The Andhra Pradesh Marine Fishing (Regulation) Act, 1994.

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THE ANDHRA PRADESH MARINE FISHING (REGULATION) ACT, 1994
ACT No.9 OF 1995
ARRANGEMENT OF SECTIONS
SECTIONS
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
3. Authorisation of officer for the purposes of any provisions of this
Act
CHAPTER-II
REGULATION OF FISHING
4. Power to regulate, restrict or prohibit certain matters within
specified area
5. Prohibition of use of fishing vessel in contravention of any order
made under Section 4
6. Licensing of fishing vessels
7. Prohibition of fishing using fishing vessels which are not licensed
8. Cancellation, suspension and amendment of licences
9. Registration of vessels
10. Information to be given to authorised officer about movement of
fishing vessels
11. Returns to be made by owners of registered fishing vessels
12. Finally of orders under Section 6, 8 or 9
13. Appeals against orders refusing grant of licence
CHAPTER-III
PENALTIES
14. Power to enter and search fishing vessels
15. Disposal of seized fish
16. Adjudication
17. Penalty
18. Constitution of Appellate Board and appeal to Appellate Board
19. Revision by Appellate Board
20. Powers of adjudicating officer and Appellate Board in relation to
holding enquiry under this Act.
21. Offences by companies
CHAPTER-IV
MISCELLANEOUS
22. Exemptions
23. Protection of action taken in good faith
24. Power to make rules
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THE ANDHRA PRADESH MARINE FISHING (REGULATION) ACT, 1994
ACT No. 9 OF 1995
(8th February, 1995)
AN ACT TO PROVIDE FOR THE REGULATION OF FISHING BY FISHING
VESSELS IN THE TERRITORIAL WATERS IN THE SEA ALONG THE
COAST LINE OF THE STATE OF ANDHRA PRADESH AND FOR
MATTERS CONNECTED THEREWITH.
Be it enacted by the Legislative Assembly of State of Andhra Pradesh in
the Forty sixth Year of the Republic of India as follows:
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement - (1) This Act may be called the
Andhra Pradesh Marine Fishing (Regulation) Act, 1994.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall come into force on such*date as the State Government may,
by notification appoint.
2. Definitions - In this Act, unless the context otherwise requires,
(a) ‘adjudicating officer’ means any officer of the Fisheries
Department, not below the rank of an Assistant Director of
Fisheries, authorised by the Government, by notification, to
exercise the powers conferred on or to perform the functions
entrusted to and discharge the duties imposed upon, adjudicating
officer by or under this Act for such area as may be specified in the
notification.
(b) ‘Appellate Board’ means an Appellate Board constituted under
section 18;
(c) ‘Authorised Officer’ means an Officer authorised under section
3;
(d) ‘fishing vessel’ means a ship or boat fitted with mechanical
means of propulsion, which is engaged in sea fishing for profit and
includes.-
(i) a catamaran;
(ii) a country craft, and
(iii) a canoe, engaged in sea fishing;
(e) ‘Government’ means the State Government;
(f) ‘Licence’ means a licence issued or renewed under section 6;
(g) ‘notification’ means a notification published in the Andhra
Pradesh Gazette, and the word ‘Notified’ shall be construed
accordingly;
(h) ‘owner’ in relation to any fishing vessel means the owner or
master, or any agent of such owner, and includes a mortgagee,
lessee or other person in actual possession of the fishing vessel;
(i) ‘prescribed’ means prescribed by rules made by Government
under this Act;
(j) ‘port’ means the space within such limits as may from time to
time be defined by the Government, by notification for the purpose
of this Act;
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(k) ‘registered fishing vessel’ means,--
(i) a fishing vessel registered under section 11 of the Marine
Products Export Development Authority Act, 1972 (Central
Act 13 of 1972) or
(ii) a fishing vessel registered under section 9;
(l) ‘specified area’ means such area within the such limits in the
sea along the entire coast line of the State, but not beyond
territorial waters or exclusive economic zone as may be specified by
notification, by the Government.
(m) ‘State’ means the State of Andhra Pradesh and includes the
territorial waters along the entire coastline of that State.
3. Authorisation of officer for the purposes of any provisions of this Act-
 The Government may, by notification authorise,
(a) any officer of the Government, not being an officer below the
rank of a Gazette Officer; or
(b) any officer of the Central Government, not being an officer
below the rank of a Gazetted Officer or a commissioned office in
the Armed Forces of the Union with the consent of that
Government, to exercise the powers conferred on, and discharge
the duties imposed upon the authorised officer under this Act, in
such area as may be specified in the notification.
