Section 5 in The West Bengal Marine Fishing Regulation Act, 1993
5. Prohibition of use of fishing vessel in contravention of any order made under section 4.
- No owner or master of a fishing vessel shall use, or cause or allow to be used, any fishing vessel for fishing in such manner as cause or allow to be used, any fishing vessel for fishing in such manner as contravenes an order made under section 4:Provided that nothing in such order shall be construed as preventing the passage of any fishing vessel from or to the shore through any specified area, or to or from any area, other than a specified area, for the purpose of fishing in any other area or for any other purpose:Provided further that the passing of such fishing vessel through any specified area shall not, in any manner, cause any damage to any fishing nets or tackles belonging to any person who engages in fishing in the specified area by using any registered fishing vessel.
