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[Cites 0, Cited by 3] [Entire Act]

State of Tamilnadu - Section

Section 3 in Tamil Nadu Marine Fishing Regulation Act, 1983

3. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"adjudicating officer" means any officer of the Fisheries Department, not below the rank of an Assistant Director of Fisheries, authorised by the Government, by notification, to exercise the powers conferred on, and discharge the duties imposed upon, the adjudicating officer under this Act, for such area as may be specified in the notification;
(b)"appellate authority" means any officer of the Fisheries Department not below the rank of Deputy Director of Fisheries, authorised by the Government, by notification, to exercise the powers conferred on, and discharge the duties imposed upon, the appellate authority under this Act, for such area as may be specified in the notification;
(bb)[ "artificial reef" means one or more objects of natural or manmade structure deployed on the seafloor for the purpose of enhancing fishery resources;] [Inserted by Act No. 18 of 2017.]
(c)"authorised officer" means an officer authorised by the Government under section 4;
(ca)[ "boat building yard" means a yard or place where fishing boats are built or repaired irrespective of the category of fishing boat; [Inserted by Act No. 18 of 2017.]
(cb)"coastal area" includes coastal water, the coastline and the coastal lands;
(cc)"country craft" means wooden or Fibreglass Reinforced Plastic (FRP) vallam or catamaran or canoe fitted with or without sail and without any engine;
(cd)"deep sea fishing vessel" means a ship or boat fitted with mechanical means of propulsion having an engine of not less than two hundred and forty Horse Power and measuring in overall length of not less than twenty four metre;
(ce)"driving licence" means the licence issued by an authorised officer, authorising the person specified therein, to drive a mechanised fishing vessel for the purpose of fishing;]
(d)[ "fish" includes all marine flora and fauna, live or dead; [Substituted by Act No. 18 of 2017.]
(da)"fish aggregating device" means a floating or anchored, permanent, semi-permanent or temporary structure or device made from any material and used to lure fish;
(db)"fisherman" means any person involved in fishing for livelihood or profit;
(dc)"fishing" means the pursuit of capturing or catching fish;
(dd)"fishing harbour" means the place, which contains the complex of facilities ensuring safe berthing of fishing vessels and providing such service to fishing vessels as may be notified by the Government, from time to time;
(de)"fishing net manufacturing unit" means a factory unit involved in manufacture of nets and fishing implements for fishing;]
(e)[ "fishing vessel" means a ship or boat, whether or not fitted with mechanical means of propulsion, which is engaged in sea or backwater fishing for livelihood or profit and includes, - [Substituted by Act No. 18 of 2017.]
(i)a deep sea fishing vessel,
(ii)a mechanised fishing vessel,
(iii)a motorised country craft, wooden or Fibreglass Reinforced Plastic vallam or catamaran,
(iv)a country craft, including wooden or Fibreglass Reinforced Plastic vallam or catamaran or canoe, engaged in fishing;
(ea)"gear" means any tool including net, trap, hook and line used for fishing;
(eb)"inspection officer" means an officer not below the rank of Sub-Inspector of Fisheries working under the administrative control of an authorised officer, authorised by an order, to exercise such powers, and discharge such duties, as may be specified in the order;]
(g)[ "mechanised fishing vessel" means a ship or boat fitted with mechanical means of propulsion having an engine of not less than twenty-eight Horse Power but not more than two hundred and forty Horse Power and measuring in overall length (OAL) not less than ten metres and less than twenty-four metres, but does not include a deep sea fishing vessel; [Substituted by Act No. 18 of 2017.]
(ga)"mesh size" means the size of the square opening space formed by threads, cord or wire as fully diagonally stretched;
(gb)"motorised country craft" means a wooden or Fibreglass Reinforced Plastic (FRP) catamaran or vallam or canoe of overall length (OAL) not more than twelve metre and fitted with Out Board Motor (OBM) or Inboard Engine Engine (IBE) having an engine capacity of less than twenty-eight Horse Power;
(gc)"no fishing zone" means such area as may be notified by the Government, around defence installations, nuclear installations and any other installations having national security concern;]
(h)"owner", in relation to any fishing vessel, includes any person who has power to sell or transfer the fishing vessel or who has the custody thereof or who receives, whether on his own behalf or on behalf of any other person, rent for such fishing vessel;
(i)"port" means the space within such limits as may, from time to time, be defined by the Government, by notification, for the purposes of this Act;
(j)[ "registered fishing vessel" means a fishing vessel registered under section 435-C of the Merchant Shipping Act, 1958 (Central Act 44 of 1958) or under this Act; [Substituted by Act No. 18 of 2017.]
(ja)"sea ranching" means stocking of cultured fish juveniles in marine and estuarine environments for the purpose of stock enhancement;
(jb)"sea safety" means measures and means of life saving, fire fighting appliances and materials in sea at the time of distress;]
(k)"specified area" means such area in the sea along the whole or part of the coast line of the State, but not beyond territorial waters as may be specified by the Government by notification, from time to time;
(l)"State" means the State of Tamil Nadu and includes the territorial water is along the entire coast line of that State.
(m)[ "surveillance and communication system" means the system used for making communication from fishing vessel and includes Global Positioning System (GPS), Very High Frequency (VHF), High Frequency (HF), Wireless, seamless communication, Vessel Tracking and Monitoring System (VTMS), Navigation lights and shapes; [Inserted by Act No. 18 of 2017.]
(n)"unit" means boat building yard , fish net manufacturing unit or supplying unit, as the case may be;]