Section 2 in The Orissa Marine Fishing Regulation Rules, 1983
2. Definitions.
(1)in these rules, unless the context otherwise requires-(a)"Act" means the Orissa Marine Fishing Regulation Act, 1982 (Orissa Act 10 of 1982);(b)"Chairman" means the Chairman of the Appellate Board constituted under Sub-section (2) of Section 18 of the Act;(c)"Department" means Fisheries Department, Government of Orissa;(d)"Form" means a Form appended to these rules;(e)"member" means the member of the Appellate Board constituted under Sub-section (2) of Section 18 the Act;(f)"section" means a section of the Act;(g)"Schedule" means the Schedule appended to these rules ;(h)"year" means a year consisting a period of twelve months from the 1st day of July to 30th day of June next following;(i)"Zone" means the marine fishing zone as prescribed under Rule 16 and 17-(2)Words and expressions used in these rules, but not defined herein, shall have the meaning respectively assigned to them in the Act.Chapter-II Registration