CHAPTER-II
REGULATION OF FISHING
4. Power to regulate, restrict or prohibit certain matters within specified
area - (1) The Government may, having regard to the matters referred to in sub
section (2), by order notified in the Gazette, regulate, restrict or prohibit,
(a) the fishing in any specified area by such class or classes of
fishing vessels as may be prescribed; or
(b) the number of fishing vessels which may be used for fishing in
any specified area; or
(c) the catching in any specified area of such species of fish and for
such period as may be specified in the notification; or
(d) the use of such fishing gear in any specified area as may be
prescribed.
(2) In making an order under sub section (1), the Government shall have
regard to the following matters, namely:-
(a) the need to protect the interests of different sections of persons
engaged in fishing, particularly those engaged in fishing using
traditional fishing craft such as catamaran, country craft or canoe;
(b) the need to conserve fish and to regulate fishing on a scientific
basis;
(c) the need to maintain law and order in the sea; and
(d) any other matter that may be prescribed.
5. Prohibition of use of fishing vessel in contravention of any order made
under section 4 - No owner or master of a fishing vessel shall use, or cause or
allow to be used, such fishing vessel for fishing in any manner, which
contravenes an order made under section 4;
Provided that nothing such order shall be construed as preventing the
passage of any fishing vessel through any specified area and shall not in any
manner cause any damage to any fishing nets or tackles belonging to any
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person who engages in fishing in the specified area by using any traditional
fishing craft such as catamaran, country craft, or canoe.
6. Licensing of fishing vessels - (1) The owner of a registered fishing vessel
may make an application to the authorised officer for the grant of a licence for
using such fishing vessel for fishing in any specified area.
(2) Every application under sub section (1) shall be in such form, contain
such particulars, and be accompanied by such fees as may be prescribed.
(3) The authorised officer may after making such enquiry as he deems fit
and having regard to the matters referred to in sub-section (4), either grant or
refuse to grant, to the owner of the fishing vessel, a licence for using such
fishing vessel for fishing in the specified area or specified areas mentioned in
such licence.
(4) In granting or refusing to grant licence under sub section (2), the
authorised officer shall have regard to the following,  namely:-
(a) whether the fishing vessel is a registered fishing vessel;
(b) the condition of the fishing vessel including the accessories and
fishing gear with which it is fitted;
(c) any order that may be made under section 4;
(d) such other matter that may be prescribed.
(5) A licence granted under this section shall be in such form and subject
to such conditions, including conditions as to payment of such fees and
furnishing such security for the due performance of the conditions, as may be
prescribed;
Provided that different fees, and different amounts by way of security,
may be prescribed in respect of licences for different classes of fishing vessels.
(6) A licence granted under this Section shall be valid for the period
Specified therein or such extended period as the authorised officer may think
fit to allow in any case.
7. Prohibition of fishing using fishing vessels which are not licensed - No
person shall, after the commencement of this Act, carry on fishing in any
specified area using a fishing vessel which is not licensed under section 6:
Provided that nothing in this section shall apply to any fishing vessel,
which is used for fishing at the commencement of this Act, for such period as
may be specified by the Government, by notification.
8. Cancellation, suspension and amendment of licences - (1) If the
authorised officer is satisfied either on a reference made to him in this behalf or
otherwise, that,-
(a) a licence granted under section 6 has been obtained by fraud or
mis-representation as to an essential fact; or
(b) the licence has, without reasonable cause, failed to comply with
the conditions subject to which the licence has been granted or
has contravened any of the provisions of this Act or any order or
rule made thereunder, then without prejudice to any other penalty
to which the licensee may be liable under this Act, the authorised
officer may, after giving the holder of the licence a reasonable
opportunity of showing cause, cancel or suspend the licence or
forfeit the whole or any part of security if any, furnished for the
due performance of the conditions subject to which the licence has
been granted.
(2) Subject to any rules that may be made in this behalf, the authorised
officer may also vary or amend a licence granted under section 6.
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9. Registration of vessels - (1) The owner of every vessel not being a fishing
vessel registered under section 11 of the Marine Products Export Development
Authority Act, 1972 (Central Act 13 of 1972), shall register such vessel under
this Act.
