Section 4 in Kerala Marine Fishing Regulation Act, 1980
4. Power to regulate, restrict or prohibit certain mattes within specified area.
(1)The Government may, having regard to the matters referred to in subsection(2), by order notified in the Gazette, regulate, restrict or prohibit-(a)the fishing in any specified area by such class or classes of fishing vessels as may be prescribed; or(b)the number of fishing vessels which may be used for fishing in any specified area; or(c)the catching in any specified area of such species of fish and for such period as may be specified in the notification; or(d)the use of such fishing gear in any specified area as may be prescribed.(e)[ the production, keeping and transportation of such type of, or such size of. fishing vessel or fishing gear, as may be prescribed; [Inserted by Kerala Act No. 22 of 2017, dated 18.9.2017.](f)the use of any dynamite, other explosive substance, poison or noxious chemicals, light or other destructive materials to catch or destroy the fish in the specified area as may be prescribed.](2)In making an order under sub-section (1), the Government shall have regard to the following matters, namely:-(a)the need to protect the interests of different sections of persons engaged in fishing, particularly those engaged in fishing using of traditional fishing craft such as catamaran, country craft or canoe;(b)the need to conserve fish and to regulate fishing on a scientific basis; the need to maintain law and order in the sea;(c)any other matter that may be prescribed.
