Section 4(1) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980
(1)The Government may, having regard to the matters referred to in sub-section (2) by an order notified in the Official Gazette, regulate, restrict or prohibit-(a)the fishing in any specified area by such class or classes of fishing vessels as may be prescribed; or(b)the number of fishing vessels which may be used for fishing in any specified area; or(c)the catching in any specified area of such species of fish and for such period as may be specified in the notification; or(d)the use of such fishing gear in any specified area as may be prescribed; or(e)the fishing in any specified area during such period of day or night as may be prescribed.
