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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(i) in Kerala Fish Seed Act, 2014

(i)'fish seed' means larval stages or juveniles or any other classes of seeds of aquatic life, including plant, plant origin, used for stocking in confined or open waters, such as ponds, tanks, lakes, reservoirs, rivers, pools, check dams and pens or cages or any other structures erected in water and includes,-
(i)seeds of aquatic animals including ornamental fish reared in fresh water, brackish water and marine water and in aquaria;
(ii)seeds of shell fish, such as prawns, shrimps, lobsters, crab, gastropods, bivalves and such other crustaceans and molluscs;
(iii)early stages of fish and larval states of prawn, shrimp, lobsters, crabs, post larvae, zoea, mysis, megalopa and larval stages of molluscs, veliger and spat; '