Tamil Nadu Marine Fishing Regulation Rules, 1983

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.