Section 4(5) in Kerala Fishermen's Welfare Fund Act, 1985
(5)The owner of a prawn filtration area or a prawn culture farm or a fish farm shall contribute to the fund every year, at such rate per hectare, as may be fixed by the Government, from time to time, on the recommendation of the Board.Explanation. - For the purposes of this sub-section "prawn filtration area" means any water logged area, where prawn filtration is carried on."Prawn Culture Farm" means a farm where prawn, including scampi, are cultured.]
