Section 6(5) in Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976
(5)The Central Government may, by notification in the Official Gazette, -(a)declare any area of the continental shelf and its superjacent waters to be a designated area; and(b)make such provisions as it may deem necessary with respect to, -(i)the exploration, exploitation and protection of the resources of the continental shelf within such designated area; or(ii)the safety and protection of artificial islands, off-shore terminals, installations and other structures and devices in such designated area; or(iii)the protection of marine environment of such designated area; or(iv)customs and other fiscal matters in relation to such designated area.Explanation. - A notification issued under this sub-section may provide for the regulation of entry into and passage through the designated area of foreign ships by the establishment of fairways, sealanes, traffic separation schemes or any other mode of ensuring freedom of navigation which is not prejudicial to the interests of India.
