Section 4 — Declaration of inland water area into Zones.

(1) The State Government may, for the purposes of this Act, declare by notification any inland water area to be a “Zone” depending on the maximum significant wave height criteria specified in sub-section (2). (2) For the purposes of sub-section (1), the State Government may classify the maximum significant wave height criteria into the following Zones, namely:— (i) Zone 1 refers to the area (other than Zone 2 or Zone 3) where the maximum significant wave height does not exceed 2.0 metres; (ii) Zone 2 refers to the area (other than Zone 3) where the maximum significant wave height does not exceed 1.2 metres; and (iii) Zone 3 refers to the area where the maximum significant wave height does not exceed 0.6 metres.

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