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State of Maharashtra - Section

Section 26 in Maharashtra Marine Fishing Regulation Act, 1981

26. Saving.-

Nothing in this Act shall apply to fishing and fisheries beyond territorial waters.NotificationsG.N., A. & C.D., No. FDX-1481/22167/181/12-ADF, dated 2nd August, 1982 (M.G., Part IV-B, page 799) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), the Government of Maharashtra hereby appoints the 4th day of August 1982 to be the day on which the said Act shall come into force.G.N., A. & C.D., No. FDX-1481/22167/181/12-ADF, dated 4th August, 1982 (M.G., Part IV-B, page 801) - In exercise of the powers conferred by clause (a) of section 2 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), the Government of Maharashtra hereby authorises the officers of the Revenue Department mentioned in column I of the Schedule hereto to exercise the powers conferred on, and discharge the duties imposed upon, an Adjudicating Officer by the said Act, in the municipal wards of Greater Bombay respectively specified against them in column 2 of the said Schedule.Schedule
Officer Municipal Ward
1. Tahsildar, Borivali R and P
2. Tahsildar, Andheri K and H
3. Tahsildar, Kuria L, M, N and T.
4. Tahsildar, Bombay A,B, C, D, E, F and G.
G.N., A. & C.D., No. FDX-1483/45516(335)/ADF-12, dated 2nd November, 1984 (M.G., Part IV-B, page 1294) - In exercise of the powers conferred by clause (c) of section 2 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), the Government of Maharashtra hereby authorises each of the officer specified in column 2 of the schedule hereto to exercise the powers conferred on, and discharge the duties imposed upon the Enforcement Officer by the said Act, in the area, respectively specified against each of them in column 3 of the said Schedule.Schedule
Serial No. Designation of the Officers Area
1 2 3
1 Assistant Fisheries Development Officer (Licensing) Sasoon Dock. Greater Bombay.
2 Assistant Fisheries Development Officer (Licensing) Satpati. Thane District.
3 Assistant Fisheries Development Officer (Licensing) Ratnagiri. Ratnagiri District.
4 Assistant Fisheries Development Officer (Licensing) Alibag. Raigad District.
5 Assistant Fisheries Development Officer (Licensing) Malvan. Sindhudurg
G.N., A.A. H.D.D & F.D. No. Matsyavi-1000/CR-219/ADF/14, dated 25th July, 2000 (M.G. Part IV-B, page 899) - In exercise of the powers conferred by clause (c) of section 2 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), and in supersession of the Government Notification, Agriculture and Co-operation Department No. FDX. 1483/45516/(335)/ADF-12, dated 15th November, 1984, the Government of Maharashtra hereby authorises each of the officers specified in column (2) of the schedule appended hereto to exercise the powers conferred on, and discharge the duties imposed upon the enforcement officer by the said Act, in the area, respectively specified against each of them in column 3 of the said schedule.Schedule
Sr No. Designation Area No. of Posts
(1) (2) (3) (4)
1 Assistant Director of Fisheries Thane 1
2 Chief Executive Officer (FFDA), Shahapur Thane 1
3 Fisheries Development Officer Thane 1
4 Fisheries Training Officer Thane 2
5 Assistant Fisheries Development Officer (L.0) Thane 5
6 Assistant Director of Fisheries Mumbai 1
7 Fisheries Training Officer Mumbai 1
8 Assistant Fisheries Development Officer (L.0) Mumbai 3
9 Assistant Director of Fisheries Raigad 1
10 Chief Executive Officer (BFDA) Raigad 1
11 Fisheries Training Officer Raigad 1
12 Assistant Fisheries Development Officer (L.0) Raigad 4
13 Assistant Director of Fisheries Ratnagiri 1
14 Chief Executive Officer (BFDA) Ratnagiri 1
15 Fisheries Development Officer Ratnagiri 1
16 Fisheries Training Officer Ratnagiri 1
17 Assistant Fisheries Development Officer (L.0) Ratnagiri 4
18 Assistant Director of Fisheries Sindhudurg 1
19 Chief Executive Officer (BFDA) Sindhudurg 1
20 Fisheries Training Officer Sindhudurg 1
21 Assistant Fisheries Development Officer (L.0) Sindhudurg 3
      _______ Total 36 _______
G N., A. & C.D., No. FDX-1481/22167/181/12-ADF, dated 4th August, 1982 (M.G., Part IV-B, page 802) - In exercise of the powers conferred by clause (i) of section 2 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), the Government of Maharashtra hereby authorises the officers of the State Port Organisation specified in column 1 of the Schedule hereto to exercise the powers conferred on, and discharge the duties, imposed upon, a Registration Officer by the said Act, in the areas respectively specified against them in column 2 of the said Schedule.Schedule
Officer Area
  1 2
1. Port Officer, Bandra group of ports, Bandra. The areas falling within the limits of the following ports, namely :-
    (i) Dahanu.
