Section 5(1) in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981
(1)Every Indian citizen and every person to whom any of the descriptions specified in sub-item (2) or (3) of item (i) of sub-clause (II) of clause (e) of section 2 applies, who intends to use any foreign vessel for fishing within any maritime zone of India, may make an application to the Central Government for a permit to use such vessel for such purpose.