(2) Every application for registration of such vessel shall be made by the
owner thereof to the authorised officer in such form and shall be accompanied
by such fees, as may be prescribed,-
(a) before the expiration of one month from the date on which he
first became the owner of such vessel; or
(b) before the expiration of three months from the commencement
of this Act, whichever is later;
Provided that the authorised officer may, for sufficient
reason to be recorded in writing, extend the time limit for
registration for such period as he thinks fit.
(3) The authorised officer shall issue to the owner of the vessel registered
by him a certificate of registration in the prescribed form and shall enter the
particulars of such certificate, in a register to be kept by him, in such form as
may be prescribed.
(4) Registration once made shall be in force unit it is cancelled by the
authorised officer.
(5) Every vessel registered under this section shall carry a registration
mark, assigned to it by the authorised officer, displayed in the prescribed
manner.
(6) No vessel, other than a registered fishing vessel, shall be entitled to a
licence under section 6.
10. Information to be given to authorised officer about movement of
fishing vessels - Where a registered fishing vessel moves form the area of one
port to the area of another port, the owner of such fishing vessel shall give
information to that effect, in the prescribed manner, to the authorised officer
by whom such fishing vessel was registered and also to the port officer having
jurisdiction over the area whereto such fishing vessel has been moved.
11. Return to be made by owners of registered fishing vessels  - (1) Every
owner of a registered fishing vessel shall furnish to the authorised officer at the
prescribed time and in the prescribed manner such returns as may be
prescribed.
(2) The authorised officer may inspect any registered fishing vessel at any
time to verify the accuracy of any return made under this section.
12. Finality of orders under section 6, 8 or 9 - Every decision of the
authorised officer under section 6, section 8 or section 9, granting or refusing
to grant licence for a fishing vessel or cancelling, suspending, varying or
amending such licence or registering, or cancelling the registration of vessel
shall, subject to any right of appeal under section 13 be final.
13. Appeals against orders refusing grant of licence - (1) Any person
aggrieved by an order of the authorised Officer, refusing to grant licence for a
fishing vessel or cancelling, suspending or varying or amending such licence or
refusing to register a vessel or cancelling the registration of such vessel may
within thirty days from the date on which the order is communicated to him,
prefer an appeal to such authority as may be prescribed (hereafter in this
section referred to as the appellate authority).
Provided that the appellate authority may entertain the appeal after the
expiry of the said period of thirty days if it is satisfied that the appellant was
prevented by sufficient cause from filing the appeal in time.
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(2) On receipt of an appeal under sub-section (1) the appellate authority
shall after giving the appellant a reasonable opportunity of being heard, pass
such orders thereon as it deems fit as expeditiously as possible.
(3) Every order passed by the appellate authority under this section shall
be final.
CHAPTER-III
PENALTIES
14. Power to enter and search fishing vessels - The authorised officer may, if
he has reason to believe that any fishing vessel is being, or has been, used in
contravention of any of the provisions of this act, or of any order or rule made
thereunder or any of the conditions of the licence, enter and search such vessel
and impound such vessel and seize any fish found in it.
15. Disposal of seized fish - (1) The authorised officer shall keep the fishing
vessel impounded under section 14, in such place and in such manner as may
be prescribed.
(2) In the absence of suitable facilities for the storage of the fish seized,
the authorised officer may, if he is of the opinion that the disposal of such fish
is necessary, dispose of such fish and deposit the proceeds thereof in the
prescribed manner in the office of the adjudicating officer.
16. Adjudication - (1) The Government shall, by notification, appoint an officer
not below the rank of a gazetted officer in the Fisheries Department as the
adjudicating officer to exercise such functions and perform such duties as may
be specified in the notification.
(2) The authorised officer shall send a report of the fishing vessel
impounded and the fish seized therefrom under section 14 to the adjudicating
officer, in such manner as may be prescribed.
(3) The adjudicating officer shall hold an enquiry into the matters
mentioned in the report, in the prescribed manner, after giving all the parties
concerned a reasonable opportunity of being heard.
17. Penalty - (1) The adjudicating officer shall, after making an enquiry under
section 16, decide whether any person has used, or caused to use or allowed to
be used any fishing vessel in contravention of any the provisions of this Act, or
of any order or rule made thereunder or any of the conditions of the licence
and impose such penalty not exceeding:-
(a) five thousand rupees, if the value of the fish seized is one
thousand rupees or less;
(b) five times the value of the fish, if the value of the fish seized is
more than one thousand rupees; or
(c) five thousand rupees, in any other case, being a case, not
involving any fish, as may be adjudged by the adjudicating officer.
