Tamil Nadu Marine Fishing Regulation Rules, 1983

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.