Section 9(2) in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981
(2)Where the officer referred to in sub-section (1) (hereinafter referred to as authorised officer) has reason to believe that any foreign vessel has been, is being, or is about to be, used for committing an offence under this Act, he may, with or without a warrant,-(a)seize and detain such vessel, including any fishing gear, fish equipment, stores or cargo found on board such vessel or belonging to the vessel, and seize and detain any fishing gear abandoned by the vessel;(b)require the master of the vessel so seized or detained to bring such vessel to any specified port;(c)arrest any person who, such officer has reason to believe, has committed such an offence.
