The Marine Products Export Development Authority Act, 1972

[Act No. 13 of 1972]

[20th April, 1972.]

Contents
Sections	Chaptericulars
Title	The Marine Products Export Development Authority Act
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Declaration as to expediency of control by the Union
3.	Definitions
Chapter II	Marine Products Export Development Authority
4.	Establishment and constitution of the Authority
5.	Acts or proceedings of Authority or its Committees not to be invalidated
6.	Salary and allowances of Chairman
7.	Executive officers of the Authority and other staff
8.	Committees of the Authority
9.	Functions of the Authority
10.	Dissolution of the Authority
Chapter III	Registration
11.	Registration of fishing vessel, processing plant, etc
12.	Application, cancellation, fee payable and other matters relating to registration
13.	Returns to be made by owners
Chapter IV	Finance, Accounts and Audit
14.	Imposition of a cess on marine products exported
15.	Payment of proceeds of cess to the Authority
16.	Grants and loans by the Central Government
17.	Constitution of the Fund
18.	Borrowing powers of the Authority
19.	Accounts and audit
Chapter V	Control by Central Government
20.	Power to prohibit or control imports and exports of marine products
21.	Directions by Central Government
22.	Returns and reports
Chapter VI	Miscellaneous
23.	Penalty for making false returns
24.	Penalties for obstructing a member or officer of the Authority in the discharge of his duties and for failure to produce books and records
25.	Other penalties
26.	Offences by companies
27.	Jurisdiction of court
28.	Previous sanction of Central Government
29.	Protection of action taken in good faith
30.	Power to delegate
31.	Suspension of operation of Act
32.	Application of other laws not barred
33.	Power of Central Government to make rules
34.	Power to make regulations