Section 2 in The Merchant Shipping (Continuous Discharge Certificate) Rules, 2017
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"Approved training institute" means an Approved Training Institute as defined under clause 8 of rule 4 of the Merchant Shipping (Standards of Training, Certification and Watch-keeping for Seafarers) Rules, 2014;(c)"Form" means a form appended to these rules;(d)"Principal Officer" means the Principal Officer of a port appointed under section 8 of the Merchant Shipping Act;(e)"Shipping Master" means a shipping master of a port appointed under sub-section (1) of section 11 of the Act or such other officer as may be authorized by the Director General of Shipping.(2)Words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them.
