Section 3(1) in The Merchant Shipping (Seafarer's Bio-metric Identity Document) Rules, 2016
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"competent authority" means the Director General of Shipping;(c)"Convention" means International Labour Organisation document No. 185 on Seafarer's Identity Documents Convention (Revised), 2003;(d)"Form" means the form appended to these rules;(e)"issuing authority" means Shipping Master or such other officers as may be nominated by the competent authority;(f)"SID" means a Seafarer's Identity Document issued under these rules.
