Section 2 in The Tamil Nadu Aquaculture (Regulation) Act, 1995
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"aquaculture" means culturing in captivity in ponds, pens, enclosures, or otherwise, of shrimp, prawns, fish or any other aquatic life in saline water in saline soil, but does not include fresh water aquaculture;(b)"aquaculture unit" means a coastal aquaculture unit which undertakes aquaculture;(c)"coastal aquaculture" means aquaculture in coastal stretches of land, estuaries, creeks, rivers, drains, canals or back waters influenced by tidal action;(d)"District Committee" means a District Committee constituted Under section 5;(e)"Director" means the Director of Fisheries, Tamil Nadu;(f)"Eco-restoration Fund" means the Eco-restoration Fund established under section 8;(g)"Government" means the State Government;(h)"Inspecting Officer" means any Officer of the Fisheries department not below the rank of an Inspector of Fisheries, as may be authorised by the Director to exercise the powers conferred on, and discharge the duties imposed upon, the Inspecting Officer under this Act, for such area as may be specified by the Director;(i)"person" includes any company, family, firm, society or association of individuals, whether incorporated or not;(j)"place of heritage" means any such place of historical, archaeological or artistic importance, which has been in existence for not less than one hundred years, as may be prescribed.
