(31)"person-in-charge" means,-(a)in relation to a vessel, the master of the vessel;(b)in relation to an aircraft, the commander or pilot-in-charge of the aircraft;(c)in relation to a railway train, the conductor, guard or other person having the chief direction of the train;(d)in relation to any other conveyance, the driver or other person-in-charge of the conveyance;
