Section 20(2) in Kerala Marine Fishing Regulation Act, 1980
(2)The adjudicating officer or the [District Collector] [Substituted 'Appellate Board' by Kerala Act No. 28 of 1986, dated 30.11.1986.] shall, while exercising any power under this Act, be deemed to be a civil court for the purposes of Ss.345 and 346 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
