Section 7 in Kerala Marine Fishing Regulation Act, 1980
7. Prohibition of fishing using fishing vessels which are not licensed.
- No person shall, after the commencement of this Act, carry on fishing in any specified area using a fishing vessel which is not licensed under S. 6:Provided that nothing this section shall apply to any fishing vessel, which was being used for fishing immediately before the commencement of this Act, for such period as may be specified by the Government by notification in the Gazette.
