- In these rules, unless there is anything repugnant in the subject or context-(a)"Act" means the Indian Ports Act, 1908 (15 of 1908);(b)"Conservator" means an officer appointed as such by the Government of Orissa under the Act;(c)"Commander" means the master of a sea-going vessel and Serang or Tindal in charge of a port tug, motor launch or a fishing trawler;(d)"Day-break" means half-an-hour before sunrise and "Dark" means half-an-hour after sun-set;(e)"Form" means the form appended to these rules;(f)"Harbour limits" means the Arzipalli dock basin;(g)"Port" means the Gopalpur Port, the limits of which are defined in the notification of Government of Orissa in the Commerce and Transport Department No. 2346, dated the 12th July, 1985 or as modified from time to time by the State Government;(h)"Port approaches" means that portion of the port limits to the sea-wards of the Arzipalli dock basin defined in the Port Limits;(i)"Vessel" means a sea-going power driven vessel, port tug or a power driven launch or a fishing trawler;(j)Words and expressions used but not defined in these rules shall have the same meaning as respectively assigned to them in the Act.
