Section 11 in Marine Fishing Regulation Rules, 1980
11. Impounding of fishing vessel.
- A fishing vessel impounded by the authorizes officer under section 14 shall be kept in the nearest Boatyard under the control of the Fisheries Department and the vessel shall be under the control of the officer in charge of the yard. [The 'fuel pump' of the vessel impounded shall be removed by the authorized officer with the help of a Mechanic and hand over the same to the nearest Fishery Office, to avoid the forcible escape of such vessel from the custody.] [Added by Notification No. S.R.O.No. 1658/88, dated 8.12.1988 (w.e.f. 29.11.1980).]
