- In these rules, unless the context otherwise requires(a)"harbour craft" means any flat or cargo, passenger or other boat whether propelled by oars or mechanical power plying for hire or not and whether regularly or only occasionally;(b)"port" means the port of Kandla, as defined under the provisions of Sec. 4 of the Indian Ports Act, 1908 (15 of 1908);(c)"registering officer" and "licensing officer" mean the Deputy Conservator of the Port of Kandla;(d)"tindal" includes any person in charge of a harbour craft;(e)"licensed harbour craft" means any harbour craft licensed under these rules; and(f)"owner" when used in relation to a harbour craft includes any part owner, agent or mortgagee in possession thereof.
