(1)In this Act, unless there is anything repugnant in the subject or context,-(i)'Fish' includes shell fish;(ii)'Fishery Officer' means such officer as the State Government may from time to time appoint for all or any of the purposes of this Act or to do anything required by this Act or any rule made thereunder to be done by a Fishery Officer;(iii)'Fishing Offence' means an offence punishable under this Act;(iv)'Fixed Engine' means any net cage, trap or other contrivance for taking fish, fixed in the soil or made stationary in any other way;(v)'Prescribed' means prescribed by rules made under this Act;(vi)'Private Water'means water(a)which is the exclusive property of any person; or(b)in which any person has for the time being an exclusive right of fishery whether as owner, lessee or in any other capacity.Explanation- Water shall not cease to be 'Private water' within the meaning of this definition by reason only that -other persons may have by custom a right of fishery therein.(vii)[---]. [Omitted by Act 27 of 1957 (Published in Rajasthan Gazettte Part 4A, Extraordinary dated 13-8-1957).](2)[---] [Omitted by Act 27 of 1957 (Published in Rajasthan Gazettte Part 4A, Extraordinary dated 13-8-1957).].
