Section 14 in Kerala Marine Fishing Regulation Act, 1980
14. Power to enter and search fishing vessel [boat building yard and fishing net production unit] [Added by Kerala Act No. 22 of 2017, dated 18.9.2017.].
- [(1)] [Renumbered by Kerala Act No. 22 of 2017, dated 18.9.2017.] The authorised officer may, if he 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 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 and fish found in it.(2)[ The authorised officer may, if he has reason to believe that any boat building yard or fishing net production unit is used in contravention of any of the provisions of this Act or of any rule made or order issued thereunder or any of the conditions of registration, enter and search the boat building yard or fishing.net production unit and send a report to the adjudicating officer regarding the search.] [Inserted by Kerala Act No. 22 of 2017, dated 18.9.2017.]
