Section 5(2) in Tamil Nadu Marine Fishing Regulation Act, 1983
(2)In issuing a notification under sub-section (1), the Government shall have regard to the following matters, namely : -(a)the need to protect the interest of different sections of persons engaged in fishing, particularly, those engaged in fishing using traditional fishing craft such as catamaran, country craft or canoe;(b)the need to conserve fish and to regulate fishing on a scientific basis;(c)the need to maintain law and order in the sea;(d)such other matters as may be prescribed.
