Section 2(3) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(3)"dock" means any dock, wharf or quay and shall include any warehouse or store-place belonging to owners, trustees or conservators of, and situated in or in the vicinity of, the dock, wharf or quay and any railway line or siding on or used in connection with the dock, wharf or quay but not forming part of a State Railway ;
