Section 2 in Kerala Fishermen's Welfare Fund Act, 1985
2. Definitions.
- In this Act, unless the context otherwise requires(a)[ "allied worker" means any person who is engaged mainly in fishery related activities for his livelihood and who does not come under the definition of the term fisherman in clause (e) of section 2 of the Kerala Fisherman's Welfare Societies Act, 1980 (7 of 1981) and includes beach workers, small scale fish distributors, fish curers, peeling workers and small scale processing plant workers, who are not members or not eligible to get membership, in any other Statutory Welfare Scheme,;] [New clause (a) is inserted before by Act 17 of 1999.](aa)[ "Board" means the Kerala Fishermen's Welfare Fund Board constituted under section 7 ;] [Existing clause (a) relettered as (aa) by Act 17 of 1999.](b)[ "beach worker" means a person who is employed in fishing harbours or fish landing centres or fish landing sites to carry out activities such as,- [New clause (b) is inserted before (bb) by Act 17 of 1999.](i)unloading of fish from fishing crafts to fish baskets;(ii)transportation of fish baskets to auction site or icing site;(iii)transportation of trash fish or small fish to curing site ;(iv)sorting of fish at the landing site, unloading and crushing of ice, packing fish with ice in boxes and loading of packed boxes into vehicles used for transportation,(v)loading of fish directly from boats to lorries, sale of ice in the fishing harbours or fish landing centres;(vi)cleaning auction hall, fishing crafts and supplying water for fishing boats; and(vii)mending and repair of fishing nets:;](bb)[ "contribution" means the sum of money payable to the fund under section 4;] [Existing clause (b) relettered as (bb) and by Act 17 of 1999.](c)"Director of Fisheries" means the Director of Fisheries for the State of Kerala ;(d)[ "dealer" means any person who carries on, within the State of Kerala the business of buying or selling or processing fish or exporting fish (in raw or in processed form) or fish products and includes,- [Substituted by Act 17 of 1999.](i)a commission agent, a broker or any other mercantile agent; by whatever name called; and(ii)a non-resident dealer or an agent of a non-resident dealer or a local branch of a firm or company or association situated outside the State of Kerala;](e)[ "fish means fish of all varieties including prawn, lobster, shellfish, clam, squids or any other aquatic organism exploited commercially for edible purposes or for manure;] [Substituted by Act 17 of 1999.](ea)[ "fish curer" means a worker who is engaged in the activities connected with drying, salted dry curing and salted wet curing ; [Inserted by Act 17 of 1999.](eb)"fish products" means fish in raw or in processed form;';](f)"Fisheries Officer" means the Fisheries Officer appointed under clause (d) of section 2 of the Kerala Fishermen Welfare Societies Act, 1980 (7 of 1981) ;(g)"fisherman" means a fisherman as defined in clause (e) of section 2 of the Kerala Fishermen Welfare Societies Act, 1980 (7 of 1981) ;(h)"fishing vessel" means a ship or boat, whether or not fitted with mechanical means of propulsion, which is engaged in fishing for profit and includes,-(i)a catamaran, and(ii)a country craft, known by the name "vanchi" or "vallom" or by any other local variations thereof ;(i)"fund" means the Kerala Fishermen's Welfare fund established under section 3 and the scheme ;(j)"member" means a member of the fund ;(ja)[ "peeling worker" means a worker who is engaged in peeling prawn, lobster, clam, cleaning squids and cuttle fishes in huts, peeling sheds and fish processing plants; [Inserted by Act 17 of 1999.](jb)"processing' means any means of preservation of fish or fish products effected with or without physical or chemical changes by mechanical means or otherwise intended to facilitate increase in the shelf life of fish or fish products or to avoid loss during transit or value addition.(jc)"processing worker" means a worker who is engaged in cleaning, grading processing and packing of fish or fish products;(jd)"sale proceeds" means the amount realised or is likely to be realised by sale of fish or fish products;](k)[ "Scheme" means the Kerala Fishermen's Welfare Fund Schemes or the allied workers' Welfare Scheme, framed under this Act,] [Substituted by Act 17 of 1999.](ka)[ "Small scale distributors" means, those persons engaged in the distribution of fish from fish landing centres or fish harbours or fish curing yards or markets through retail outlets or by house delivery and includes :- [Inserted by Act 17 of 1999.](i)auto carrier distributors ;(ii)cycle load vendors ;(iii)drivers and cleaners engaged in fish transporting on a permanent basis ;(iv)head load vendors, including vendors, who self fish in temporary camps ;(v)mini lorry distributors; and(vi)moped load distributors;](l)"schedule" means the schedule to this Act.
