Section 3(e) in Tamil Nadu Marine Fishing Regulation Act, 1983
(e)[ "fishing vessel" means a ship or boat, whether or not fitted with mechanical means of propulsion, which is engaged in sea or backwater fishing for livelihood or profit and includes, - [Substituted by Act No. 18 of 2017.](i)a deep sea fishing vessel,(ii)a mechanised fishing vessel,(iii)a motorised country craft, wooden or Fibreglass Reinforced Plastic vallam or catamaran,(iv)a country craft, including wooden or Fibreglass Reinforced Plastic vallam or catamaran or canoe, engaged in fishing;(ea)"gear" means any tool including net, trap, hook and line used for fishing;(eb)"inspection officer" means an officer not below the rank of Sub-Inspector of Fisheries working under the administrative control of an authorised officer, authorised by an order, to exercise such powers, and discharge such duties, as may be specified in the order;]
