Section 2 in The Andaman and Nicobar Islands Port Rules, 2004
2. Definitions.
(1)In these rules, unless the context otherwise requires -(i)"Bulk oil vessel means a petroleum vessel with petroleum in bulk;(ii)"Case oil vessel" means a petroleum vessel with petroleum in cases like casks, drums or other receptacles;(iii)"Chairman" means the Chairman of the Port Management Board; appointed by the Central Government.(iv)"Conservator" means an officer or body of the persons appointed to be conservator by the Central Government as per section 7 of Indian Ports Act, 1908;(v)"Dark" means half an hours after sunset;(vi)"Day Break" means half an hour before sunrise;(vii)"Deputy Conservator" means the officer to whom powers have been delegated to function on behalf of the Conservator of Ports of Andaman and Nicobar Islands and includes any other officer acting under his authority to exercise or perform the functions, under the Indian Ports Act, 1908 (15 of 1908)(viii)"Discharged vessel" means a petroleum vessel which has completed the discharge of its petroleum;(ix)"Dock" includes all land, jetties, roads, quays, berths, sheds, warehouses, and other works and things appertaining to any dock and also me portion of the sea included of protected by the arms or grayness of a harbour;(x)"Dry Docks" means the two Dry Docks in Phoenix Bay,Complex or any other dry docks that may be constructed by the Part Authority subsequently constructed for this purpose;(xi)"Excluded petroleum" means petroleum having its flash point not below 93 degree centigrade (or 200 degree Fahrenheit), to which these rules do not apply;(xii)"Flash-point" in relation to any petroleum, means the lowest temperature at which it yields a vapour which will give momentary flash when ignited, and determined in accordance with the provisions of the petroleum Act, 1934 (30 of 1934) and the rules made there Under;(xiii)"Gas free certificate" means a certificate granted by an officer appointed by the Central Government, in this behalf to the effect that a vessel has been thoroughly cleaned and freed from Petroleum and inflammable vapour;(xiv)"Inland vessel" means any vessel which is subject to provision of the Inland vessels Act, 1917 (1 of 1917);(xv)"Petroleum" and classification thereof will have the meaning as per the Petroleum Act or rules made thereunder;(xvi)"Petroleum in bulk" means petroleum contained in a receptacle exceeding 1000 liters in capacity;(xvii)"Petroleum vessel" means any vessel carrying more than 50000 liters or 5 metric tones of petroleum class "A" or 500000 liters or 50 metric tones of petroleum class "B" or any other substance having the same flash points as that of petroleum class "A" or class "B";(xviii)"Ports of Andaman and Nicobar" means and includes the Ports of East Island, Diglipur, Mayabunder, Havelock, Neil Island, Elphinstone Harbour and Rangat, Port Blair, Cinque and South Cinque Islands macpherson straits (Jolly Buoys), Hut Bay, Dugong Creek, Carincobar (Malacca and Mus), "Kondul Island, Chowra, Teressa, Tillangchang (Castle-Bay), Katchal (East Bay), Kamorta, Nancowry, Campbell Bay and South Bay, including any part of river channel in Andaman & Nicobar islands and such ports as the Central Government may declare by 4l notification in the official gazette.(2)The words and phrases used and not defined in these rules but defined in the Indian Ports Act, 1908 will have the same meaning as in that Act.
