Section 2(3) in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981
(3)a registered co-operative society every member whereof is a citizen of India or where any other co-operative society is a member thereof, every individual who is a member of such other co-operative society is a citizen of India; and(ii)which is registered under the Merchant Shipping Act, 1958 (44 of 1958), or under any other Central Act or any Provincial or State Act.Explanation.-For the purposes of this clause, "registered co-operative society" means a society registered or deemed to be registered under the Co-operative Societies Act, 1912 (2 of 1912), or any other law relating to co-operative societies for the time being in force in any State;(f)"licence" means a licence granted under section 4;(g)"maritime zones of India" means the territorial waters of India or the exclusive economic zone of India;(h)"master", in relation to a vessel, means the person for the time being having command or charge of the vessel;(i)"owner", in relation to a vessel, includes any association of persons, whether incorporated or not, by whom the vessel is owned or chartered;(j)"permit" means a permit granted or deemed to have been granted under section 5;(k)"prescribed" means prescribed by rules made under this Act;(l)"processing", in relation to fishing includes cleaning, beheading, filleting, shelling, peeling, icing, freezing, canning, salting, smoking, cooking, pickling, drying and otherwise preparing or preserving fish by any other method;(m)"specified ports" means such ports as the Central Government may, by notification in the Official Gazette, specify for the purposes of this Act;(n)"territorial waters of India" means the territorial waters of India in accordance with the provisions of section 3 of the Territorial Waters Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 (80 of 1976);(o)"vessel" includes any ship, boat, sailing vessel or other description of vessel.
