Section 4(1) in The Suppression Of Unlawful Acts Against Safety Of Maritime Navigation And Fixed Platforms On Continental Shelf Act, 2002
(1)Notwithstanding anything contained in the Code, for the purpose of this Act, the Central Government may, by notification in the Official Gazette, confer on any Gazetted Officer of the Coast Guard or any other Gazetted Officer of the Central Government powers of arrest, investigation and prosecution exercisable by a police officer under the Code.
