Section 2 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Merchant Shipping Act, 1958;(b)"central register" means the register of sailing vessels maintained by the Director-General;(c)"certificate" means a certificate of registry granted under these rules;(d)"port of registry" in relation to a sailing vessel means a port where the sailing vessel is registered under these rules;(e)"register" means the register of sailing vessels maintained by the registrar at a port of registry;(f)"registrar" means the registrar of Indian ships at a port and includes any officer or authority appointed by the Central Government to exercise the powers and discharge the functions of the registrar under these rules;(g)"Schedule" means a Schedule to these rules;(h)"SVR Form" means a form set out in Schedule I;(i)"tonnage" means the tonnage of a sailing vessel as ascertained under the Merchant Shipping (Tonnage Measurement of Sailing Vessels) Rules, 1960;(j)"vessel" means a sailing vessel.
