Section 9(1) in Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976
(1)The maritime boundaries between India and any State whose coast is opposite or adjacent to that of India in regard to their respective territorial waters, contiguous zones, continental shelves, exclusive economic zones and other maritime zones shall be as determined by agreement [(whether entered into before or after the commencement of this section)] [See G.S.R. 646(E) of 1981.] between India and such State and pending such agreement between India and any such State, and unless any other provisional arrangements are agreed to between them, the maritime boundaries between India and such State shall not extend beyond the line every point of which is equidistant from the nearest point from which the breadth of the territorial waters of India and of such State are measured.
