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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(1) in The West Bengal Marine Fishing Regulation Act, 1993

(1)Where any authorised officer has reason to believe that any fishing vessel is being, or has been, used in contravention of any of the provisions of this Act or the rules or the orders made thereunder or any of the conditions of the licence, he shall make a report to that effect to the adjudicating officer.