Tamil Nadu Marine Fishing Regulation Rules, 1983

4. Licensing of fishing vessels:-

(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.