Section 4(1) in The West Bengal Marine Fishing Regulation Act, 1993
(1)The State Government may, having regard to the provisions of sub-section (2), by order notified in the Official Gazette, regulate, restrict or prohibit the following matters:-(a)the fishing in any specified area by such class or classes of fishing vessels as may be prescribed;(b)the number, size and class of fishing vessels which may be used for fishing in any specified area;(c)the catching in any specified area of such species of fish and for such period as may be specified in the notification;(d)the use of such fishing gear indicating mesh, size or type of construction or by other general description in any specified area as may be prescribed.
