Section 2(vib) in West Bengal Inland Fisheries Act, 1984
(vib)"fishery zone" means an area of any ward or wards falling within the jurisdiction of any Municipal Corporation or Municipality or an area comprised in any mouza or mouzas within the jurisdiction of any Panchayat Samiti. declared as such by issue of notification by the State Government, where prime activities of the people residing in such area are associated with production, preservation, conservation, marketing and transportation of fish and fish by-products.
