Section 2 in Merchant Shipping (Seafarer Accommodation) Rules, 2016
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"approved" means approved or accepted by the Directorate;(c)"Directorate" means the office of the Director General or a person or a body of persons so authorised to act on behalf of the Director General by the Central Government;(d)"gross tonnage" means the measure of the overall size of a ship determined in accordance with the Merchant Shipping (Tonnage Measurement of ships) Rules,1987.(e)"Merchant Shipping Notice" means a notice described as such and issued by the Directorate;(f)"new ship" means a ship constructed on or after coming into force of these rules;(g)"Schedule" means the Schedule annexed to these rules;(h)"ship-owner" means the owner of a ship, or any body of persons or any person such as the manager, agent or bareboat charterer, who has assumed the responsibility for operation of the ship from such owner and who, on assuming such responsibility, has agreed to take over the duties and responsibilities imposed on such owner in accordance with these rules, regardless of whether any other body of persons or persons fulfill certain of the duties or responsibilities on behalf of the owner of a ship.;(i)"special purpose ships" means ships constructed in compliance with the Special Purpose Ships Code (IMO Code of Safety for Special Purpose Ships, 1983, and its subsequent versions);(j)"surveyor" means a surveyor appointed under section 9 of the Act;(k)"trunked mechanical ventilation system" means a system of ventilation complying with the specifications set forth in the Second Schedule(l)"washing accommodation" does not include any sleeping room or hospital ward, whether or not provided with a wash basin, bath or shower; or any room appropriated for use only as a laundry.(2)The words and expressions used in these rules and not defined but defined in the Act shall have the same meanings as assigned to them in the Act.
