Section 2 in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Accident" means an accident involving injury or damage to life, the environment, ship or its cargo;(b)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(c)"audit" means a systematic and independent examination to determine whether the Safety Management System complies with the planned arrangements and such arrangements are implemented effectively and are sufficient to achieve the desired objectives;(d)"auditor" means a Surveyor, qualified and trained for performing verification of compliance with the requirements of the International Safety Management Code, appointed under section 9 of the Act;(e)"Branch office" means an office, which is part of the Company, is under its control and covered by the same Safety Management System.(f)"Bulk carrier" means a ship which is constructed generally with single deck top-side tanks and hopper side tanks in cargo spaces, and is intended primarily to carry dry cargo in bulk, and includes ore carriers and combination carriers;(g)"Chemical tanker" means a cargo ship constructed or adopted and used for the carriage of any hazardous product listed in Chapter 17 of the International Bulk Chemical Code;(h)"Company" means the owner of the ship or any other organisation or person, or the bareboat charterer, responsible for the operation of the ship;(i)"Critical shipboard operation" means operations which are likely to cause an accident or a situation threatening the safety of the people, the environment or the ship;(j)"Designated person" means a person ashore with direct access to the highest level of management, charged with the responsibility and the authority to monitor the safety and pollution aspects of the operation of each ship;(k)"Document of compliance" means a Certificate of Compliance issued by the Director General of Shipping to a Company;(l)"Gas carrier" means a cargo ship constructed or adapted and used for the carriage in bulk of any liquefied gas or other product listed in the International Gas Carrier Code;(m)"High speed craft" means a craft capable of maximum speed in metres per seconds equal to or exceeding 3.7 ∇ 0.1667 , where ∇ = displacement corresponding to the design waterline (m3);(n)"Internal Safety Management System audit" means a systematic and independent verification process carried out by the Company as part of its management function to determine whether the Safety Management System activities and related results are in compliance with the Company's Safety Management System;(o)"Major non-conformity" means an identifiable deviation which poses a serious threat to personnel or ship safety or a serious risk to the environment and requires immediate corrective action;(p)"Mobile offshore drilling unit" means a vessel capable of being engaged in drilling operations for the exploration or exploitation of resources beneath the seabed;(q)"Non-conformity" means an observed situation where objective evidence indicated the non-fulfilment of a specified requirement of the International Safety Management Code;(r)"Oil tanker" means a ship constructed or adapted primarily to carry oil in bulk in its cargo spaces and includes combination carriers;(s)"Organisation" means the International Maritime Organisation;(t)"Safety management audit" means a systematic and independent examination to determine whether the Safety Management System activities and related results comply with planned arrangements and whether these arrangements are implemented effectively and are suitable to achieve objectives;(u)"Safety Management Certificate" means a Certificate issued by Director General of Shipping or any officer authorised by him in this behalf to a ship which signifies that the Company and its shipboard management operate in accordance with the Safety Management System;(v)"Safety Management System" means a structured and documented system enabling Company personnel to effectively implement the Company Safety and Environment Protection Policy;
