Section 22(2) in The Offshore Areas Mineral (Development And Regulation) Act, 2002
(2)Any authorised officer may, for the purpose of ascertaining whether or not the requirements of this Act or any rule made thereunder have been complied with, either with, or where it is not possible to obtain warrant conveniently, then, without, a warrant, —(a)search any mine;(b)stop or board and search any vessel which is engaged or which is likely to be engaged in any activity regulated under this Act; and(c)require the person for the time being having command or charge of mine or such vessel to produce any licence, permit, log book or other document relating, to the vessel or mine and examine or take copies of such licence, permit, log book or other document, as the case may be, for ascertaining the requirements of sub-section (1).
