297. Things of value within territorial waters or continental shelf and resources of the exclusive economic zone to vest in the Union
(1)All lands, minerals and other things of value underlying the ocean within the territorial waters, or the continental shelf, or the exclusive economic zone, of India shall vest in the Union and be held for the purposes of the Union.(2)All other resources of the exclusive economic zone of India shall also vest in the Union and be held for the purposes of the Union.(3)The limits of the territorial waters, the continental shelf, the exclusive economic zone, and other maritime zones, of India shall be such as may be specified, from time to time, by or under any law made by Parliament.[Editorial comment-The Constitution (Fifteenth Amendment) Act, 1963, by this amendment they revised the phrase “or the continental shelf” will be added. This addition would follow the words “territorial waters” from the previous version of the article.][Editorial comment-The Constitution (Fortieth Amendment) Act, 1976, gave the Parliament the power to periodically define India's territorial seas, continental shelf, exclusive economic zone (EEZ), and maritime zones. This amendment modified Article 297 of the Constitution. It empowered the Parliament to periodically specify the boundaries of India’s continental shelf, territorial seas, exclusive economic zone (EEZ), and marine zones."Also Refer]
