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State of Tamilnadu - Section

Section 2 in Nilgiris Fishing Rules, 1966

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Assistant Director" means the Assistant Director of Fisheries having jurisdiction over the Nilgiris District;
(b)"Director" means the Director of Fisheries, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).];
(c)"Fishing" means and includes capture of, or attempt to capture, fish by any means including hooks and lines, fixed engines, curves, weirs or nets or by damming or baling of any water;
(d)"Government" means the Government of Tamil Nadu;
(e)"Inspector" means the Inspector of Fisheries.