Section 2(q) in The Maharashtra Maritime Board Act, 1996
(q)“owner”,.-(i)in relation to goods, means and includes any consignor, consignee, shipper or agent for the sale, custody loading or unloading of such goods, and(ii)in relation to any vessel or craft making use of any port, means and includes any port owner, charterer, consignee or mortgagee in possession thereof;
