West Bengal Marine Fishing Regulation Act, 1993

Assent by the Governor first published in the Calcutta Gazette, Extraordinary, dated 14th June, 1993. An Act to regulate marine fishing by fishing vessels along the coastline of the State. Whereas it is necessary to regulate marine fishing by fishing vessels along the coastline of the State; It is hereby enacted as follows:-

Act number

Act 9 of 1993

Year

1993

Enacted on

14-06-1993

In force from

14 June 1993

Jurisdiction

West Bengal State Act

Subjects

Environment Forests And Wildlife

Read the full text of West Bengal Marine Fishing Regulation Act, 1993 section by section on LawLens.

Official source: India Code