Section 2 in The Private Fisheries Protection Act, 1889
2. Interpretation clause.
- In this Act -"fish" includes shell-fish and turtles;"fixed engine" means any net, cage, trap or other contrivance for taking fish fixed in the soil or made stationary in any other way;"private waters" means waters -(a)which are the exclusive property of any person; or(b)in which any person has an exclusive right of fishery,[* * * * * * * * * *] [Words 'and in which fish arc not confined but have means of ingress or egress' omitted by W.B. Act 21 of 1959.]["navigable river" includes a river which is navigable only during certain periods of the year.] [This definition inserted by W.B. Act 21 of 1959.]
