The Orissa Marine Fishing Regulation Act, 1982

The Orissa G a z e t t e
EXTRAORDINARY
PUBLISHED BY AUTHORITY
 No.  169          CUTTACK,  WEDNESDAY,        JANUARY   19,    2011/PAUSA   29,      1932
FISHERIES &  A.R.D.   DEPARTMENT
NOTIFICATION
The  6th January 2011
No. 182—4Fy(M)-7/2010-FARD—In partial modification of Fisheries & Animal Resources
Development Department Notification No. 7530, dated the 25th June 2007, the Range Officer,
Gahiramatha is declared as Authorised Officer under Orissa Marine Fishing Regulation Act, 1982
with Jurisdiction from Palmyra’s point to Barunei mouth areas in lieu of Range Officer, Rajnagar. As
reported by the CCF (Wildlife) in his Letter No. 7109, dated the 12th October 2010, the cadre of the
Range Officers are declared as Group ‘B’ instead of Group ‘C’ in Forest & Environment Department.
This is done with a view to regulate illegal fishing activities in Sea Turtle Congregation Zones/
Restricted Fishing Zones as well as Marine Protected Areas of the State.
 By  order  of  the Governor
K. N. JENA
Additional Secretary  to Government
Printed and Published by the Director, Printing, Stationery and Publication, Orissa, Cuttack-10
Ex. Gaz. 1922–193+25

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