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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3)(b) in Tamil Nadu Marine Fishing Regulation Act, 1983

(b)no owner or master of motorised country craft having motorised means of propulsion either from single engine or from multiple engines having capacity of eight Horse Power and above shall use or cause or allow to be used such fishing vessel for fishing operation in the sea within three nautical miles from the coast line in the State and the owner or master of a motorised country craft having motorised means of propulsion either from single engine or from multiple engines having capacity of eight Horse Power and above shall use or cause or allow to be used such fishing vessel only beyond three nautical miles from the coast line in the State and such operation beyond three nautical miles shall be subject to such conditions as may be specified in the Schedule to this Act.]