Section 7(6)(b) in Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976

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Union of India - Subsection

Section 7(6)(b) in Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976

(b)make such provisions as it may deem necessary with respect to, -

(i)the exploration, exploitation and protection of the resources of such designated area; or

(ii)other activities for the economic exploitation and exploration of such designated area such as the production of energy from tides, winds and currents; or (iii) the safety and protection of artificial islands, off-shore terminals, installations and other structures and devices in such designated area; or

(iv)the protection of marine environment of such designated area; or

(v)customs and other fiscal matters in relation to such designated area.

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Union of India - Subsection

Section 7(6)(b) in Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976