Section 3(1) in The Merchant Shipping (Maritime Labour) Rules, 2016
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"collective bargaining agreement" means an agreement signed, from time to time, between the seafarers' trade unions and the Indian ship owners for an employment of seafarers on board Indian flag ships;(c)"Form" means the Form annexed to these rules;(d)"gross tonnage" means the measure of the overall size of a ship determined in accordance with Merchant Shipping (Tonnage Measurement of Ships) Rules,1987;(e)"international voyage" means a voyage from a country to a port outside such a country or from a port or between two ports in a country outside India;(f)"recognised organisations" means a person or body of persons authorised by the Director General of Shipping for the purpose of implementation of these rules;(g)"recruitment and placement service" means any person, company, institution, agency or other organisation, in the public or private sector, which is engaged in recruiting seafarers on behalf of employers or placing seafarers with employers;(h)"seafarers' employment agreement" includes-i. a contract of employment;ii. articles of agreement;(i)"ship owner" includes another organisation or person, such as the manager, agent or bare-boat charterer, who has assumed the responsibility for the operation of the ship from the owner and who, on assuming such responsibility, has agreed to take over the duties and responsibilities imposed on ship owners in accordance with the maritime labour convention, regardless of whether any other organisations or persons fulfil certain duties or responsibilities on behalf of the ship owner;(j)"specified" means specified by the Director General of Shipping through a Merchant Shipping Notice.
