Section 2 in The Merchant shipping (Radio Direction Finders) Rules, 1968.
2. Definitions.
- In these rules"(1)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(2)"existing installation" means"(a)an installation wholly installed on board a ship before the 26th May 1965; and(b)an installation part of which was installed on board a ship before the 26th May 1965 and the rest of which consists either of parts Installed in replacement of identical part or parts which comply with the requirements of these rules;(3)"interference" means any radiation or any induction which endangers the functioning of a radio navigation service or obstructs or repeatedly interrupts radio service operating in accordance with these rules;(4)"new installation" means any installation which is not an existing installation;(5)"radio inspector" means a person appointed as such under it section 10 of the Act;(6)"Schedule" means a Schedule to these rules;(7)in relation to classes of emission - "Class A-l" means telegraphy by on-off keying without the use of a modulating audio frequency "Class A-2" means telegraphy by the on-off keying of an amplitude-modulating audio frequency e audio frequencies, or by "the on-off keying of the modulated emission;"Class B" means damped waves;
