Section 14 in The Orissa Marine Fishing Regulation Act, 1982
14. Power to enter and search fishing vessel.
- The authorised officer may, if he has reason to believe that any fishing vessel is being, or has been, used in the contravention of any of the provisions of this Act, or of any order or rule made thereunder or any of the conditions of the licence, enter and search such vessel and impound such vessel and seize any fish found in it.
