Section 26(2) in Maharashtra Marine Fishing Regulation Act, 1981
(2)no mechanised fishing vessel operating the purse-seine gear beyond the territorial waters (beyond 12 nautical miles), shall land the catch of fish caught by such gear in any port other than the Mirkarwada (Ratnagiri) port in Ratnagiri District.N. A. A. H. D. D. & F. D. No. Matsyavi 1001/27340/(173)/ADF-14 dated 19th October, 2001 (M. G. Part IV-B, page 3)- In exercise of the power conferred by sub-section (1) of section 4 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981) (hereinafter referred to as "the said Act"), the Government of Maharashtra, having regard to the matters referred to in clause (c) of subsection (2) of the said section 4 and after consultation with the Advisory Committee constituted under section 3 of the said Act, for the specified area of the New Fish Jetty (Bhaucha Dhakka), Mazgaon, Mumbai hereby directs that, as the capacity of the New Fish Jetty (Bhaucha Dhakka) Mazgaon, Mumbai is to handle at a time about One Hundred and Fifty fishing vessels considering the nature of fishing operation done by the fishing vessels, the Licensing Officer shall issue licence under section 6 of the said act, to the fishing vessels but not exceeding Seven Hundred and Fifty in the specified area of the New Fish Jetty (Bhaucha Dhakka) Mazgaon, Mumbai.G.N., A.A.H.D.D. & F.D. No. Matsyavi 1001/68/(11) ADF-14 dated 2nd January, 2002 (M.G. Part IV-B, page 2) - In exercise of the powers conferred by sub-section (1) of section 4 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), the Government of Maharashtra, having .regard to the matters referred to in clause (a) of sub section (2) of the said section 4 and after consultation with the Advisory Committee constituted under section 3 of the said Act, hereby amends the Government Order, Agriculture, Animal Husbandry, Dairy Development and Fisheries Department, No. Lavesu. 449/14141/(CR-88)/ ADF-14 dated the 13th October, 1999 and follow, namely:-In the said Order in clause (2) after the words "Ratnagiri District" the following words shall he inserted, namely:-"the Sassoon Dock Port in Mumbai District, the Shrivardhan landing centre in Raigad District, the Vijaydurg landing centre in Sindhudurg district and the Satpati landing centre in Thane District".G.N., A.A.H.D.D. & F.D. No. Matsyavi 1002/(105)/ADF-14 dated 23rd May, 2003 (M.G. Part IV-B, page 559) - In exercise of the powers conferred by sub-section (1) of section 4 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), the Government of Maharashtra, having regard to the matters referred to in clause (d) of sub-section (2) of the said section 4 and after consultation with the Advisory Committee constituted under section 3 of the said Act, hereby directs that five hundred metres sea front area of the Bhaba Atomic Research Centre, Mumbai is declared as "No Fishing Zone".G.N., A.A.H.D.D. & F.D. No. Matsyavi 1002/(141)/ADF-14 dated 15th October, 2003 (M.G. Part IV-B, page 1135) - In exercise of the powers conferred by sub-section (1) of section 4 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), the Government of Maharashtra, having regard to the matters referred to in clause (c) of sub-section (2) of the said section 4 and after consultation with the Advisory Committee constituted under section 3 of the said Act, hereby directs that Licensing Officer shall issue licences under section 6 of the said Act to the additional 500 fishing vessels, for the Second Shift i.e. from 4 pm to 8 pm, in the specified area of the new Fish Jetty (Bhauchaa Dhakka), Mazgaon, MumbaiG.N., A.A.H.D.D. & F.D. No. Matsyavi 1002/12898/(81) ADF-14, dated 23rd May, 2003 (M.G. Part IV-B, page 560) - In exercise of the powers conferred by sub-section (2) of section 18 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), and of all other powers enabling it in this behalf, the Government of Maharashtra, hereby constitute three Appellate Boards, consisting of one member each, for each respective area of Dapoli, Guhagar and Rajapur tahsils in the Ratnagiri District.
