- In these rules, unless there is anything repugnant in the subject or conetxt(a)"harbour craft" means any catamaran plying for hire, or any flat or cargo, passenger or other boat plying whether for hire or not, and whether regularly or only occasionally in, or partly within and partly without, the Port;(b)"inner habrour" means that part of Port which lies landward of the Port Jetty near the Harbour Master's office in Fort Cochin;(c)"licensed harbour craft" means any harbour craft licensed under these Rules;(d)"motor boat" means any harbour craft propelled wholly or in part by any form of electrical or mechanical power other than steam;(e)"Outer-roads" means that part of the Port which lies seaward of the Port Jetty near the Harborur Master's officer in Fort Cochin;(f)"Owner" used in relation to harbour craft includes any part owner, agent for mortgagee in possession thereof;(g)"Port" means the Port of Cochin comprised within the territories of the State of Travancore-Cochin and Madras the limits of which have been specified in the notification of the Government of India in the Ministry of Transport No. 11-P(107)/49, dated the 8th January, 1952;(h)"Deputy Conservator of the Port" means the Deputy Conservator of the Port, Cochin;(i)"Servant" used in relation to owner includes the tindal or any boatman;(j)"Steam-boat" means any harbour craft propelled wholly or in part by steam power;(k)"tindal" includes any person in charge of a harbour craft.
