Section 7 in Maharashtra Marine Fishing Regulation Act, 1981
7. Prohibition of using fishing vessels which are not licensed.-
No persons shall, after the commencement of this Act, carry on fishing in any specified area using a fishing vessel which is not licensed under section 6:Provided that nothing in this section shall apply to any fishing vessel, which was being used for fishing immediately before the commencement of this Act, for a period of six months from such commencement, or such longer period as the State Government may, by notification in the Official Gazette, specify.
