(2)In issuing a notification under sub-section (1), the State Government shall have regard to the following matters, namely:-(a)the need to protect the interest of different sections of persons engaged in fishing, particularly of those engaged in fishing by use of traditional fishing craft such as catamaran, country craft or canoes,(b)the need to conserve fish and to regulate fishing on scientific basis,(c)the need to maintain law and order in the sea and on shore, and(d)any other matter, that may be prescribed.
