Section 16(1) in The Orissa Marine Fishing Regulation Act, 1982
(1)Where any authorised officer, referred to in Section 14, 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.
