Section 2(1) in The Seaward Artillery Practice Act, 1949
(1)In this Act, unless there is anything repugnant in the subject or context,-(a)"notified area" means any part of the area of the sea and the shores adjoining that area which may be specified in this behalf by notification under section 3;(b)"prescribed" means prescribed by rules made under this Act;(c)"seaward artillery practice" means artillery practice or coastal firing towards the sea, whether within or beyond the territorial waters and includes air armament practice;(d)"vessel" includes any ship, boat, country craft or any other description of vessel.
