(1)The Authority shall perform the following functions, namely(a)to develop, regulate and control the fisheries harbour terminals;(b)to acquire land and purchase of equipment and machinery for fisheries harbour terminals;(c)to provide safety measures for arrival and departure of the vessels and shore installations within the fisheries harbour terminals;(d)to arrange quick and hygienic handling and disposal of fish within the fisheries harbour terminals;(e)to keep the fisheries harbour area clean and free from pollution;(f)to perform such other functions as may be entrusted by State Government; and(g)to do such other functions as are necessary for efficient discharge of functions of the Authority.
