Section 2 in The Merchant Shipping (Continuous Discharge Certificates) Rules, 1960
2. Definitions.
- In these rules(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"C.D.C." means a continuous discharge certificate, also called continuous certificate of discharge :(c)"Form" means a form appended to these rules;(d)"Shipping Master" means a shipping master of a port appointed under sub-section (1) of Section 11 of the Act and includes the officer in charge of the office at any other port where the business of shipping office is conducted.
