Section 2(12) in Tamil Nadu Fishermen and Labourers Engaged in Fishing and Other Allied Activities (Social Security and Welfare) Act, 2007
(12)"fisherman" means any person in the age group of 18-65 years,-(i)engaged in fishing, drying of fish, sale of fish or other allied activities for his livelihood,(ii)who owns fish farm not exceeding 2.5 acres of land,(iii)who owns,-(a)one country craft, or(b)one country craft fitted with outboard motor or inboard engine with capacity of less than 15 HP, or(c)one coracle in fresh water;
