Section 7(5) in Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976
(5)No person (including a foreign Government) shall, except under, and in accordance with, the terms of any agreement with the Central Government or of a licence or a letter of authority granted by the Central Government, explore or exploit any resources of the exclusive economic zone or carry out any search or excavation or conduct any research within the exclusive economic zone or drill therein or construct, maintain or operate any artificial island, off-shore terminal, installation or other structure or device therein for any purpose whatsoever:Provided that nothing in this sub-section shall apply in relation to fishing by a citizen of India.
