Section 7(5A) in Tamil Nadu Marine Fishing Regulation Act, 1983
(5A)[ The owner of a fishing vessel which has been licensed under this Act section before the date of commencement of the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2000, shall provide busy, first aid box, equipment for communication and such life saving and fire fighting applications at may be prescribed in such fishing vessel within thirty days from such commencement.] [Inserted by the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2000 (Tamil Nadu Act 25 of 2000).][(5-B) The owner of a fishing vessel which has been licenced under this section before the date of commencement of the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2016 shall provide sea safety, surveillance and communication system as may be prescribed in such fishing vessel within ninety days from such commencement.] [Inserted by Act No. 18 of 2017.]
