Section 4 in The Karnataka Marine Fishing (Regulation) Act, 1986.
4. Prohibition of use of fishing vessel in contravention of any order made under section 3.
- No person including the owner or master of a fishing vessel shall use, or cause or allow to be used, such fishing vessel for fishing in any manner which contravenes the order made under section 3:Provided that nothing in such order shall be construed as preventing the passage of any fishing vessel from or to the shore, through any specified area to or from any area other than a specified area for the purposes of fishing in such other area or for any other purpose :Provided further that the passing of such fishing vessel through any specified area shall not in any manner cause any damage to any fishing nets or tackles belonging to any person who engages in fishing in the specified area by using any fishing vessel.
