Section 3(c) in Tamil Nadu Marine Fishing Regulation Act, 1983
(c)"authorised officer" means an officer authorised by the Government under section 4;(ca)[ "boat building yard" means a yard or place where fishing boats are built or repaired irrespective of the category of fishing boat; [Inserted by Act No. 18 of 2017.](cb)"coastal area" includes coastal water, the coastline and the coastal lands;(cc)"country craft" means wooden or Fibreglass Reinforced Plastic (FRP) vallam or catamaran or canoe fitted with or without sail and without any engine;(cd)"deep sea fishing vessel" means a ship or boat fitted with mechanical means of propulsion having an engine of not less than two hundred and forty Horse Power and measuring in overall length of not less than twenty four metre;(ce)"driving licence" means the licence issued by an authorised officer, authorising the person specified therein, to drive a mechanised fishing vessel for the purpose of fishing;]
