Section 4(5) in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981
(5)A licence granted under this section-(a)shall be in such form as may be prescribed;(b)shall be valid for such areas, for such period, for such method of fishing and for such purposes as may be specified therein;(c)may be renewed from time to time; and(d)shall be subject to such conditions and restrictions as may be prescribed and to such additional conditions and restrictions as may be specified therein. 4
