Section 2 in Kerala Marine Fishing Regulation Act, 1980
2. 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 in the Gazette, to exercise the powers conferred on and discharge the duties imposed upon, the adjudicating officer by this Act for such area as may be specified in the notification;(b)[ ***] [Omitted by Kerala Act No. 28 of 1986, dated 30.11.1986.](c)"authorised officer" means such officer as the Government may, by notification in the Gazette, authorise in respect of the matter to which reference is made in the position of this Act in which the expression occurs;(ca)[ "boat building yard" means any place where vessels intended to be used for fishing purpose are constructed, repaired or sold; [Inserted by Kerala Act No. 22 of 2017, dated 18.9.2017.](cb)"fishing net production unit" means any place where net intended to be used for fishing purpose are manufactured or sold;](d)"fishing vessel" means a ship or boat, whether or not fitted with mechanical means of propulsion, which is engaged in sea-fishing for profit and includes-(i)a catamaran,(ii)a country craft, and(iii)a canoe.engaged in sea fishing;(da)[ "Marine Fishing Village" means a fisheries village notified as per section 3 of the Kerala Fishermen Welfare Societies Act, 1980 (Act 7 of 1981);] [Inserted by Kerala Act No. 22 of 2017, dated 18.9.2017.](e)"port" means the space within such limits as may from time to time be defined by the Government, by notification in the Gazette, for the purposes of this Act;(f)"prescribed" means prescribed by rules made under this Act;(g)"registered fishing vessel" means-(i)a fishing vessel registered under S.11 of the Marine Products Export Development Authority Act, 1972 (Central Act 13 of 1972); or(ii)a fishing vessel registered under S.9;(h)"specified area" means such area in the sea along the entire coast line of the State, but not beyond territorial waters, as may be specified by the Government, by notification in the Gazette;(i)"State" means the State of Kerala and includes the territorial waters along the entire coast line of that State.
