Section 9(4) in Tamil Nadu Fishermen and Labourers Engaged in Fishing and Other Allied Activities (Social Security and Welfare) Act, 2007
(4)The contribution towards the Fund shall be,-(i)at such rate, as may be fixed by the Government, from time to time, on the recommendation of the Board for every' year from,-(a)every fisherman;(b)every allied worker;(c)the owner of a mechanised fishing vessel of any category;(d)the owner of net making plant and fish feed manufacturing unit;(e)the owner of a prawn culture farm or a fish farm;(ii)one per cent of the sale proceeds of the dealer for every year;(iii)at the rate of 5 paise per litre of diesel sold by the Tamil Nadu Fisheries Development Corporation Limited, Tamil Nadu Apex Fisheries Co-operative Federation Limited and private diesel bunks approved by the Government;(iv)at the rate of 10 paise per litre of Tax Free Diesel purchased by the mechanized Boat owners from the Tamil Nadu Fisheries Development Corporation or Tamil Nadu Apex Fisheries Co-operative Federation Limited and private diesel bunks approved by the Government;(v)at the rate of 5 per cent of the lease amount for the lease of reservoirs under the control of the Tamil Nadu Fisheries Development Corporation Limited;(vi)at the rate of 5 per cent of the lease amount for fishing collected by the respective authorities in Revenue, Hindu Religious and Charitable Endowments, [Public Works, Fisheries and Forest Departments] [Substituted for 'Public Works and Forest Departments' by Act No. 16 of 2014, dated 2.9.2014.] and Local authorities;(vii)at the rate of Rs. 10 per member for every year by the Primary Fishermen Co-operative Societies or Primary Fisherwomen Co-operative Societies;(viii)at the rate of one rupee for every Kilogram of fish sold by the Mettur Dam Co-operative Fish Marketing Society.
