Section 5(1) in Tamil Nadu Marine Fishing Regulation Act, 1983
(1)The Government may, having regard to the matters referred to in sub-section (2), by notification, -(a)regulate, restrict or prohibit the fishing in any specified area by such class or classes of fishing vessels as may be specified in such notification; or(b)regulate or restrict the number of fishing vessel which may be used for fishing in any specified area; or(c)regulate, restrict or prohibit the catching in any specified area of such species of fish and for such period as may be specified in the notification; or(d)regulate, restrict or prohibit the use of such fishing gear in any specified area as may be specified in the notification; or(e)fix the hours in a day during which any person may carry on fishing in any specified area using such class or classes of fishing vessels as may be specified in such notification.
