Section 26 in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980
26. Exemptions.
(1)Nothing contained in this Act shall apply to survey vessels belonging to the Central Government or any State Government or any public undertaking.(2)If the Government is of the opinion that, having regard to the purpose of this Act, it would not be in the public interest to apply all or any of the provisions of this Act to any class or classes of fishing vessels used for fishing in specified area or areas, it may by notification in the Official Gazette, exempt, subject to such conditions as it may think fit to impose, such classes or classes of fishing vessels used for fishing in such specified area or areas as it may specify in the notification, from the operation of all or any of the provisions of this Act.
