Section 14 in The West Bengal Marine Fishing Regulation Act, 1993
14. Management and control of fishing harbours and fish landing centres.
- The State Government may, for the purposes of this Act, by notification, declare any harbour as a fishing harbour and any centre for landing of fish as a fish landing centre, and thereupon the management and control of such fishing harbour and fish landing centre shall vest in the State Government.(2)The State Government may, by notification, appoint a Fishery Terminal Authority and transfer to it the management and control or any fishery harbour and fish landing centre.(3)The constitution, powers and functions of the Authority referred to in sub-section (2) shall be such as may be prescribed.(4)The State Government shall have powers to levy and collect fees or charges from the operator of a fishing vessel, transporter of fish and others using the facilities of a fishing harbour or fish landing centre at such rates as that Government may fix:Provided that the State Government may authorise the Authority referred to in sub-section (2) to exercise all or any of the powers of that Government under this sub-section.
