Section 44 in West Bengal Inland Fisheries Rules, 1985
44. Entry, search and seizure.
The requiring authority or a police officer not below of rank of Assistant Sub-Inspector with a view to securing the delivery of levy fish may(a)inspect or cause to be inspected any document or books of account as well as any stock of fish belonging to a dealer;(b)require any dealer to give any information of his possession with respect to any purchase or sale or storage of fish;(c)stop and search any person and vehicle or vessel of animal used or suspected of being used for delivery of fish from premises where he has reason to believe that fish are stored;(d)enter and inspect or break open and search at any time between sunrise and sunset any premises where he has reason to believe that fish are stored :Provided that in exercising the powers under this rule due regard shall be paid to the social and religious custom of the occupants of the places and premises, vehicles or vessels:Further provided that the requiring authority or police officer shall have power to take such aid or assistance as may be necessary for taking any action under this rule.
