The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981

[Act No. 42 of 1981]

[28th September, 1981.]

Contents
Sections	Particulars
Title	The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	Regulation of Fishing by Foreign Vessels
3.	Prohibition of fishing in maritime zones of India by foreign vessels
4.	Grant of licences
5.	Prohibition of fishing by Indian citizens, etc., using foreign vessels
6.	Cancellation or suspension of licence or permit
7.	Foreign vessel entering maritime zones of India without licence or permit to stow gear
8.	Fishing for scientific research, investigation, etc
Chapter III	Powers of Search and Seizure
9.	Grants and loans by the Central Government Jute Fund
Chapter IV	Offences and Penaltie
10.	Penalty for contravention of section 3
11.	Penalty for contravention of licence
12.	Penalty for contravention of permit
13.	Confiscation of vessels, etc
14.	Penalty for contravention of section 7
15.	Penalty for obstruction of authorised officers
16.	Court to pass certain orders
17.	Offences by companies
Chapter V	Miscellaneous
18.	Offences to be cognizable
19.	Cognizance and trial of offences
20.	Magistrate's power to impose enhanced penalties
21.	Place of trial
22.	Presumptions
23.	Protection of action taken in good faith
24.	Act to supplement other laws
25.	Power to make rules
26.	Removal of difficulties