Section 23(2) in The Offshore Areas Mineral (Development And Regulation) Act, 2002
(2)Whoever—(a)intentionally obstructs any authorised officer referred to in section 22 in the exercise of any powers conferred under this Act; or(b)fails to afford reasonable facilities to the authorised officer referred to in section 22 or his assistant to board the vessel or enter the mine or to provide for adequate security to such officer or assistant at the time of entry into the vessel or mine or when they are on board such vessel or mine; or(c)fails to stop the vessel or mine or to produce the licence, permit, log book or any other document, as the case may be, on board such vessel, or mine, when required to do so by the authorised officer referred to in section 22; or(d)interferes with, delays, or prevents, by any means, the lawful apprehension of any person under this Act,shall be punished with imprisonment for a term which may extend to five years, or with fine which may extend to fifty thousand rupees, or with both.
