(1) In addition to the powers and functions as officers of the Agency, such officers may perform functions of- 

(i) Officers of customs as may be -entrusted to them and exercise such powers under the Customs Act, 1969 (IV of 1969), as may be delegated to them under section 6 of that Act; and 

(ii) Fishery Officers as, may be entrusted to them under the Exclusive Fishery Zone (Regulation of Fishing) Act, 1975 (XXXII of 1975), and exercise such powers under the said Act as may be delegated to them under section 14 thereof. 

(iii) Police Officer, and exercise all the powers conferred on an officer in charge of a Police Station under the Police Act, 1861 (V of 1861), and under the Code of Criminal Procedure, 1898 (Act V of 1898). 

(2) The Government may, at any time, assign or delegate any other functions or powers upon any officer of the Agency under any law for the time being in force in the Maritime Zones.