Section 2 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means the Merchant Shipping Act, 1958.(b)"central register" means the register book maintained by the Director General.(c)"first registry" means the registry of a ship coming on the register book for the first time.(d)"Government ship" means a ship belonging to the Central Government of a State Government other than a ship of the Indian Navy.(e)"port of discharge" means the first port in India at which a ship discharges any part of her cargo;(f)"register book" means the register book kept under section 25 of the Act;(g)"registrar" means in relation to the port of Bombay, Calcutta and Madras, the Principal Officer of the Mercantile Marine Department of Bombay, Calcutta or Madras, as the case may be, and in relation to any other port, the authority appointed by the Central Government under section 24 of the Act;(h)"Re-registry" means the registry of a ship which has previously been on the Indian Register, but the registry of which was closed by reason of wreck, abandonment constructive loss, sale to foreigners or for any other reason.
