Section 15(1) in Tamil Nadu Marine Fishing Regulation Act, 1983
(1)The authorised officer or inspection officer may, if he has reason to believe that any fishing vessels has not been provided with sea safety, surveillance and communication system in conformity with the rules made under this Act, or any fishing vessel is being or has been used in contravention of any of the provisions of this Act or of any notifications issued or rules made thereunder or any of the conditions of the licence granted under this Act, enter and search such fishing vessel and seize such fishing vessel and fish found on it and the authorized officer may impound such fishing vessel after giving an opportunity of being heard:Provided that if no claim is made by any person in respect of any seized vessel within a period of six months from the date of seizure of the vessel, the authorised officer shall declare that the seized vessel is abandoned and shall provide for the disposal of the abandoned vessel in such manner as may be prescribed.
