Section 2(2) in Tamil Nadu Fishermen and Labourers Engaged in Fishing and Other Allied Activities (Social Security and Welfare) Act, 2007
(2)"beach worker" means a person who is employed in fishing harbours or fish landing centres or fish landing, sites to carry out activities such as,-(a)unloading offish from fishing crafts to fish baskets;(b)transportation of fish baskets to auction site or icing site;(c)transportation of trash fish or, small fish, to curing site;(d)sorting of fish at the landing site, unloading and crushing of ice, packing of fish with ice in boxes and loading of packed boxes into vehicles used for transportation;(e)loading of fish directly from boats to lorries, sale of ice in the fishing harbours or fish landing centres;(f)cleaning of auction hall, fishing crafts and supplying water for fishing boats;
