Section 2 in Export of Fresh, Frozen and Processed Fish and Fishery Products (Quality Control and Inspection and Monitoring) Rules, 1995
2.
For the purpose of those rules unless the context otherwise requires, the following definitions shall be applicable :2.1'Act' means the Export (Quality Control and Inspection) Act, 1963 (22 of 1963).2.2'Agency' means any one of the Export Inspection Agencies at Bombay, Calcutta, Cochin, Delhi and Madras established under section 7 of the Act.2.3'Council' means the Export Inspection council established under Section 3 of the Export (Quality Control and Inspection) Act, 1963.2.4'Fresh' Frozen and Processed Fish and Fishery Products' means all sea water, fresh water animals or part thereof, including their roes, in fresh chilled, frozen or processed form, but excluding frogs.2.5'Aqua culture Products' means all fishery products born and raised in controlled conditions until placed on the market as a foodstuff. However seawater or fresh water fish or crustaceans caught in their natural environment when juvenile and kept until they reach the desired commercial size for human consumption are also considered to be aquaculture products. Fish and crustaceans of commercial size caught in their natural environment and kept alive to be sold at a later date are no considered to be aquaculture products if they are merely kept alive without any attempt being made to increase their size or weight;2.6'Chilling' means the process of cooling fishery products to a temperature approaching that of melting ice.2.7'Fresh Products' means any fishery products whether whole or prepared, including products packaged under vacuum or in a modified atmosphere, which have no undergone any treatment to ensure preservation other than chilling.2.8'Prepared Products' means any fishery product which has undergone an operation affecting its anatomical wholeness, such as gutting, heading, slicing, filleting, chopping etc.2.9'Processed Products' means any fishery product which has undergone a chemical or physical process such as the heating smoking, salting, dehydration or marinating, chilling, frozen etc, whether or not associated with other foodstuffs or a combination of these various processes.2.10'Preserve' means the process whereby products are packaged in hermetically selected containers and subjected to heat treatment to the extent that any micro-organisms that might proliferate are destroyed, or inactivated, irrespective of the temperature at which the products is to be stored.2.11'Frozen Products' means any fishery product which has undergone a freezing process to reach a core temperature of -18°C or lower after temperature stabilization.2.12'Packaging' means the procedure of protecting fishery products by a wrapper a container or any other suitable device.2.13'Batch'/'Code' means the quantity of fishery products processed under practically identical circumstances during a discrete period of time, however, not exceeding one calender day.2.14'Consignment' means the quantity of fishery products bound for one customer in the country of destination and conveyed by one means of transport only.2.15'Means of Transport' means those parts set aside for goods in automobile vehicles, rail vehicles and aircraft, the holds of vessels, and containers for transport by land, sea or air.2.16'Competent Authority' means any one of the Export Inspection Agencies at Bombay, Calcutta, Cochin, Delhi & Madras established under Section 7 of the Export (Quality Control and Inspection) Act, 1963.2.17'Establishment' means any premises where fishery products are prepared, processed, chilled, frozen, packaged or stored.2.18'Clean Sea-water' means Sea water or bring water which is free from microbiological contamination harmful substances and/or toxic marine plankton in such quantities as may affect health and safety aspect of fishery products and which is used under the conditions laid down in this notification.2.19'Potable water' means Water used for processing which meet tolerance levels as per EEC Directive No 80/778-EEC (Quality tolerances for water intended for food industry).2.20'Factory Vessel' means any vessel on which fishery products undergo one or more of the following operations followed by packaging: filleting, slicing, skinning, mincing, freezing or processing.The following are not deemed to be factory vessels:• Fishing vessels in which only shrimps and molluses are cooked on board;• Fishing vessels on board on which only freezing is carried out.
