Section 22(7) in The Offshore Areas Mineral (Development And Regulation) Act, 2002
(7)Every person to whom an order or warrant is issued or given by virtue of the powers conferred by this section shall be legally bound to comply with such order or warrant.Explanation.—For the purposes of this section,—(i)“authorised officer” means an officer of the Central Government notified as such in the Official Gazette, by the Central Government;(ii)“warrant” means a warrant issued by the Judicial Magistrate or the Metropolitan Magistrate, as the case may be, within whose jurisdiction the place, where the warrant is to be executed, is situated.
