Section 2(k) in Kerala Fishermen's Welfare Fund Act, 1985
(k)[ "Scheme" means the Kerala Fishermen's Welfare Fund Schemes or the allied workers' Welfare Scheme, framed under this Act,] [Substituted by Act 17 of 1999.](ka)[ "Small scale distributors" means, those persons engaged in the distribution of fish from fish landing centres or fish harbours or fish curing yards or markets through retail outlets or by house delivery and includes :- [Inserted by Act 17 of 1999.](i)auto carrier distributors ;(ii)cycle load vendors ;(iii)drivers and cleaners engaged in fish transporting on a permanent basis ;(iv)head load vendors, including vendors, who self fish in temporary camps ;(v)mini lorry distributors; and(vi)moped load distributors;]
