Section 3(g) in Tamil Nadu Marine Fishing Regulation Act, 1983
(g)[ "mechanised fishing vessel" means a ship or boat fitted with mechanical means of propulsion having an engine of not less than twenty-eight Horse Power but not more than two hundred and forty Horse Power and measuring in overall length (OAL) not less than ten metres and less than twenty-four metres, but does not include a deep sea fishing vessel; [Substituted by Act No. 18 of 2017.](ga)"mesh size" means the size of the square opening space formed by threads, cord or wire as fully diagonally stretched;(gb)"motorised country craft" means a wooden or Fibreglass Reinforced Plastic (FRP) catamaran or vallam or canoe of overall length (OAL) not more than twelve metre and fitted with Out Board Motor (OBM) or Inboard Engine Engine (IBE) having an engine capacity of less than twenty-eight Horse Power;(gc)"no fishing zone" means such area as may be notified by the Government, around defence installations, nuclear installations and any other installations having national security concern;]
