Section 2 in Karnataka Ports (Landing and Shipping Fees) Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"drift" includes timber or other floating matter, whether the same is in the possession or under the control of any person or not;(b)"goods" include wares and merchandise of every description and also vehicles, animals, packages and other articles;(c)"notification" means a notification published in the official Gazette;(d)"owner" when used in relation to goods or drift includes any consignor, consignee, shipper, or agent for the sale, custody, landing, or shipping of such goods or drift;(e)"passenger" means any person not below the age of three years carried in a vessel, other than the master and crew and the owner, his family and his servants;(f)"port" means the area included within the limits of a port to which all or any of the provisions of the Indian Ports Act, 1908 (Central Act XV of 1908) are for the time being applicable other than a major port;(g)"prescribed" means prescribed by rules made under this Act;(h)"vessel" includes anything made for the conveyance mainly by water of human beings or property.
