- In this Act, unless there is anything repugnant in the subject or context -(1)"Fish" includes shell fish and fin fish, turtles in all stages of its life history including aquatic plants used by fishes;(2)"Fishing craft" means any boat, whether manually operated or powered, used for fishing or transport of fish;(3)"Fishing Gear" means any net, line rod and line, fishing tackle and other appliances used for catching fish;(4)"Fishing offence" means an offence punishable under this Act or under any rule made there under,(5)"fishery officer" means any person whom the Uttarakhand Government or any other officer empowered by the Uttarakhand Govt. in this behalf, may from time to time, appoint by name or as holding an office, to carry out all or any of the proposes of this Act or to do anything required by this Act or any rule made there under.Provided that no police officer below the rank of sub-inspector shall be so empowered.(6)"Fixed engine" means any net, cage, trap other contrivance for taking fish, fixed in the soil or made stationary in any other way;(7)"Private water" means waters which are the exclusive property of any person or in which any person has for the time being an exclusive right of fishery, whether as owner, lease or in any other capacity and includes tanks, ponds, artificial lakes etc. excavated at the expense of the owner which have no communication in the rainy season with natural waters such as rivers, streams, canals and jhils;(8)"State Government" means the Government of Uttarakhand;(9)"Fish sanctuary/protected water source" means water source where due to any reason fishing is prohibited, all such water sources would be declared as prohibited areas for fishing for conservation of fish Bio Diversity after due publication in the State Gazette.
