Section 2(via) in West Bengal Inland Fisheries Act, 1984
(via)[ "fishing boat" means a boat or canoe, whether or not fitted with mechanical means of propulsion, which is used or intended to be used for fishing and carrying or transporting fish within the specified area for profit, provided that nothing in this clause shall apply to a boat which is used in any ferry service authorized by the State Government and carries fish owned by passengers on board; [Clauses (via) and (vib) inserted by section 2(1) of the West Bengal Inland Fisheries (Amendment) Act, 2008 (West Bengal Act No. 7 of 2008).]
