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State of Uttar Pradesh - Section

Section 2 in The U.P. Fisheries Act, 1948

2. Definitions.

- In this Act unless there is anything repugnant in subject or context-
(i)"fish" includes, fish turtles dolphins aquatic plants of fisheries, whale and fish in all states in its life-history;
(ii)"fishery officer" means any person appointed by the [State Government] [Substituted by A.O. 1950.] to carry out all or any of the purposes of this Act or to do anything required by this Act or any rule made thereunder, provided that no police officer below the rank of a sub-inspector shall be so appointed;
(iii)"fishing offence" means offence punishable under the provisions of this Act;
(iv)"fixed engine" means any net, cage, fishing fence (baryari), anchored long line, trap or other contrivance for taking fish, fixed in the soil or made stationary in any other way;
(v)"private waters" means waters which are the exclusive property of any person or religious body or institution or in which any person or religious body or institution has for the time being an exclusive right of fishery, whether as owner, lessee 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, canals, streams and jheels;
Explanation.-Waters shall not cease to be "private waters" within the meaning of this definition if any other person has by usage or custom a right of fishery therein.
(vi)"[State Government] [Substituted by A.O. 1950.]" means the Government of [State Government] [Substituted by A.O. 1950.];
(vii)"religious institution" means a temple, a mosque or a church, any other shrine dedicated to any God or Goddess, and such other institutions as the [State Government] [Substituted by A.O. 1950.] may by notification in the Gazette declare in that behalf;
(viii)"religious body" means the trustees or any other persons who are in charge of a religious institution or in whom the ownership of the religious institution vests for the time being;
(ix)"religious waters" means water belonging to a religious body, institutions and which have never been fished before on account of any restrictions on religious grounds.