Section 14 in Maharashtra Marine Fishing Regulation Act, 1981
14. Power to enter and search fishing vessels.-
Any Enforcement 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 of any order or rule made thereunder or of any of the conditions of the licence, enter and search such vessel and impound such vessel and seize any fish found in it.
