Section 2(c) in Kerala Marine Fishing Regulation Act, 1980
(c)"authorised officer" means such officer as the Government may, by notification in the Gazette, authorise in respect of the matter to which reference is made in the position of this Act in which the expression occurs;(ca)[ "boat building yard" means any place where vessels intended to be used for fishing purpose are constructed, repaired or sold; [Inserted by Kerala Act No. 22 of 2017, dated 18.9.2017.](cb)"fishing net production unit" means any place where net intended to be used for fishing purpose are manufactured or sold;]
