Section 2 in The Sailing Vessels (Members Of Crew) Rules, 1967
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958):(b)"Form" means a Form set out in the First Schedule :(c)"identity card" means an identity card issued under these rules and includes an Identity card for Seamen (Sails) issued under the authority of the Central Government to a member of the crew of a vessel before the commencement of these rules and valid on the date of such commencement;(d)"Issuing Authority " means the authority specified as such in the Second Schedule;(e)"permit" means a permit issued under these rules and includes an Identity card for Seamen (Sails) issued to a tindal under the authority of the Central Government before the commencement of these rules and valid on the date of such commencement;(f)"Schedule" means a Schedule to these rules;(g)"vessel" means a sailing vessel to which Part XV of the Act applies.
