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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1) in The Karnataka Marine Fishing (Regulation) Act, 1986.

(1)The authorised officer may, if he 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, enter and search such vessel and impound such vessel and seize any fish found in it.