Section 2 in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
2. Definition.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958).(b)"Proper officer" means the Shipping Master, Bombay or any other officer so appointed by the Central Government by a notification published in the official Gazette;(c)"Schedule" means Schedule to these rules;(d)"Seafarers Welfare Fund Society" means the society registered under the Societies Registration Act, 1860, (21 of 1860);(e)"Shipping master" includes an office-in-charge of the office specified by a notification under sub-section (3) of section II of the Act for conducting the whole or any part of the business of the shipping office; and(f)"Year" means a financial year commencing from the first day of April in each year.
