Section 5A in Kerala Marine Fishing Regulation Act, 1980
5A. Prohibition of use of fishing vessel for the purposes other than fishing.—
No owner of a fishing vessel shall use, or cause or allow to be used the fishing vessel for any purpose other than fishing without the prior permission of the Authorised Officer.- No owner or master of a fishing vessel shall use, or cause or allow to be used, such fishing vessel for fishing in any manner which contravenes an order made under S. 4:Provided that nothing in such order shall be construed as preventing the passage of any fishing vessel from, or to, the shore, through any specified area to, or form, any area other than a specified area for the purpose of fishing in such other area or for any other purpose:Provided further that the passing of such fishing vessel through any specified area shall not in any manner cause any damage to any fishing nets or tackles belonging to any person who engages in fishing in the specified area by using any traditional fishing craft such as catamaran, country craft, or canoe.
