Section 2 in Paradip Port Harbour Craft Rules 1967
2. Definitions
- In these rules, unless the context otherwise, requires:(a)"Deputy Conservator" means the Deputy Conservator, Paradip Port ;(b)"Form" means a form appended to these rules ;(c)"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 power driven or not and whether plying regularly or only occasionally, or partly within and partly without the port.(d)"Inner Harbour" means that part of the port which lies North, North-East and North-West of Coordinate +2 and includes the Turning Basin, Ore Berth Arm and any future Arm Dredged and developed from time to time.(e)"Licensed harbour craft" means any harbour craft licensed under these rules ;(f)"Motor boat" means any power-driven harbour craft propelled wholly or in part by any form of electrical or mechanical power other than steam ;(g)"Outer Harbour" means that part of the Approach and Entrance Channels which lies between Co-ordinate +2 and CO-ordinate (--40);(h)"Owner" used in relation to a harbour craft includes any part owner, agent or mortgage in possession thereof.(i)"Port means the port of Paradip ;(j)"Roads" means that part of the port which lies to seaward of the line drawn across the Approach channel at Co-ordinate--1200.(k)"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;(m)"Tindal" includes any person in charge of a harbour craft.
