Section 9(5) in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981
(5)Where, in pursuance of the commission of any offence under this Act, any foreign vessel is pursued beyond the limits of the exclusive economic zone of India, the powers conferred on an authorised officer by this section may be exercised beyond such limits in the circumstances and to the extent recognised by international law and State practice.
