Section 3 in The West Bengal Marine Fishing Regulation Act, 1993
3. Authorisation of officers for the purpose of any provision of the Act.
- The State Government may by notification authorise-(a)any officer of the State Government, not below the rank of a District Fishery Officer or Deputy Superintendent of Police, or(b)any Gazetted Officer of the Border Security Force or Coastal Guard, with the consent of the Central Government,to exercise such of the powers conferred on, and discharge such of the duties imposed upon, an authorised officer under this Act and in such areas as may be specified in the notification.