(2) In addition to any penalty that may be imposed under sub-section (1),
the adjudicating officer may direct that,-
(a) the registration certificate of the fishing vessel or the license,
any condition of which has been contravened, shall be,-
(i) cancelled or revoked, as the case may be; or
(ii) suspended for such period as the adjudicating officer
deems fit; or
(b) the fishing vessel or fish that may have been impounded or
seized as the case may be, under section 14 shall be forfeited to
the Government;
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Provided that no fishing vessel shall be forfeited under
clause (b), if the adjudicating officer after hearing the owner of
such vessel or any person claiming any right thereto is satisfied
that the owner or such person had exercised due care for the
prevention of the commission of such offence.
18. Constitution of Appellate Board and appeal to Appellate Board - (1) The
Government may, by notification constitute one or more Appellate Board or
Appellate Boards.
(2) The Appellate Board shall consist of three members of whom one shall
be a person who is or has been District Judge, who shall be appointed as the
Chairman of the Appellate Board.
(3) Where only one Appellate Board is constituted that Appellate Board
shall have jurisdiction throughout the State, and where more than one
Appellate Board is constituted by the Government, the Government may, by
notification define the jurisdiction of each Appellate Board.
(4) Any person aggrieved by an order of the adjudicating officer may,
within thirty days from the date on which the order is made, prefer an appeal
to the Appellate Board, having jurisdiction to hear such appeal:
Provided that the Appellate Board may entertain any appeal after the
expiry of the said period of thirty days, but not after the expiry of sixty days
from the date aforesaid, if it is satisfied that the appellant was prevented by
sufficient cause from filing the appeal in time.
(5) No appeal under this section shall be entertained by the Appellate
Board unless the appellant has, at the time of filing the appeal, deposited the
amount of penalty payable under the order appealed against:
Provided that, on an application made by the appellant in this behalf, the
Appellate Board may, if it is of the opinion that the deposit to be made under
this sub-section will cause undue hardship to the appellant, by order in writing
dispense with such deposit either unconditionally or subject to such conditions
as it may deem fit to impose.
(6) On receipt of an appeal under sub section (4), the Appellate Board
may, after holding such enquiry as it deems fit, and after giving the parties
concerned a reasonable opportunity of being heard, confirm, modify or set
aside the order appealed against and the decision of the Appellate Board shall
be final; and-
(a) if the sum deposited by way of penalty under sub-section (5)
exceeds the penalty direct to be paid by the Appellate Board, the
excess amount, or
(b) if the Appellate Board sets aside the order imposing penalty, the
whole of the sum deposited by way of penalty, shall be refunded to
the appellant within such period as may be specified in the orders
by the Appellate Board.
19. Revision by Appellate Board - The Appellate Board may call for and
examine the records of any order passed by an adjudicating Officer under
section 17 and against which no appeal has been preferred under section 18
for the purpose of satisfying itself as to the legality or propriety of such order or
as to the regularity of the procedure and pass such order with respect of the
procedure and pass such order with respect thereto as it may think fit.
Provided that no such order shall be made except after giving the person
affected a reasonable opportunity of being heard in the matter.
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20. Powers of adjudicating officer the Appellate Board in relation to
holding enquiry under this Act -(1) The adjudicating officer or the Appellate
Board as the case may be shall, while holding an enquiry, have all the powers
of a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908)
while trying a suit, in respect of the following matters, namely:-
(a) summoning and enforcing the attendance of witnesses;
(b) requiring the discovery and production of any document;
(c) requisitioning any public records or copy thereof from and any
court or office;
(d) receiving evidence on affidavits;
(e) issuing commissions for the examination of witnesses or
documents.
(2) The adjudicating Officer or the Appellate Board shall, while exercising
any power under this Act, be deemed to be a civil court for purposes of sections
345 and 346 of the Code of Criminal Procedure, 1973 (Central Act  2 of 1974).
