The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981

26 sections.

Section 1 — Short title and commencement.
Section 2 — Definitions.
Section 3 — Prohibition of fishing in maritime zones of India by foreign vessels.
Section 4 — Grant of licences.
Section 5 — Prohibition of fishing by Indian citizens, etc., using foreign vessels.
Section 6 — Cancellation or suspension of licence or permit.
Section 7 — Foreign vessel entering maritime zones of India without licence or permit to stow gear.
Section 8 — Fishing for scientific research, investigation, etc.
Section 9 — Authorised officers and their powers.
Section 10 — Penalty for contravention of section 3.
Section 11 — Penalty for contravention of licence.
Section 12 — Penalty for contravention of permit.
Section 13 — Confiscation of vessels, etc.
Section 14 — Penalty for contravention of section 7.
Section 15 — Penalty for obstruction of authorised officers.
Section 16 — Court to pass certain orders.
Section 17 — Offences by companies.
Section 18 — Offences to be cognizable.
Section 19 — Cognizance and trial of offences.
Section 20 — Magistrate’s power to impose enhanced penalties.
Section 21 — Place of trial.
Section 22 — Presumptions.
Section 23 — Protection of action taken in good faith.
Section 24 — Act to supplement other laws.
Section 25 — Power to make rules.
Section 26 — Removal of difficulties.

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