    (ii) Tarapur.
    (iii) Nawapur.
    (iv) Satpati.
    (v) Kalwa.
    (vi) Arnala.
    (vii) Dantiware.
    (viii) Uttan.
    (ix) Manori.
    (x) Vesava.
    (xi) Bandra.
    (xii) Mahim.
    (xiii) Dharavi.
    (xiv) Worli.
2. Port Officer, Mora group of ports, New Ferry Wharf, Bombay 400 009 The areas falling within the limits of the following ports, namely :-
    (i) Vasai.
    (ii) Kalyan.
    (iii) Bhiwandi.
    (iv) Thane.
    (v) Ulwa-Balapur.
    (vi) Panvel.
    (vii) Karanja.
    (viii) Trombay.
    (ix) Mora.
    (x) Mandwa.
    (xi) Rewas.
    (xii) Dharamtar.
    (xiii) Lower Colaba.
    (xiv) Cooprej.
    (xv) Choupati.
    (xvi) Mandvi.
    (xvii) Mazgaon.
    (xviii) Shivdee.
    (xix) Sion.
    (xx) Mahul.
    (xxi) Sassoon Dock.
    (xxii) New Ferry Wharf.
3. Port Officer, Rajpuri group of ports, Rajpuri, District Raigad. The areas falling within the limits of the following ports, namely :-
    (i) Thal.
    (ii) Alibag.
    (iii) Revdanda.
    (iv) Borlimandia.
    (v) Nandgaon.
    (vi) Murud Janjira.
    (vii) Rajpuri.
    (viii) Kumbharu.
    (ix) Shrivardhan.
    (x) Bankot.
4. Port Officer, Ratnagiri group of ports, Ratnagiri. The areas falling within the limits of the following ports, namely :-
    (i) Kelshi.
    (ii) Harnai.
    (iii) Dabhol.
    (iv) Palshet.
    (v) Borya.
    (vi) Jaigad.
    (vii) (Varoda) Tiwari.
    (viii) Ratnagiri.
    (ix) Purnagad.
5. Port Officer, Vijaydurg group of ports, Vijaydurg. The areas falling within the limits of the following ports, namely :-
    (i) Jaitapur (Musakazi)
    (ii) Vijaydurg.
    (iii) Deogad.
    (iv) Achara.
6. Port Officer, Vengurla group of ports,Vengurla. The areas falling within the limits of the following ports, namely :-
    (i) Malvan.
    (ii) Niwati.
    (iii) Vengurla.
    (iv) Redi.
    (v) Kirapani.
G.N., A.A H.D.D. and F.D. No, Matsyavi-1001/27340/(173)/ADF-14, dated 19th October, 2001 (M.G. Part IV-B. page 5) - In exercise of the powers conferred by clause (j) of section 2 of the Maharashtra Marine Fishing Regulation Act, 1981 (MaharashtraLIV of 1981), the Government of Maharashtra, hereby specifies the area of the New Fish Jetty (Bhaucha Dhakka), Mazgaon, Mumbai as a specified area, for the purposes of clause (b) of sub-section (1) of section 4 of the Act.G.O., A. & C.D., No. FDX. 1481/22167/(181)/ADF-12, dated 4th August, 1982 (M.G. Part IV-B, page 817) - In exercise of the powers conferred by sub-section (1) of section 3 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), the Government of Maharashtra hereby constitutes the Advisory Committees for the coastal Districts mentioned in column 1 of the schedule hereto comprising the persons mentioned against each of them in column 2 thereof.Schedule
