Section 3(1) in The Karnataka Marine Fishing (Regulation) Act, 1986.
(1)The Government may, having regard to the matters referred to in sub-section (2), by notification, 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.
