The Orissa Marine Fishing Regulation Rules, 1982

 
 
 EXTRAORDINARY 
PUBLISHED BY AUTHORIT 
 
    No.   220     CUTTACK,    SATURDAY,    FEBRUARY     5,   2005/    MAGHA    16,    1926 
 
FISHERIES & ANIMAL RESOURCES DEVELOPMENT DEPARTMENT  
NOTIFICATION 
The 4th February 2005 
    
 No.1874-4-Fy.M-16/2000 (Pt.)/FARD — In exercise of the powers conferred by section 24 of 
the Orissa Marine Fishing Regulation Act ,1982 (Orissa Act 10 of 1982) , the State Government do 
hereby make the following rules further to amend the Orissa Marine Fishing Re gulation Rules , 
1983, namely :–  
1- (1) These rules may be called the “ Orissa Marine Fishing Regulation (Amendment) 
Rules, 2005”.  
(2) They shall come into force on the date of their publication in the Orissa Gazette . 
2- In the Orissa Marine Fishing Regulatio n Rules , 1983 , (hereinafter referred to as the said 
rules), in rule 2, after clause (c) , the following clause shall be inserted , namely :–  
“ (cc) "fishing gear" means the equipment or implement , excluding boat, to capture fishes or 
aquatic animals irrespect ive of the materials employed for fabrication ;”.  
3- In the said rules , in rule 24 , for the words ‘Additional Director of Fisheries ’, the words 
‘Director of Fisheries ’ shall be substituted . 
4- In the said rules, in Form VI, for the district Cuttack appearin g in Column-(1) and the entries 
made against it, the following shall be substituted , namely :–  
“ Jagatsinghpur Paradeep Jagatsinghpur district from Hansua 
river mouth southwards till 
Harishpurgarh (North Devi river 
mouth) 
450 10 (OS) 
 
40 (DS)”
 
 
                                                                                                                 By order of the Governor  
 
                                                                                                                   B.K.DAS 
Joint secretary to Government  
 
 
 
Printed and Published by the Director of Printing, Stationery and Publication, Orissa, Cuttack -10 
                                                             Ex. Gaz.No.1598-193+100 

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