Section 20(1) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980
(1)Where any authorised officer, referred to in section 18, has reason to believe that any fishing vessel is being or has been used in contravention of any of the provisions of this Act or any order or rule made thereunder, or any of the conditions of the licence, he shall make a report thereof to the adjudicating officer.
