Section 3 in The Paradip Port Trust (Distraint or Arrest and Sale of Vessels) Regulations, 1988
3. Definitions.
- In these regulations, unless the context otherwise requires-(i)"Act" means the Major Port Trusts Act, 1963 (38 of 1963);(ii)"Deputy Conservator" means the officer for the time being in charge of the Marine Department of Paradip Port Trust and includes the Deputies and Assistants to the Deputy Conservator and any other officers acting under the authority of the Deputy Conservator;(iii)"Form" means the form annexed to these regulations.(iv)"Rates" means the rates or penal lies payable under the Act;(v)Words and expressions used in these regulations but not defined in the Act, shall have the meanings respectively assigned to them in the Act.
