Section 3 in Maharashtra Marine Fishing Regulation Act, 1981
3. Constitution of Advisory Committees.-
(1)The State Government may by order constitute an Advisory Committee for each coastal District, with the District Magistrate as the Chairman and the Assistant Director of Fisheries of the District as the member secretary, with representatives of the State Port Department and the Police Department as members. The Chairman shall co-opt representatives of other Government Departments and of the fishermen and the trade as he may deem fit. The Committee shall recommend to the State Government the regulations to be enforced under Chapter II.(2)The Committee shall advise the State Government on the following issues which may come up for consideration while enforcing the Act :-(i)reservation of specified areas of the sea for fishing by vessels of a specified type;(ii)prohibition of vessels of specified type or specified types from fishing in any specified area;(iii)laying down maximum number of fishing vessels of specified type to be allowed for fishing in specified areas;(iv)laying down the maximum number of fishing vessels of specified types to be registered in each of the ports in the District;(v)regulation or prohibition to catch specified species of fish in any specified area;(vi)regulation or prohibition of specified fishing gear in specified areas;(vii)prescribe timings for fishing operations where necessary;(viii)any other matter which would facilitate effective enforcement of the provisions of the Act.
