Section 25(2) in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form in which an application for a licence or permit may be made and the fees that shall accompany such application;(b)the matters which may be taken into account in the granting of licences and permits;(c)the form of licences and permits and the conditions and restrictions subject to which licences and permits may be granted;(d)the manner in which the fishing gear of a foreign vessel shall be kept stowed under section 7;(e)the terms and conditions under which a foreign vessel may be permitted to be used for fishing within any maritime zone of India for the purpose of carrying out any scientific research or investigation or for any experimental fishing under section 8;(f)the form in which an application may be made for releasing the vessel or other things seized under the first proviso to clause (a) of sub-section (4) of section 9;(g)any other matter which is required to be, or may be, prescribed.
