Section 2 in The Inland Vessels (Grant of Certificate of Competency to Masters and Serangs of Inland Vessels) (Orissa) Rules, 1984
2. Definitions.
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Inland Vessels Act, 1917;(b)"candidate" means a person desirous of obtaining a certificate of competency;(c)"certificate of competency" means a certificate of competency granted under these rules to act as Master or Serang on board inland mechanically propelled-vessel;(d)"Examiner" means person or persons appointed by the State Government by notification under Section 20 of the Act;(e)"Form" means a form appended to these rules;(f)"Government" means the Government of Orissa;(g)"nominal horse power" shall be construed as equivalent to 5.65 brake horse-power.(2)All other words and expressions used but not defined in these rules shall have the same meaning respectively assigned to them in the Act.
