(2)Without prejudice to the generality of the provisions of sub-section (1), the measures referred to therein may provide for—(a)ensuring the safety and protection of artificial islands, off-shore terminals, installations and other structures and devices in any maritime zone;(b)providing protection to fishermen including assistance to them at sea while in distress;(c)taking such measures as are necessary to preserve and protect the maritime environment and to prevent and control marine pollution;(d)assisting the customs and other authorities in anti-smuggling operations;(e)enforcing the provisions of such enactments as are for the time being in force in the maritime zones; and(f)such other matters, including measures for the safety of life and property at sea and collection of scientific data, as may be prescribed.
