Section 6(3) in Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976
(3)Without prejudice to the generality of the provisions of sub-section (2), the Union has in the continental shelf, -(a)sovereign rights for the purposes of exploration, exploitation, conservation and management of all resources;(b)exclusive rights and jurisdiction for the construction, maintenance or operation of artificial islands, off-shore terminals, installations and other structures and devices necessary for the exploration and exploitation of the resources of the continental shelf or for the convenience of shipping or for any other purpose;(c)exclusive jurisdiction to authorise, regulate and control scientific research; and(d)exclusive jurisdiction to preserve and protect the marine environment and to prevent and control marine pollution.
