Section 6 in Tamil Nadu Marine Fishing Regulation Rules, 1983
6. Regulation of fishing.
- (i) Every owner of a mechanised fishing boat shall arrange to berth his boat in the Fishing Harbour provided for it by the Government or in a place notified by the authorised officer.(ii)[ (a) No gill net having a stretched mesh size of less than 25 mm. from knot to knot shall be used; [Substituted by G. O. Ms. No. 1. Animal Husbandry and Fisheries (FS-V), dated the 5th January 2000. (Notification No. SRO A-14/2000).](b)No shrimp trawl net having a stretched mesh size less than 37 mm. at the Cod end shall be used.(c)No fish trawl nets having a stretched mesh size less than 75 mm. at the wings and 40 mm. at Cod end shall be used;](iii)Bottom trawling operations shall not be conducted within three nautical miles from the coast line.(iv)[ close season for fishing in a specified area shall be notified, from time to time, by the Government.] [Substituted by G. O. Ms. No. 1, Animal Husbandry and Fisheries (FS-V), dated the 5th January 2000. (Notification No. SRO A-14/2000).](v)The authorised officer shall have the right of prohibiting the catching of any particular species of fish, during any particular season as may be notified.(vi)[ ***] [Omitted by G. O. Ms. No. 1, Animal Husbandry and Fisheries (FS-V), dated the 5th January 2000. (Notification No. SRO A-14/2000).](vii)Fishing within 100 metres below a river mouth is prohibited.(viii)The owner of a non-mechanised fishing vessel shall not use his gill net in the channel earmarked as the passage for mechanised fishing vessels.(ix)Mechanised fishing boat shall not be used for fishing within three nautical miles from the shore.(x)The number of mechanised fishing vessel which may be used for fishing in any specified area shall be decided by the authorised officer having jurisdiction over that area.(xi)When a mechanised fishing boat is taken out from a notified pace of birth or anchoring, it shall follow a specified channel marked by the authorised officer having jurisdiction in the sea upto three nautical miles limit and then proceed to the fishing grounds:Provided that the passing of such mechanised fishing vessel through the specified channel shall not in any manner cause any damage to any fishing gear belonging to any person who engages in fishing in the specified area by using any traditional fishing crafts.(xii)No owner of a fishing vessel shall use or cause or allow to be used such fishing vessel for fishing in any manner which contravene the provisions of these rules.(xiii)[ For resolution of disputes, District Level Peace Committee shall be constituted with the following members under the Chairmanship of District Collector concerned : - [Added by G. O. Ms. No. 1, Animal Husbandry and Fisheries (FS-V), dated the 5th January 2000. (Notification No. SRO A-14/2000).](1)Concerned Sub-Collector/Revenue Divisional Officer having jurisdiction over such coastal area.(2)Concerned Deputy Superintendent of Police.(3)Adjudicating Officer (i.e., Joint Director of Fisheries/Deputy Director of Fisheries).(4)Regional Assistant Director of Fisheries.(5)Two Office bearers of the District Association of fishermen operating non-mechanised and country craft of the district as may be nominated by the District Collector.(6)Two Office bearers of the District Association of fishermen operating mechanised boats of the district as may be nominated by the District Collector.(7)Authorised officer concerned (Member-Secretary)(8)Any other special invitees as desired by the District Collector.(9)Two Fisheries Advisory Committee members as may be nominated by the District Collector.]
