Section 4 in Kerala Fishermen's Welfare Fund Act, 1985
4. Contribution to the Fund.
- [(1) Every fisherman shall contribute to the Fund every year at such rate, as may be fixed by the Government, from time to time on the recommendation of the Board.] [Substituted by Act 17 of 1999.](1A)[ Every allied worker shall contribute to the Fund, every month, at such rate as may be fixed by the Government from time to time, on the recommendation of the Board.] [Inserted by Act 17 of 1999.](2)[ A dealer shall contribute to the Fund, every year, one per cent of his sale proceeds in the year(3)The owner of a fishing vessel of any category, shall contribute to the Fund every month an amount, at such rate, as may be fixed by the Government from time to time, on the recommendation of the Board to that category of fishing vessel.(4)The owner of a stake-net or china-net shall contribute to the Fund, at such rate, as may be fixed by the Government, from time to time, on the recommendation of the Board, for nine months every year.(5)The owner of a prawn filtration area or a prawn culture farm or a fish farm shall contribute to the fund every year, at such rate per hectare, as may be fixed by the Government, from time to time, on the recommendation of the Board.Explanation. - For the purposes of this sub-section "prawn filtration area" means any water logged area, where prawn filtration is carried on."Prawn Culture Farm" means a farm where prawn, including scampi, are cultured.](5A)[ In calculating the extent of the area, half hectare and above shall be taken as one hectare and areas below half hectare shall be ignored.(5B)The owners of fish markets or lessees or licensees or any person claiming, any right or interest, through such owners, or the owners of the ice plants supplying ice, mainly for the processing of fish and the vehicles engaged, mainly for the transportation of fish, shall contribute to the fund every year, at such rate, as may be fixed the Government, from time to time, on the recommendation of the Board.] [Inserted by Act 17 of 1999.](6)A person who employs a fisherman in a fishing vessel shall be liable to pay under sub-section (7) the contribution payable by that fisherman under sub-section (1) after deducting that amount from the wages or other remuneration due to such fisherman.(7)The contributions shall be paid to the fisheries Officer or to any officer of the Board authorised by the Board in this behalf.(8)The amount of contribution shall be rounded off to the nearest rupee and, where such amount contains part of a rupee consisting of paise, then, if such part is fifty paise or more, it shall be increased to one rupee and if such part is less than fifty paise it shall be ignored.
