Section 3(b) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980
(b)any Officer of the Central Government, not being any officer below the rank of a Gazetted Officer or a Commissioned Officer in the armed forces of the Union, with the consent of that Government, to exercise the powers conferred on and discharge the duties imposed upon any such authorised officer under this Act in such area as may be specified in the notification.
