Section 2(g) in Kerala Anti-Social Activities (Prevention) Act, 2007
(g)'depredator of environment' means a person who, by any direct act by which he derives pecuniary or commercial benefit, commits an offence under any law relating to protection of environment or rivers or under any law relating to sand mining from any place or under any law relating to quarrying or mining, or who commits or abets the commission of offences punishable under any law relating to conservation of forests or wild life;
