Section 2(b) in Kerala Fishermen's Welfare Fund Act, 1985
(b)[ "beach worker" means a person who is employed in fishing harbours or fish landing centres or fish landing sites to carry out activities such as,- [New clause (b) is inserted before (bb) by Act 17 of 1999.](i)unloading of fish from fishing crafts to fish baskets;(ii)transportation of fish baskets to auction site or icing site;(iii)transportation of trash fish or small fish to curing site ;(iv)sorting of fish at the landing site, unloading and crushing of ice, packing fish with ice in boxes and loading of packed boxes into vehicles used for transportation,(v)loading of fish directly from boats to lorries, sale of ice in the fishing harbours or fish landing centres;(vi)cleaning auction hall, fishing crafts and supplying water for fishing boats; and(vii)mending and repair of fishing nets:;](bb)[ "contribution" means the sum of money payable to the fund under section 4;] [Existing clause (b) relettered as (bb) and by Act 17 of 1999.]
