Section 15(1) in The West Bengal Marine Fishing Regulation Act, 1993
(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 the rules or the orders made thereunder or any of the conditions of the licence, enter and search such vessel and impound such vessel with all the fittings and accessories on board and seize any fish found in it.
