Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2000*
| [Tamil Nadu Act No. 25 of 2000] | [12th June, 2000] |
An Act 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 Fifty-first year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th June, 2000 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2000.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 7.- In section 7 of the Tamil Nadu Marine Fishing Regulation, Act, 1983 (Tamil Nadu Act 8 of 1983) (hereinafter referred to as the principal Act),-
(1) in sub-section (4), after item (b), the following item shall be inserted, namely:-
"(bb) the condition of buoy, first aid box, equipment for communication and life saving and are fighting appliances provided in the fishing vessel;";
(2) after sub-section (5), the following sub-section shall be inserted, namely:-
"(5-A) The owner of a fishing vessel which has been licenced under this section before the date of commencement of the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2000 shall provide buoy, first aid box, equipment for communication and such life saving and fire fighting applications at may be prescribed in such fishing vessel within thirty days from such commencement".
3. Amendment of section 10.- In section 10 the principal Act, after sub-section (5), the following sub-sections shall be inserted, namely:-
"(5-A) No fishing vessel shall be registered under this section unless such vessel carry buoy, first aid box, equipment for communication and such life saving and fire fighting appliances as may be prescribed.
(5-B) The owner of a fishing vessel which has been registered under this section before the date of commencement of the Tamil Nadu Marine Fishing Regulation (Amendment) Act, 2000 shall provide buoy, first aid box, equipment for communication and such life saving and fire fighting appliances as may be prescribed in such fishing vessel within thirty days from such commencement".
4. Amendment of section 15.- In section 15 of the principal Act, after the expression "The authorised officer may, if he has reason to believe that," the expression "any fishing vessel has not been provided with buoy, first aid box, equipment for communication and life saving and fire fighting appliances in conformity with the rules made under this Act, or" shall be inserted.
5. Amendment of section 17.- In section 17 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) Where any authorised officer has reason to believe that any fishing vessel has not been provided with buoy, first aid box, equipment for communication and life saving and fire fighting appliances in conformity with the rules made under this Act or any fishing vessel is being or has been used in contravention of any of the provisions of this Act of any notification issued or rule made thereunder or any of the conditions of the licence granted under this Act, he shall makes a report thereof to the adjudicating officer.".
6. Amendment of section 18.- In section 18 of the principal Act,-
(1) in sub-section (1), after the expression "The adjudicating officer shall after the enquiry under section 17, decide whether any person has", the expression "used any fishing vessel without buoy, first aid box, equipment for communication and life saving and fire fighting appliances in conformity with the rules made under the Act or has" shall be inserted;
(2) in sub-section (2), in clause (a), after the expression "the certificate of registration of the fishing vessel which", the expression "does not carry buoy, first aid box, equipment for communication and life saving and fire fighting appliances or which" shall be inserted.
7. Amendment of section 26.- In section 26 of the principal Act, in sub-section (2) after clause (e), the following clause shall be inserted, namely:-
"(ee) the number and description of buoy, first aid box, equipment for communication and life saving and fire fighting appliances to be carried by a fishing vessel;".