Andaman and Nicobar Islands Marine Fishing (Amendment) Regulation, 20111
| [No. 2 of 2011] |
(Promulgated by the President in the Sixty-second Year of the Republic of India)
A regulation to amend the Andaman and Nicobar Islands Marine Fishing Regulation, 2003
In exercise of the powers conferred by Article 240 of the Constitution, the President is pleased to promulgate the following regulation made by her-
1 Promulgated by the President on November 4, 2011 and published in the Gazette of India, Extra., Part II, Section 1, dated 4th November, 2011, pp. 1–2, No. 26
1. Short title and commencement.-(1) This regulation may be called the Andaman and Nicobar Islands Marine Fishing (Amendment) Regulation, 2011.
(2) It shall come into force on such date as the Administrator may, by notification in the Official Gazette, appoint.
2. Amendment of Section 2.-In the Andaman and Nicobar Islands Marine Fishing Regulation, 2003 (Reg. 1 of 2003) (hereinafter referred to as the principal regulation), in Section 2, for clause (n), the following clause shall be substituted, namely-
‘(n) "registered fishing vessel" means-
(i) a fishing vessel registered under the Merchant Shipping Act, 1958 (44 of 1958); or
(ii) a vessel not registered under the Merchant Shipping Act, 1958 (44 of 1958), but registered as a fishing vessel under Section 9;’.
3. Amendment of Section 9.-In Section 9 of the principal regulation, for sub-section (1), the following sub-section shall be substituted, namely-
"(1) No owner of a vessel, other than a registered fishing vessel, shall use or cause the vessel to be used for the purpose of fishing in the specified area.".