In exercise of the powers
conferred by sub-sections (1) and (2) of Section 24 of the Kerala Marine
Fishing Regulation Act, 1980 (10 of 1981), the Government of Kerala hereby make
the following rules further to amend the Kerala Marine Fishing Regulation
Rules, 2018, issued under G.O. (P) No. 18/2018/F&PD dated 1st September,
2018 and published as S.R.O. No. 623/2018 in the Kerala Gazette Extraordinary
No. 2284 dated 5th September, 2018, namely: (1)
These rules may be called the Kerala Marine Fishing Regulation
(Amendment) Rules, 2021. (2)
They shall come into force at once In the Kerala Marine Fishing
Regulation Rules, 2018, (i)
after the first proviso to sub-rule (4) of Rule 3 and before the
second proviso thereof, the following proviso shall be inserted, namely: "Provided further that in
the case of those who have remitted special permit fee as per the Kerala Marine
Fishing Regulation Rules, 2018 for the period from 1st September, 2018 to 31st
August, 20 9 which is subsequently reduced with effect from 01/09/2019 as per
the Kerala Marine Fishing Regulation (Amendment) Rules, 2019, the excess amount
paid shall be adjusted towards the fee for subsequent years." (ii)
in sub-rule (1) of Rule 7, after the TABLE the following proviso
shall be inserted, namely: "Provided that in the case
of those who have remitted the rate of registration fee as per the Kerala
Marine Fishing Regulation Rules, 2018 for the period from 1st September, 2018
to 31st August, 2019 which is subsequently reduced with effect from 01/09/2019
as per the Kerala Marine Fishing Regulation (Amendment) Rules, 2019 the excess
amount paid shall be adjusted towards the fee for subsequent years." (iii)
in sub-rule (1) of Rule 8, after the existing table the following
proviso shall be inserted, namely: "Provided that in the case
of those who have remitted the higher rate of license fee as per the Kerala
Marine Fishing Regulation Rules, 2018 for the period from 1st September, 2018
to 31st August 2019, which is subsequently reduced with effect from 01/09/2019
as per the Kerala Marine Fishing Regulation (Amendment) Rules, 2019 the excess
amount paid shall be adjusted towards the fee for subsequent years."KERALA
MARINE FISHING REGULATION (AMENDMENT) RULES, 2021
PREAMBLE