Section 2 in The Merchant Shipping (Prevention of Pollution by Harmful Substances Carried by Sea in Packaged Form) Rules, 2010
2. Definitions.
- In these rules, unless the context otherwise requires,---(a)"Act" means the Merchant Shipping Act, 1958;(b)"certifying authority" means the Central Government;(c)"Government ship" means the ship owned by the Central Government or the State Government;(d)"harmful substances" shall have the meaning assigned to it in the Explanation to Section 356-E and includes substances which are identified as marine pollutants in the IMDG Code on the basis of the criteria specified in the Schedule;(e)"IMDG Code" means the International Maritime Dangerous Goods Code adopted by the International Maritime Organisation;(f)"Organisation" means the International Maritime Organisation;(g)"packaged form" means the form of containment specified for harmful substances in the IMDG Code;(h)"section" means section of the Act.
