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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3)(a) in Maharashtra Fisheries Act, 1960

(a)prohibit or regulate all or any of the following matters, that is to say,-
(i)the erection and use of fixed engines,
(ii)the construction, temporary or permanent, or weirs, dams and bunds,
(iii)the dimension, size of mesh, and kind of nets to be used, and the manner of using them, and the conditions (if any) under which they may be used,
(iv)the use of more than one method of taking fish at one time;