Section 356B(d) in The Merchant Shipping (Amendment) Act, 2003
(d)" coastal waters" means any part of the territorial waters of India, or any marine areas adjacent thereto over which India has, or, may hereafter have, exclusive jurisdiction in regard to control of marine pollution under the Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 (80 of 1976 ), or any other law for the time being in force;
