(1)The Fish Seed Inspector may,-(a)enter and search the hatcheries and fish seed farm at all reasonable times, with such assistance, if any, as he considers necessary, any place in which he has reason to believe that an offence under this Act has been or is being committed and order in writing to the person in possession of any fish seed in respect of which the offence has been or is being committed, not to dispose of any stock of such fish seed for a period not exceeding thirty days or, unless the alleged offence is such that the defect may be removed by the possessor of the fish seed and restrict the stock of such fish seed from being sold;(b)take samples of any fish seed of any notified kind or variety from,(i)any 'hatchery' or 'fish seed farm' or any person selling or offering to sell such fish seed; or(ii)any person who is in the course of conveying or delivering or preparing to deliver such fish seed to a purchaser. or a consignee; or(iii)a purchaser or a consignee after delivery of such fish seed to him(c)send such sample for analysis to the Fish Seed Analyst for the area within which such sample has been taken;(d)examine any record, register, document or any other material object found in any place mentioned in clause (a) and seize the same if he has any reason to believe that it may provide evidence of the commission of an offence punishable under this Act; and(e)exercise such other powers as may be necessary for carrying out the purposes of this Act or the rules made thereunder.
