time by the authorised officer having jurisdiction over that area.
(v) The authorised officer shall have the right of prohibiting the catching of any particular species of fish, during any particular season as may be notified.
(vi) The non-mechanised fishing vessel shall be used for fishing within three nautical miles from the shore and shall go for hook and line fishing and boat seine.
(vii) Fishing within 100 metres below a river mouth is prohibited.
(viii) The owner of a non-mechanised fishing vessel shall not use his gill net in the channel earmarked as the passage for mechanised fishing vessel.
(ix) Mechanised fishing boat shall not be used for fishing within three nautical miles from the shore.
(x) The number of mechanised fishing vessel which may be used for fishing in any specified area shall be decided by the authorised officer having jurisdiction over that area.
(xi) When a mechanised fishing boat is taken out from a notified place of berth of anchoring, it shall follow a specified channel marked by the authorised officer having jurisdiction in the sea upto three nautical miles limit and then proceed to the fishing grounds;
Provided that the passing of such mechanised fishing vessel through the specified channel shall not in any manner cause any damage to any fishing gear belonging to any person who engages in fishing in the specified area by using any traditional fishing crafts.
(xii) No owner of a fishing vessel shall use or cause or allow to be used such fishing vessel for fishing in any manner which contravene provisions of these rules.
7. Change of notified place of berth or anchoring. - Where it is proposed to change the place of berth or anchoring of registered mechanised fishing vessel, the owner of the mechanised fishing vessel shall give information to that effect in Form VI to the authorised officer with whom the mechanised fishing vessel is registered and an endorsement from him in the licence shall be obtained before the place of berth or anchoring of the mechanised fishing vessel is changed. An endorsement from the authorised officer having jurisdiction over the specified area where such mechanised fishing vessel has to be berthed or anchored shall also be obtained before the commencement of the fishing operation in that area.
4
8. Returns to be made by owners of registered Fishing Vessels. Every owner of a registered fishing vessel shall furnish to the authorised officer at the end of every quarter a return in Form VII. The authorised officer may inspect any registered fishing vessel at any time to verify the accuracy of any return made under this section.
9. Impounding of fishing vessel and disposal of seized fish. (1) The authorised officer shall keep the fishing vessel impounded under section 15 in his jurisdiction and shall inform the owner of such fishing vessel as to the place where the impounded fishing vessel is berthed or anchored. The owner of the impounded fishing vessel shall be liable to pay the expense if any incurred towards its maintenance.
(2) If the authorised officer is of the opinion that the disposal of seized fish is necessary, he may dispose off such fish in public auction and deposit the sale proceeds under Revenue Deposit in the office of the adjudicating officer.
10. Enquiry procedure to be followed by adjudicating officer.— The adjudicating officer shall hold an enquiry into the matters mentioned in the report of the authorised officer under section 17 of the Act as in the manner provided for the conduct of cases in summary manner under the Code of Civil Procedure, 1908 (Central Act V of 1908).
11. Fees for supply of copies of documents or orders.— Every application for the copy of a document or order passed under the Act or these rules shall be accompanied by copy stamp papers of the value of seventy paise each.
The charges for copying shall be calculated as follows:—-
Both sides of the copy stamp shall be used. Not more than 175 words may be written on the first (emboss) page of the copy stamp paper and the copying fee for this page shall be 70 paise. Not more than 250 words may be written on the reverse side of the copy stamp paper. Fee for copying on this side shall be 70 paise if the number of words written does not exceed 175 and 90 paise if the number of words written exceeds 175. Where the reverse side of the copy stamp paper is used adhesive court-fee stamps of the appropriate value shall be affixed at the top right hand corner of the side and space shall be left at the top left hand corner for the endorsement of the copyist.
5
FORM I.
Application for Registration [See rule 3(I) of the Tamil Nadu Marine Fishing Regulation Rules, 1983]
(1) Name of the applicant .. .. ..
(2) Father' s Name .. .. .. ..
(3) Age .. .. .. .. ..
(4) Permanent Address .. .. ..
(5) Type of fishing vessel for which registration Mechanised is required. Country Craft
Canoe
Catamaran.
(6) Specification of the fishing vessel .. Material .. .. .. .. .. Steel/Wooden/Fibre Glass/Ferro Cement Length overall
..
..
..
..
/Aluminium. Beam .. .. .. .. .. Draught .. .. .. .. Length of Catamaran .. .. .. Engine make .. .. .. .. Horse power .. .. .. .. .. Whether provided with winch ..
(7) Application fee paid and receipt No.
(8) District in which the registration is required.
(9) Port where the fishing vessel would be berthed or anchored.
I, hereby declare that the information furnished above are true to the best of my knowledge and belief. Place : Signature /Thumb-impression of the Date : applicant.
