The Goa Marine Fishing Regulation (Relaxation of Time Limit for Registration of Vessels) Act, 1993

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GOVERNMENT OF GOA
Department of Law & Judiciary
Legal Affairs Division
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Notification
7/5/2002/LA
The Goa Marine Fishing Regulation (Relaxation of Time Limit for Registration of Vessels)
Act, 2002 (Goa Act 10 of 2002), which has been passed by the Legislative Assembly of Goa on
17-1-2002 and assented to by the Governor of Goa on 25-1-2002, is hereby published for the
general information of the public.
S. G. Marathe, Under Secretary (Drafting).
Panaji, 31st January, 2002.
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The Goa Marine Fishing Regulation (Relaxation of Time Limit for Registration of Vessels)
Act, 2002
 (Goa Act No. 10 of 2002)  [25-1-2002]
AN
ACT
to relax the time limit for registration of vessels under the Goa, Daman and Diu Marine Fishing
Regulation Act, 1980.
  Be it enacted by the Legislative Assembly of Goa in the Fifty-second Year of the Republic
of India as follows:—
1. Short title, commencement and duration.—  (1) This Act may be called the Goa Marine
Fishing Regulation (Relaxation of Time Limit for Registration of Vessels) Act, 2002.
(2) It shall be deemed to have come into force with effect from 21-11-2001.
(3) It shall remain in force for a period of ninety days from the date of its coming into force.
2.  Relaxation  of  time  limit  for  registration  of  unregistered  fishing  vessels.—
Notwithstanding anything contained in clauses (a) and (b) of sub-section (2) of section 12 of the
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Goa, Daman and Diu Marine Fishing Regulation Act, 1980 (Act 3 of 1981) (hereinafter referred
to as the “said Act”),—
i) every application for registration of the fishing vessels under the said Act shall be
made by the owner of the unregistered fishing vessel, with relevant documents, within ninety
days from the date of coming into force of this Act,
ii)  the authorized officer as defined in the said Act, shall consider all the applications
which have been received by him after the expiry of the stipulated period under clause (b) of
sub-section (2) of section 12 of the said Act, and in case such applications meet with all the
requisite requirements, register the same under the said Act on payment of penalty charges of
Rs. 2000/- for vessels upto 50 H. P. and Rs. 5000/- for vessels above 50 H. P. 
3. Repeal and saving.— (1) The Goa Marine Fishing Regulation  (Relaxation of Time Limit
for Registration of Vessels) Ordinance, 2001 (Ordinance No. 9 of 2001), is hereby repealed.
 (2) Notwithstanding such repeal, anything done or any action taken in exercise of any powers
conferred by or under the said Ordinance, shall be deemed to have been done or taken in the
exercise of the powers conferred by or under this Act as if this Act were in force on the day on
which such thing or action was done or taken.
Secretariat Annexe,
Panaji.
Dated: 31-1-2002.
V. P. Shetye,
Secretary to the Government of Goa,
Law Department (Legal Affairs).

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