Section 5 in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980
5. Prohibition of use of fishing vessels in contravention to the Regulations made under section 4.
- No owner or master of a fishing vessel shall use, or cause or allow to be used, such fishing vessels for fishing in any manner which contravenes an order made under section 4:Provided that nothing in such order shall be construed as preventing the passage of any fishing vessel from, or to, the shore, through any specified area for the purpose of fishing in such other area or for any other purpose:Provided further that the passing of such fishing vessel through any specified area shall not in any manner cause any damage to any fishing nets or tackles belonging to any person who is engaged in fishing in the specified water area by using any traditional fishing craft such as catamaran, country craft, or canoe.
