Section 5(4) in Tamil Nadu Marine Fishing Regulation Act, 1983
(4)Notwithstanding anything contained in sub-sections (1) and (2), no owner or master of a deep sea fishing vessel shall use or cause or allow to be used such fishing vessel for fishing operation in the sea within [the territorial waters] [Substituted 'three nautical miles from the coast line in the State' by Act No. 18 of 2017.] and the owner or master of a deep sea fishing vessel shall use or cause or allow to be used such deep sea fishing vessel only beyond [the territorial waters] [Substituted 'three nautical miles from the coast line in the State' by Act No. 18 of 2017.] and [such operation beyond the territorial waters] [Substituted 'such operation beyond three nautical miles' by Act No. 18 of 2017.] shall be subject to such conditions as the Government may, by notification, specify.
