Section 2 in The Port Of New Mangalore Rules, 1976
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act", means the Indian Ports Act, 1908 (15 of 1908);(b)"Conservator", means the Conservator of the Port appointed by the Central Government under the Act;(c)"dangerous goods", means as defined in the Indian Merchant Shipping (Carriage of Dangerous Goods) Rules, 1954;(d)"dangerous petroleum", means petroleum having its flash point below 24.4 degrees centigrade.(e)"Deputy Conservator", means the head of the Port's Marine Department and includes the harbour master or any pilot duly authorised to assist by the head of the Marine Department in this behalf;(f)"fuel oil", means petroleum oil having a flash point of not less than 65.6 degrees centigrade and ordinarily used as fuel in engines and furnaces;(g)"Owner", in relation to goods, includes any consignor, consignee, shipper or agent for the sale, custody, loading or unloading of such goods, and in relation to any vessel making use of the port, includes any part-owner, charter, consignee, or mortgagee in possession thereof;(h)"petroleum", means any liquid hydro-carbon or mixture of hydro-carbon and any inflammable mixture (liquid viscous or solid) containing any liquid hydro-carbon, but does not include any oil ordinarily used for lubricating purpose and having a flash point at or above 93.3 degrees centigrade.(i)"Port", means the Port of New Mangalore.(j)"Port authorities", means the Chief Engineer and Administrator, of the Port appointed by the Central Government and includes any other officer of the Port acting under the authority of the Chief Engineer and Administrator, of the Port.(k)"Tanker", is a cargo ship constructed or adapted for the carriage in bulk of liquid cargoes of an inflammable nature.(l)"Traffic Manager", means the officer, for the time being, in charge of traffic operations in the port and includes the Deputy and Assistant Traffic Managers and any other officer acting under the authority of the Traffic Manager.
