Section 3(2) in The Karnataka Marine Fishing (Regulation) Act, 1986.
(2)In making an order under sub-section (1), the Government shall have regard to the following matters namely : -(a)the need to protect the interests of different sections of persons engaged in fishing particularly those engaged in fishing using traditional fishing craft such as country craft or canoe ;(b)the number of fishing vessels which may be used for fishing in any specified area;(c)the need to maintain law and order in the sea ; and(d)any other matter that may be prescribed.
