Section 2 in The Karnataka Inland Fisheries (Conservation Development And Regulation) Act, 1996
2. Definitions.
- In this Act unless the context otherwise requires,-(a)"Appellate Authority" means the Appellate authority constituted by notification by the State Government;(b)"Authorised officer" means an officer not below the rank of an Assistant Director of Fisheries, authorised by the State Government in this behalf, by notification to exercise the powers conferred on and discharge the duties imposed upon the authorised officer;(c)"Board" means the Karnataka Inland Fisheries Advisory Board constituted under section 8;(d)"Director" means the Director of Fisheries appointed by the State Government;(e)"Fish" includes shrimp, prawn, crab, lobster, molluscs and their young ones;(f)"Fish culture" means any activity connected with the breeding and rearing of fish by process other than natural process;(g)"Fishery" means any activity or occupation connected with conservation, development, propagation of fish in any water area where such activity or occupation is carried on;(h)"Fishing" means any act or activity connected with the catching of fish from any water;(i)"Fishery products" means all products derived from any fish or their parts;(j)"Fish Sanctuary" means any area of water declared under sub-section (1) of section 7;(k)"Fish seed" means spawn, fry and fingerlings at the appropriate early stages;(l)"Private water" means any water which is the exclusive property of any person or in which any person has for the time being an exclusive right of fishing whether as an owner, lessee or in any other capacity;(m)"Water" means water other than the water specified in clause (1).Chapter-II Licence for Fishing
