Section 2(c) in Maharashtra Marine Fishing Regulation Act, 1981
(c)"Enforcement Officer" means the Assistant Fisheries Development Officer having jurisdiction, and includes any other officer of the Directorate of Fisheries, not below the rank of Assistant Fisheries Development Officer, authorised by the State Government, by notification in the Official Gazette, to exercise the powers conferred on, and discharge the duties imposed upon, an Enforcement officer by this Act, in such area as may be specified in the notification;
