Section 26(2) in Tamil Nadu Marine Fishing Regulation Act, 1983
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely : -(a)the matters to which regard shall be had in issuing a notification under sub-section (1) of section 5;(b)the forms of the application for licence under sub-section (1) of section 7, the particulars which it shall contain and the fees which shall accompany it;(c)the matters, to which regard shall be had in granting or refusing a licence, under section 7, the fees payable for the licence and the security for the due performance of the conditions of the licence;(d)the procedure to be followed in granting or refusing a licence under section 7, or cancelling, suspending, varying or amending such licence or in registering a fishing vessel under section 10 or [cancelling or suspending the certificate of registration or in registering a unit under section 10-A or cancelling or suspending the certificate of registration of unit] [Substituted 'cancelling or suspending the certificate of registration' by Act No. 18 of 2017.];(e)[ the form of the application for registration of a fishing vessel under section 10 or registration of a unit under section 10-A, the particulars which such application shall contain, the fees which shall accompany the application, the form of the certificate of registration, the form of the register referred to in that section; [Substituted by Act No. 18 of 2017.](ea)the number and description of sea safety, surveillance and communication system to be carried by a fishing vessel;(eb)the procedure to be followed by the inspection officer in conducting inspection and issuing certificate under section 7 and section 10 and the procedure to be followed to enter, search and seize the fishing vessel or gear under sub-section (1) of section 15.](ee)[ the number and description of buoy, first aid box, equipment for communication and life saving and fire fighting appliances to be carried by a fishing vessel;] [Substituted by the Tamil Nadu Act 25 of 2000.](f)the manner in which the information referred to in section 11 shall be given;(g)the returns to be furnished to the authorised officer under sub-section (1) of section 12 and the time and the manner in which such returns shall be furnished;(h)the place and the manner in which an impounded fishing vessel shall be kept under sub-section (1) of section 16 and the manner in which the proceeds of the disposal of the seized fish shall be deposited with the adjudicating officer under sub-section (2) of that section;(i)the procedure of the enquiry by the adjudicating officer under sub-section (2) of section 17;(j)the fees payable for the supply of copies of documents or orders or for any other purpose or matter involving the rendering of any service by any officer or authority under this Act;(k)the condition that may be imposed in the notification under sub-section (1) of section 5;(l)[ the prohibition or regulation of the use of fishing gear; [Substituted by Act No. 18 of 2017.](m)the regulation of the dimension and kind of gear to be used and the mode of using them;(n)the prohibition of fishing in the specified area;(o)the prohibition the use of any dynamite or other explosive substance, poison or noxious materials to catch or destroy the fish;(p)manner of sea ranching of any fish in the specified area;(q)manner of installation of artificial reef and Fish Aggregating Device (FAD);(r)any other matter which is to be, or may be, provided for by rules under this Act;]