District Persons  
1. City of Bombay (1) District Magistrate, Greater Bombay. Chairman.
(2) Assistant Director of Fisheries, Bombay. Member-Secretary
(3) Port Officer, Mora Group of Ports. Member
Port Officer, Bandra Group of Ports. Member
Deputy Commissioner of Police, Bombay (Head Quarters) Member
2. Bombay Suburban (1) District Magistrate, Greater Bombay. Chairman.
(2) Assistant Director of Fisheries, Bombay. Member-Secretary
(3) Port Officer, Bandra Group of Ports. Member
(4) Deputy Commissioner of Police, Bombay (Head Quarters) Member
3. Thane (1) District Magistrate, Thane Chairman.
(2) Assistant Director of Fisheries, Thane (Palghar) Member-Secretary
(3) Port Officer, Bandra Group of Ports, Bandra. Member
(4) Port Officer, Mora Group of Ports, Bombay Member
(5) Deputy Commissioner of Police, Thane (Head Quarters). Member
(6) Superintendent of Police, Thane. Member
4. Raigad (1) District Magistrate, Raigad Chairman.
(2) Assistant Director of Fisheries Raigad (Alibag). Member-Secretary
(3) Superintendent of Police, Raigad. Member
Port Officer, Rajpuri Group of Ports Member
Port Officer, Mora Group of Ports. Member
5. Ratnagiri (1) District Magistrate, Ratnagiri Chairman.
(2) Assistant Director of Fisheries Ratnagiri Member-Secretary
(3) Port Officer, Ratnagiri Group of Ports. Member
(4) Port Officer, Vijaydurga Group of Ports. Member
(5) Superintendent of Police, Ratnagiri Member
6. Sindhudurg (1) District Magistrate, Sindhudurg Chairman.
(2) Assistant Director of Fisheries Sindhudurg (Malvan) Member-Secretary
(3) Superintendent of Police, Sindhudurg. Member
(4) Port Officer, Vengurla Group of Ports. Member
G.N., A.A. H.D.D. & F.D. No. Matsyavi-1096/CR-246/ADF-14, dated 14th August, 1996 (M.G. Part IV-B, page 878) - In exercise of the powers conferred by sub-section (1) section 4 of the Maharashtra Marine Fishing Regulation Act 1981 (Maharashtra LIV of 1981), the Government of Maharashtra, having regard to the matters referred to in sub-section (2) of the said section 4 after consultation with the Advisory Committees constituted under section 3 of the said Act, hereby amends the Government Order, Agriculture and Co-operation Department No. FDX. 1481-22167/181/12-ADF, dated the 16th August 1983 as follows, namely :-in clause (iii) of the said Order, for the words "commencing on the 1st June and ending on the Narli Paurnima day" the words "commencing on the 10th June and ending on the Narli Paurnima day or the 15th August whichever is earlier" shall be substituted.G.N. A.A.H.D.D. & F.D. No. MATSYAVI. 1097/13365/CR-200/ADF-14, dated 12th December, 1997 (M. G. Part IV-B, dated 10.2.2000 page 401) - In exercise of the powers conferred by sub-section (1) of section 4 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), the Government of Maharashtra having regard to the matters referred to in clause (b) of sub-section (2) of the said section 4, after consultation with the advisory committees constituted under section 3 of the said Act, hereby directs that,-(i)no trawl gear having less than 35 mm., mesh, shall be operated by any mechanised fishing vessel, within the territorial waters of Thane, Greater Mumbai, Raigad and Sindhudurg Districts;(ii)no trawl gear having less than 25 mm, mesh shall be operated by any mechanized fishing vessel, within the territorial waters of Ratnagiti district.G.N.A.A.H.D.D & F.D. No. Lavesu 499/14141/CR-88/ADF-14, dated 13th October, 1999 (M.G. Part IV-B, page 1265) - In exercise of the powers conferred by sub-section (1) of section 4 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), the Government of Maharashtra having regard to the matters referred to in clause (a) of sub-section (2) of the said section 4, after consultation with the Advisory Committee constituted under section 3 of the said Act, hereby directs that,-
(1)no purse-seine gear shall be operated by any mechanised fishing vessel within the territorial waters (12 nautical miles of greater Mumbai, Thane, Raigad, Ratnagiri and Sindhudurg Districts; and)
