Section 3(b) in Tamil Nadu Marine Fishing Regulation Act, 1983
(b)"appellate authority" means any officer of the Fisheries Department not below the rank of Deputy Director of Fisheries, authorised by the Government, by notification, to exercise the powers conferred on, and discharge the duties imposed upon, the appellate authority under this Act, for such area as may be specified in the notification;(bb)[ "artificial reef" means one or more objects of natural or manmade structure deployed on the seafloor for the purpose of enhancing fishery resources;] [Inserted by Act No. 18 of 2017.]
