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TAMIL NADU MARINE FISHING REGULATION (AMENDMENT) ACT, 2011
T.N. ACT NO.5/2011
TAMIL NADU MARINE FISHING REGULATION (AMENDMENT) ACT, 2011
(Received the Assent of the Governor of Tamil Nadu on March 1, 2010 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.90, page 53, dated March 2, 2011)
An Act further to amend the Tamil Nadu Marine Fishing Regulation Act, 1983.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-second Year of the Republic of India as follows:—
1. Short title and commencement.— (i) This Act may be called the
Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2011.
Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2011.
(ii) It shall come into force on such date as the State Government may, by Notification, appoint
2. Amendment of Section 3.— In Section 3 of the Tamil Nadu Marine
Fishing Regulation Act,1983, for Clause (g), the following Clause shall be
substituted, namely:—
Fishing Regulation Act,1983, for Clause (g), the following Clause shall be
substituted, namely:—
(g) "Mechanized fishing vessel"means a ship or boat fitted with mechanical means of propulsion having an engine of not less than twenty Horse Power but not more than one hundred and fifty Horse Power and measuring in length not less than ten metres and less than twenty metres, but does not include a deep sea fishing vessel; and a "deep sea fishing vessel" means a ship or boat fitted with mechanical means of propulsion having an engine of more than one hundred and fifty Horse Power and measuring in length not less than twenty metres;
