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Union of India - Section

Section 3 in The Indian Ports Act, 1908

3. Definitions.

- In this Act, unless there is anything repugnant in the subject or context,-
(1)"Magistrate" means a person exercising powers under the Code of Criminal Procedure, 1898, not less than those 50 of a Magistrate of the second class, and includes, in the towns of Calcutta, Madras and Bombay, a Presidency Magistrate:
(2)"master", when used in relation to any vessel [or any aircraft making use of any port] [Inserted by Act 35 of 1951, Section 188.], means, subject to the provisions of any other enactment for the time being in force, any person (except a pilot or harbour-master [of the port] [Inserted by Act 35 of 1951, Section 188.]) having for the time being the charge or control of the vessel] [or the aircraft, as the case may be] [Inserted by Act 35 of 1951, Section 188.]
(3)"pilot" means a person for the time being authorized by the [Government] [Substituted by the A.O. 1937 for "Local Government"] to pilot vessels:
(4)"port" includes also any part of a river or channel in which this Act is for the time being in force:
(5)"port-officer" is synonymous with master-attendant:
(6)"ton" means a ton as determined or determinable by the rules for the time being in force for regulating the measurement of the net tonnage of British ships: and
(7)"vessel" includes anything made for the conveyance [mainly] [Inserted by Act 35 of 1951, Section 188] by water of human beings or of property:
(8)[ "major port" means any port which the Central Government may by notification in the Official Gazette declare, or may under any law for the time being in force have declared, to be a major port:
(9)"Government", as respects major ports, for all purposes, and, as respects other ports, for the purposes of making rules under clause (p) of section 6(1) and of the appointment and control of port health-officers under section 17, means the Central Government, and save as aforesaid, means the State Government.] [Added by the A.O. 1937.][***] [Cl.(10) defining "State", which was inserted by the A.O. 1950, omitted by Act 3 of 1951, Section 3, and Schedule]