(2)no mechanised fishing vessel operating the purse-seine gear beyond the territorial waters (beyond 12 nautical miles), shall land the catch of fish caught by such gear in any port other than the Mirkarwada (Ratnagiri) port in Ratnagiri District.N. A. A. H. D. D. & F. D. No. Matsyavi 1001/27340/(173)/ADF-14 dated 19th October, 2001 (M. G. Part IV-B, page 3)- In exercise of the power conferred by sub-section (1) of section 4 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981) (hereinafter referred to as "the said Act"), the Government of Maharashtra, having regard to the matters referred to in clause (c) of sub­section (2) of the said section 4 and after consultation with the Advisory Committee constituted under section 3 of the said Act, for the specified area of the New Fish Jetty (Bhaucha Dhakka), Mazgaon, Mumbai hereby directs that, as the capacity of the New Fish Jetty (Bhaucha Dhakka) Mazgaon, Mumbai is to handle at a time about One Hundred and Fifty fishing vessels considering the nature of fishing operation done by the fishing vessels, the Licensing Officer shall issue licence under section 6 of the said act, to the fishing vessels but not exceeding Seven Hundred and Fifty in the specified area of the New Fish Jetty (Bhaucha Dhakka) Mazgaon, Mumbai.G.N., A.A.H.D.D. & F.D. No. Matsyavi 1001/68/(11) ADF-14 dated 2nd January, 2002 (M.G. Part IV-B, page 2) - In exercise of the powers conferred by sub-section (1) of section 4 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), the Government of Maharashtra, having .regard to the matters referred to in clause (a) of sub section (2) of the said section 4 and after consultation with the Advisory Committee constituted under section 3 of the said Act, hereby amends the Government Order, Agriculture, Animal Husbandry, Dairy Development and Fisheries Department, No. Lavesu. 449/14141/(CR-88)/ ADF-14 dated the 13th October, 1999 and follow, namely:-In the said Order in clause (2) after the words "Ratnagiri District" the following words shall he inserted, namely:-"the Sassoon Dock Port in Mumbai District, the Shrivardhan landing centre in Raigad District, the Vijaydurg landing centre in Sindhudurg district and the Satpati landing centre in Thane District".G.N., A.A.H.D.D. & F.D. No. Matsyavi 1002/(105)/ADF-14 dated 23rd May, 2003 (M.G. Part IV-B, page 559) - In exercise of the powers conferred by sub-section (1) of section 4 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), the Government of Maharashtra, having regard to the matters referred to in clause (d) of sub-section (2) of the said section 4 and after consultation with the Advisory Committee constituted under section 3 of the said Act, hereby directs that five hundred metres sea front area of the Bhaba Atomic Research Centre, Mumbai is declared as "No Fishing Zone".G.N., A.A.H.D.D. & F.D. No. Matsyavi 1002/(141)/ADF-14 dated 15th October, 2003 (M.G. Part IV-B, page 1135) - In exercise of the powers conferred by sub-section (1) of section 4 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), the Government of Maharashtra, having regard to the matters referred to in clause (c) of sub-section (2) of the said section 4 and after consultation with the Advisory Committee constituted under section 3 of the said Act, hereby directs that Licensing Officer shall issue licences under section 6 of the said Act to the additional 500 fishing vessels, for the Second Shift i.e. from 4 pm to 8 pm, in the specified area of the new Fish Jetty (Bhauchaa Dhakka), Mazgaon, MumbaiG.N., A.A.H.D.D. & F.D. No. Matsyavi 1002/12898/(81) ADF-14, dated 23rd May, 2003 (M.G. Part IV-B, page 560) - In exercise of the powers conferred by sub-section (2) of section 18 of the Maharashtra Marine Fishing Regulation Act, 1981 (Maharashtra LIV of 1981), and of all other powers enabling it in this behalf, the Government of Maharashtra, hereby constitute three Appellate Boards, consisting of one member each, for each respective area of Dapoli, Guhagar and Rajapur tahsils in the Ratnagiri District.