Section 4(1) in Maharashtra Marine Fishing Regulation Act, 1981
(1)The State Government may, having regard to the matters referred to in subsection (2), and after consultation with the Advisory Committee, by order notified in the Official Gazette, regulate, restrict or prohibit,-(a)the fishing in any specified area by such class or classes of fishing vessels as may be specified; or(b)the number of fishing vessels which may be used for fishing in any specified area; or(c)the catching in any specified area of such species of fish and for such period.as may be specified in the orders; or(d)the use of such fishing gear in any specified area as may be prescribed.
