Section 4(2) in Kerala Marine Fishing Regulation Act, 1980
(2)In making an order under sub-section (1), the Government shall have regard to the following matters, namely:-(a)the need to protect the interests of different sections of persons engaged in fishing, particularly those engaged in fishing using of traditional fishing craft such as catamaran, country craft or canoe;(b)the need to conserve fish and to regulate fishing on a scientific basis; the need to maintain law and order in the sea;(c)any other matter that may be prescribed.
