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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3)(a) in Tamil Nadu Marine Fishing Regulation Act, 1983

(a)no owner or master of mechanised fishing vessel shall use or cause or allow to be used such fishing vessel for fishing operation in the sea within five nautical miles from the coast line in the State and the owner or master of a mechanised fishing vessel shall use or cause or allow to be used such mechanised fishing vessel only beyond five nautical miles from the coast line in the State and such operation beyond five nautical miles shall be subject to such conditions as may be specified in the Schedule to this Act;