Section 2 in The Vizagapatnam Harbour Craft Rules, 1950
2. Definitions.
- In these rules, unless the context otherwise requires :(a)"Deputy Port Conservator" means the Deputy Port Conservator, Vizagapatnam Port, Vizagapatnam;(b)"Form" means a form appended to these rules;(c)"harbour craft" means any catamaran plying for hire; or any flat or cargo, passenger or other boat plying whether for hire or not and whether power driven or by oars; and whether regularly or only occasionally in, or partly within and partly without, the Port;(d)[ "Licensed harbour craft" means any harbour craft licensed under these Rules; (e) "Motor boats" means any power driven harbour craft propelled wholly or in part by any form of electrical or mechanical power other than steam; [Substitued by S.R.O. 614, dated 28th March, 1952](f)"outer harbour" means that part of the creek which lies South and East of a line drawn from East to West Ferry landing to a line drawn across the creek at 2,500 E Harbour Co-ordinates;(g)"inner harbour" means that part of the Port which lies to the North and West of the above line, drawn from East to West Ferry landing and includes the Turning Basin, Docks, North Western Arm, Naval Basin and Southern Lighter Canal;](h)"owner" used in relation to harbour craft includes any part owner, agent or mortgagee in possession thereof;(i)"Port" means the Port of Vizagapatnam;(j)"Roads" means that part of the Port which lies to seaward of the line drawn across the creek at 2,500 E Harbour Co-ordinates;(k)"Servant" used in relation to owner includes the tindal or any boat-man; (l) "Steam-boat" means any harbour craft propelled wholly or in part by steam power;(m)"Tindal" includes any person in charge of a Harbour Craft.
