Section 4(2) in The Suppression Of Unlawful Acts Against Safety Of Maritime Navigation And Fixed Platforms On Continental Shelf Act, 2002
(2)All officers of police and all officers of Government are hereby required and empowered to assist the officer of the Central Government referred to in sub-section (1), in the execution of provisions of this Act.Explanation. For the purpose of this section, officer of the Coast Guard means an officer as defined in clause (q) of section 2 of the Coast Guard Act, 1978 (30 of 1978).
