Section 3(d) in Tamil Nadu Marine Fishing Regulation Act, 1983
(d)[ "fish" includes all marine flora and fauna, live or dead; [Substituted by Act No. 18 of 2017.](da)"fish aggregating device" means a floating or anchored, permanent, semi-permanent or temporary structure or device made from any material and used to lure fish;(db)"fisherman" means any person involved in fishing for livelihood or profit;(dc)"fishing" means the pursuit of capturing or catching fish;(dd)"fishing harbour" means the place, which contains the complex of facilities ensuring safe berthing of fishing vessels and providing such service to fishing vessels as may be notified by the Government, from time to time;(de)"fishing net manufacturing unit" means a factory unit involved in manufacture of nets and fishing implements for fishing;]
