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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(3)(b) in Tamil Nadu Marine Fishing Regulation Act, 1983

(b)While fishing in the sea, if any person found, engaged in illegal activities which amount to be a cognizable offence, by an officer of the Department of Fisheries, a case be registered under relevant section of the Indian Penal Code, 1860 (Central Act XLV of 1860) and any other relevant Act for the time being in force by the police on a written request to be made by the authorised officer concerned.]