Section 6 in Tamil Nadu Marine Fishing Regulation Act, 1983
6. Prohibition of use of fishing vessel in contravention of any notification made under section 5.
(1)No owner or master of a fishing vessel shall use, or cause or allow to be used, such fishing vessel for fishing in any manner which contravenes a notification issued under section 5:Provided that nothing in such notification shall be construed as preventing the passage of any fishing vessel from, or to, the shore, through any specified area to, or from, any area other than a specified area for the purpose of fishing in such 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 gear] [Substituted 'any fishing nets or tackles' by Act No. 18 of 2017.] belonging to any person who engages in fishing in the specified area by using [country craft or motorised country craft.] [Substituted 'any traditional fishing craft such as catamaran, country craft or canoe' by Act No. 18 of 2017.](2)[ No owner or master of a fishing vessel shall use or cause or allow to be used the fishing vessel for fishing by using prohibited gears and shall also not carry any prohibited gear on board which is prohibited under this Act.(3)No owner or master of a fishing vessel shall use or cause or allow to use the fishing vessel without sea safety, surveillance and communication system as may be prescribed.] [Added by Act No. 18 of 2017.]
