Section 6(5)(b) in Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976

[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

(b)make such provisions as it may deem necessary with respect to, -

(i)the exploration, exploitation and protection of the resources of the continental shelf within such designated area; or

(ii)the safety and protection of artificial islands, off-shore terminals, installations and other structures and devices in such designated area; or

(iii)the protection of marine environment of such designated area; or

(iv)customs and other fiscal matters in relation to such designated area.

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