- In this Act, unless the context otherwise requires,-(a)"Adjudicating Officer" means such fishery officer not below the rank of Deputy Director of Fisheries, as the State Government may appoint for the purpose of section 17;(b)"biological specimen" means any living or dead organisms;(c)"Enforcement Officer" means such fishery officer as the State Government may appoint for the purpose of section 15;(d)"Exotic fish" means all species of fish of any country other than India;(e)"fish" means any aquatic animal and aquatic vegetation in all stages of their life span;(f)"Fishery officer" means an officer appointed by the State Government to be fishery officer for the purposes of this Act and includes an officer appointed to exercise the powers and perform functions of the Fishery officer;(g)"fishing vessel" means any type of fishing crafts whether or not fitted with mechanical device for propulsion, which is engaged in fishing;(h)"fishing gear" means any net, cage, trap or other contrivance used for fishing;(i)"Licensing Officer" means such fishery officer, not below the rank of Superintendent of Fisheries, as the State Government may appoint for the purpose of section 10'(j)"mariculture" means the culture of fish on the margin of sea in territorial waters;(k)"Fishing Harbour" means the place such as port, harbour, wharf, pier, dock, jetty and landing place where landing or berthing facilities have been provided for fishing vessels and their adjoining areas ser apart for repair yards, fuel and ice supply installations, auction hall, fish processing plant and within such limits as may be specified by the State Government from time to time;(l)"prescribed" means prescribed by rules made under this Act;(m)"private water" means water-(i)which is the exclusive property of any person, or(ii)in which any person has for the time being an exclusive right of fishing whether as owner, lessee or in any other capacity;Explanation. - Water shall not cease to be "private water" within the meaning of this definition by reason only that other persons may have by custom a right of fishing therein;(n)"registered fishing vessel" means a fishing vessel registered under section 12;(o)"Registration Officer" means such fishery officer as the State Government may appoint for the purpose of section 12;(p)"specified area" means the area of specified inland water or the territorial water as the State Government may, by notification in the Official Gazette, specify;(q)"specified inland water" means such inland water as the State Government may, by notification in the Official Gazette, specify;(r)"territorial waters" in relations to the State of Gujarat means any part of the open sea adjoining the coast of the State within a distance of twelve nautical miles measured in accordance with sub-section (2) of section 3 of the Territorial Waters, Continental Shelf-Exclusive Economic Zone and other Maritime Zones Act, 1976 (80 of 1976).
