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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(1) in Kerala Marine Fishing Regulation Act, 1980

(1)Where any authorised officer referred to in S.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 report thereof to the adjudicating officer.