Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Marine Fishing Regulation (Amendment) Act, 2015 30 OF 2015 [21 August 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 2 of Mah. LIV of 1981 3. Amendment of section 13 of Mah. LIV of 1981 4. Repeal of Mah. Ord. VIII of 2015 and saving Maharashtra Marine Fishing Regulation (Amendment) Act, 2015 30 OF 2015 [21 August 2015] An Act to amend the Maharashtra Marine Fishing Regulation Act, 1981. WHEREAS both Houses of the State Legislature were not in session ; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action to amend the Maharashtra Marine Fishing Regulation Act, 1981, for the purposes hereinafter appearing ; and, therefore, promulgated the Maharashtra Marine Fishing Regulation (Amendment) Ordinance, 2015, on the 1st June 2015 ; AND WHEREAS, it is expedient to replace the said Ordinance by an Act of the State Legislature ; it is hereby enacted in the Sixty-sixth Year of the Republic of India as follows :- 1. Short title and commencement :- (1) This Act may be called the Maharashtra Marine Fishing Regulation (Amendment) Act, 2015. 2. Amendment of section 2 of Mah. LIV of 1981 :- I n section 2 of the Maharashtra Marine Fishing Regulation Act, 1981 (hereinafter referred to as the principal Act ), for clause (i), the following clause shall be substituted, namely :- " ( i) Registration Officer means the Assistant Commissioner of Fisheries and includes any other Officer authorised by the State Government by notification in the Official Gazette, to exercise the powers conferred on, and discharge the duties imposed upon, a Registration Officer by this Act, in such area as may be specified in the notification ; . 3. Amendment of section 13 of Mah. LIV of 1981 :- In section 13 of the principal Act, in sub-section (1), for the words the Chief Ports Officer of the State Port Organisation the words the Commissioner of Fisheries, Government of Maharashtra shall be substituted. 4. Repeal of Mah. Ord. VIII of 2015 and saving :- (1) The Maharashtra Marine Fishing Regulation (Amendment) Ordinance, 2015, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the corresponding provisions of the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or, as the case may be, issued under the corresponding provisions of the principal Act, as amended by this Act.