Section 8 in Tamil Nadu Marine Fishing Regulation Act, 1983
8. Prohibition of fishing using fishing vessels which are not licensed.
- No person shall, after the commencement of this Act, carry on fishing to any specified area using a fishing vessel which is not licensed under section 7:Provided that nothing in this section shall apply to any fishing vessel, which was being used for fishing immediately before the commencement of this Act, for a period of three months or such further period as may be specified by the Government, by notification.
