Section 11(8) in Tamil Nadu Marine Fishing Regulation Rules, 1983
(8)The life of every member of the crew of every deep sea fishing vessel shall be properly covered by insurance.Prohibition of Fishing by Mechanised Fishing Boats/trawlers Along the Entire East Coast of Tamil Nadu Starting From The Thiruvallur Revenue District to Kanyakumari Town For a Period of 45 Days From 15th April to 29th May of Every Year (Both Days Inclusive)[G. O. Ms. No. 5, Animal Husbandry and Fisheries (FS-V), dated the 5th January 2001]No. II(2)/AHFI/143/2001. - In exercise of the powers conferred by clause (a) of sub-section (1) of section 5 and clause (b) of sub-section (2) of section 5 of the Tamil Nadu Marine Fishing Regulation Act, 1983 (Tamil Nadu Act 8 of 1983), the Governor of Tamil Nadu hereby prohibits the fishing by the mechanised fishing boats/trawlers along the entire East Coast of Tamil Nadu starting from the Thiruvallur Revenue district to Kanniyakumari town for a period of 45 days from the 15th April to the 29th May every year (both days inclusive) to conserve the fishery wealth in the sea.
