Section 14(2) in Kerala Marine Fishing Regulation Act, 1980
(2)[ The authorised officer may, if he has reason to believe that any boat building yard or fishing net production unit is used in contravention of any of the provisions of this Act or of any rule made or order issued thereunder or any of the conditions of registration, enter and search the boat building yard or fishing.net production unit and send a report to the adjudicating officer regarding the search.] [Inserted by Kerala Act No. 22 of 2017, dated 18.9.2017.]
