Section 9(1) in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981
(1)Any officer of the Coast Guard constituted under the Coast Guard Act, 1978 (30 of 1978), or such other officer of Government as may be authorised by the Central Government may, for the purpose of ascertaining whether or not the requirements of this Act have been complied with, either with or without a warrant,-(a)stop or board a foreign vessel in any maritime zone of India and search such vessel for fish and for equipment used or capable of being used for fishing;(b)require the master of such vessel to produce-(i)any licence, permit, log book or other document relating to the vessel and examine or take copies of such licence, permit, log book or document;(ii)any catch, net, fishing gear or other equipment on board such vessel or belonging to the vessel and examine such fish, net, gear or equipment;(c)make such inquiries as may be necessary to ascertain whether any offence under this Act has been committed.
