- If the Enforcement Officer has reasons 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 rule or order made or any notification issued thereunder or of any condition of the license issued under section 10, then he may-(i)enter and search such vessel and impound such vessel and seize any fish found in it,(ii)keep the impounded fishing vessel in such place and in such manner as may be prescribed,(iii)dispose of the fish so seized and deposit the proceeds thereof in such manner as may be prescribed, and(iv)make a report of the contravention to the Court if the offence is punishable under clause (b), (c), (d) or (e) of sub-section (1) of section 21 and in other cases, to the Police officer in charge of a police station.
