Section 2 in The Orissa Marine Fishing Regulation Act, 1982
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"adjudicating officer" means any officer of the Fisheries Department, not below the rank of an Assistant Director of Fisheries, authorised by the Government by notification, to exercise the powers conferred on, and discharge the duties imposed upon, an adjudicating officer by this Act for such area as may be specified in the notification;(b)"Appellate Board" means an Appellate Board constituted under Section 18;(c)"authorised officer" means such officer as the Government may, by notification, authorise in respect of the matter to which reference is made in the provisions of this Act in which the expression occurs :Provided that no officer shall be authorised to exercise the powers conferred by Sections 14 and 15 unless he is an officer of the Fisheries Department not below the rank of an Assistant Director of Fisheries;(d)"fishing vessel" means a ship or boat, whether or not fitted with mechanical means of propulsion, which is engaged in sea-fishing for profit and includes-(i)a catamaran ;(ii)a country craft; and(iii)a canoe;engaged in sea-fishing;(e)"Government" means the State Government of Orissa;(f)"port" means the space within such limits as may, from time, to time, be defined by the Government, by notification, for the purposes of this Act;(g)"registered fishing vessel" means-(i)a fishing vessel registered under Section 11 of the Marine Products Export Development Authority Act, 1972 (13 of 1972); or(ii)a fishing vessel registered under Section 9;(h)"sea" includes lakes which are connected to the sea;(i)"specified area" means such area in the sea along the entire coast line of the State but not beyond territorial waters, as may be specified by the Government, by notification;(j)"State" means the State of Orissa and includes the territorial waters along the entire coast line of the State.