21. Offences by companies - (1) Where an offence under this Act has been
committed by a company every person who, at the time the offence was
committed, was in charge of, and was responsible, to the company for the
conduct of the business of the company as well as the company, shall be
deemed to be guilty of the offence and shall be liable to be proceeded against
and punished accordingly:
Provided that nothing contained in this sub section shall render any such
person liable to any punishment, if he proves that the offence was committed
without his knowledge or that he had exercised all due deligence to prevent the
commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), where any
offence under this Act has been committed with the consent or connivance of,
or is attributable to any neglect on the part of, any director, manager, secretary
or other officer, such director, manager, secretary or other officer shall be
deemed to be guilty of that offence and shall be liable to be proceeded against
and punished accordingly.
Explanation - For the purposes of this section,-
(a) ‘Company’ means any body corporate and includes a firm or
other association of individuals; and
(b) ‘Director’ in relation to a firm, means a partner in the firm.
CHAPTER-IV
MISCELLANEOUS
22. Exemptions - (1) Nothing contained in this Act, shall apply to survey
vessels belonging to the Central Government or any State Government or any
Public Undertaking.
(2) If the Government is of the opinion that, having regard to the purposes
of this Act, it would not be in the public interest to apply all or any of the
provisions of this Act to any class or classes of fishing vessels used for fishing
in any specified area or specified areas, it may by notification exempt, subject
to such conditions as it may think fit to impose such or classes of fishing
vessels used for fishing in such specified area or specified areas, as it may
specify in the notification, from the operation of all or any of the provisions of
this Act.
23. Protection of action taken in good faith - (1) No suit, prosecution or
other legal proceeding shall lie against the Government or any officer or
authority for anything which is in good faith done or intended to be done in
pursuance of this Act or any order or rule made thereunder.
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(2) No suit or other legal proceedings shall lie against the Government or
any officer or authority for any damage caused or likely to be caused by
anything which is in good faith done or intended to be done in pursuance of
this Act or any rule or order made thereunder.
24. Power to make rules - (1) The Government may, by notification make
rules for carrying out the provisions of this Act.
(2) In particular, and without prejudice to the generality of the foregoing
power, such rules may provide for all or any of the following matters, namely:-
(a) the matters to which regard shall be had in making an order
under sub-section (1) of section 4;
(b) the form of the application for licence under sub-section (1) of
section 6 the particulars which it shall contain and the fees which
shall accompany it;
(c) the matters to which regard be had in granting or refusing a
licence, under clause (d) of sub-section (4) of section 6, the fees
payable for the licence and the security for the due performance of
the conditions of the licence;
(d) the procedure to be followed in granting or refusing to grant a
licence under section 6 or cancelling, suspending, varying or
amending such licence or in registering a vessel under section 9, or
cancelling such registration;
(e) the form of the application for registration of a vessel under
section 9, the particulars which such application shall contain,
and the fees which shall accompany the application; the form of
the certificate of registration and the form of the register referred to
in sub-section (3) of that Section, the manner which the
registration mark referred to in sub-section (5) of that section shall
be displayed.
(f) the manner in which the information referred to in section 10
shall be given;
(g) the time and manner in which returns referred to in  sub-
section (1) of section 11 shall be furnished;
(h) the authority to whom appeals shall be preferred under sub-
section (1) of section 13;
(i) the place and the manner in which an impounded fishing vessel
shall be kept under sub-section (1) of section 15 and the manner
in which the procedure of the disposal of the seized fish shall be
deposited with the adjudicating Officer under sub-section (2) of
that section;
(j) the procedure of the enquiry by the adjudicating officer under
sub-section (3) of section 16;
(k) the qualifications of the members of the Appellate Board other
than the Chairman, the fees and allowances payable to the
Chairman and their members of the Appellate Board; the
procedure of the Appellate Board;
(l) the fees payable for the supply of copies of documents or orders
or for any other purpose or matter involving the rendering of any
service by any officer or authority under this Act;
(m) any other matter which is to be, or may be, provided for by
rules under this Act.
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(3) Every rule made under this Act, shall immediately after it is made, be
laid before the Legislative Assembly of the State if it is in session and if it is not
in session, in the session immediately following, for a total period of fourteen
days which may be comprised in one session or in two successive sessions, and
if before the expiration of the session in which it is so laid or the session
immediately following the Legislative Assembly agree in making any
modification in the rule or in the annulment of the rule, shall, from the date on
which the modification or annulment is notified, have effect only in such
modified form or shall stand annulled as the case may be, so however, that any
such modification or annulment shall be without prejudice to the validity of
anything previously done under that rule.

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