6
FORM II
Certificate of Registration [See rule 3(2) of the Tamil Nadu Marine Fishing Regulation Rules, 1983.]
(1) Name of the owner of the fishing vessel.
(2) Father's name .. .. .. ..
(3) Age .. .. .. .. ..
(4) Permanent Address .. .. ..
(5) Type of fishing vessel for which Mechanised registration is required. Country Craft Canoe
Catamaran.
(6) Specification of the fishing vessel .. Material .. .. .. .. Steel/Wooden/Fibre Glass/Ferro Cement /Aluminium.
Length overall .. .. ..
Beam .. .. .. .. ..
Draught .. .. .. ..
Length of catamaran .. ..
Engine make .. .. .. ..
Horse power .. .. .. ..
Whether provided with winch ...
(7) Application fee paid and receipt No.
(8) District in which the registration is made
(9) Port where the fishing vessel is to be berthed or anchored.
(10) Registration number .. .. ..
(11) Date of Registration .. ..
(12) Office seal of the registering authority. Office Seal.
Signature and Designation of the Registering Authority.
7
FORM III.
Two Passport size photos to be attached Application for a Licence for Fishing in the Sea [See rule 4(1) 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 licence is required
(7) Licence fee paid with remittance details
(8) Period for which licence is required ..
(9) Port where the fishing vessel is to be berthed or anchored. I, hereby declare that the information
furnished above are true to the best of my knowledge and belief. Place : Signature/ Thumb-impression of the
applicant.
Date :
8
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 licensee .. .. ..
(3) Father's name .. .. .. ..
(4) Age .. .. .. .. ..
(5) Permanent Address .. .. ..
(6) Type of fishing vessel for which licence is issued.
(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.
9
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 ……………………………………………………………………….
10
FORM V
Application for the issue of Duplicate Licence or Certificate of Registration. (See rule 5 of the Tamil Nadu Marine Fishing Regulation Rules, 1983).
(1) Name of the applicant .. .. ..
(2)
Father's Name .. .. .. ..
(3)
Present Address .. .. .. ..
(4)
Number and date of the licence or registration certificate for which duplicate is sought for.
(5)
Reason for applying for the issue of duplicate licence or registration certificate.
(6)
Period for which the original licence or registration certificate is valid.
(7)
Details of the fee paid .. .. .. I, hereby declare that the information furnished above are true to the best of my knowledge and belief. I agree to obey the orders of the authorised officer and abide by the provisions of the Tamil Nadu Marine Fishing Regulation Act, 1983. I also agree to return the duplicate licence/certificate of registration if the original is traced. Place :
Date : Signature/ Thumb impression of the applicant.
11
FORM VI
Application for Change of notified place of Berth or Anchoring. (See rule 7 of the Tamil Nadu Marine Fishing Regulation Rules, 1983. )
(1) Registration number and date ..
(2) Licence number and date .. ..
(3) Name of the Applicant .. ..
(4) Father's name .. .. ..
(5) Age .. .. .. ..
(6) Permanent Address .. .. ..
(7) Present notified place of berth/anchoring
(8) Present specified area of fishing ..
(9) Proposed place of berth/anchoring to which the mechanised fishing vessel is to be shifted
(10) Proposed specified area of fishing .. Signature /Thumb impression
of the applicant
12
FORM VII.
(See rule 9 (i) of the Tamil Nadu Marine Fishing Regulation Rules, 1983.) Return form :
(1) Registration number .. .. ..
(2) Licence number and date .. ..
(3) Return for the quarter ending ..
(4) Details of the fishing vessel .. ..
(5) Port from which the boat was operated
(6) Total number of days of fishing ..
(7) Type of fishing conducted .. .. Trawl .. .. .. ..
Gill net .. .. .. ..
Purse seine .. .. ..
Boat seine .. .. .. ..
Long line .. .. .. ..
(8) Total quantity of fish landed .. ..
(9) Important varieties landed .. ..
(10) Fuel consumption .. .. .. Diesel .. .. .. ..
Oil .. .. .. ..
(11) Total revenue realised .. ..
(12) Berthing charges paid .. ..
(13) Wharfage paid .. .. ..
(14) Value of ice used for the quarter ..
(15) Wages to crew .. .. .. ..
(16) Repair charges:
(i) For boat .. .. .. ..
(ii) For nets .. .. .. ..
13
(17) Insurance amount remitted and coverage period.
(18) Cost of any new nets purchased . .
(19) If the vessel had been idle, the reason for keeping it idle.
I, hereby declare that the particulars furnished above are true to the best of my knowledge and belief. Place :
Date : Signature of the owner
of the vessel.
14