Section 22(1) in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981
(1)Where any offence is alleged to have been committed under the provisions of this Act, the place of commission of such offence shall be presumed on the basis of the certified copyof the relevant entry in the log book or other official record of the vessel or aircraft which was used in connection with the detection of the offence.
