Section 2 in The M.P. Riverine Fisheries Rules, 1972
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Fisheries Act, 1948 (VIII of 1948);(b)"Director" means the Director of Fisheries, Madhya Pradesh;(bb)[] [Inserted by Notification No. 1146-3385-XIV-Vcty-75, dated 14-4-1977.] "Fisherman family" means fisherman's wife, legitimate children, step children, residing with and wholly dependent upon him. It also includes his parents, sisters and minor brothers if residing with and wholly dependent upon him. Not more than one wife is included in the family for the purpose of these rules;](c)"Form" means a form appended to these rules;(d)"Licence" means a licence granted under these rules;(e)"Licensing Authority" means the Assistant Director of Fisheries of the District or any other officer specially empowered by the Director in this behalf in respect of rivers and streams falling within his respective jurisdiction;(f)"month" means the period commencing from the date of the month on which the licence is issued and ending on the day immediately before such date of the next month;(g)"nalla" means a depression any where in the land area whether private or Government from where water flows during rainy season and connects with any perennial water source like river, tank or reservoirs;(h)"Schedule" means a schedule appended to these rules;(i)"Specified waters" means water specified in Schedule I;(j)"Society" means Registered Fishermen's Co-operative Society.
