Section 2 in Inland Vessels (Prevention and Control of Pollution and Protection of Inland Water) Rules, 2016
2. Definitions.
(1)In these rules, unless the context otherwise requires. -(a)"Act" means the Inland Vessels Act, 1917;(b)"any person" means any person authorised under section 54G of the Act which includes a survey or appointed under sub-section (1) of section 4 of the Act;(c)"bilge water" means waste water collected in bilge of the vessel;(d)"holding tank" means a tank used for the collection and storage of oily mixture or bilge water or sludge or pre wash of chemicals and obnoxious substances;(e)"inland port" means a port located on Inland Waterway with the requisite facilities for safe berthing of vessels, loading and unloading arrangement of cargo, storage of cargo on land and provide water supply and fuel;(f)"Schedule" means the Schedule annexed to these rules; and(g)"sludge" means sludge from the fuel or lubricating oil separators, waste lubricating oil from main auxiliary machinery, or waste oil from bilge water separator, oil filtering equipment or drip trays.(2)Words and expressions used in rules and not defined but defined in the Act, shall have the meaning assigned to them in the Act.
