(1)The State Government may, having regard to the matters referred to in sub-section (2), by notification in the Official Gazette, regulate, restrict or prohibit in any specified area,-(a)the fishing by such class or classes of fishing vessels and for such period as may be specified in the notification;(b)the catching of such species of fish and for such period as may be specified in the notification,(c)the use of such fishing gears as may be specified in the notification,(d)the mariculture,(e)the collection of biological specimen, and(f)the number of fishing vessels which may be used for fishing.
