- In these rules, unless the context otherwise requires :(a)"Act", means the Indian Ports Act, 1908 (15 of 1908).(b)"Conservator" means the Conservator for the port of Paradip appointed by the Central Government under the Act.(c)"Dangerous Goods" means goods as defined in the Indian Merchant shipping (Carriage of Dangerous Goods) Rules, 1954.(d)"Dangerous petroleum" means petroleum having its flash point below 24.4 degrees centigrade.(e)"Deputy Conservator" means the head of the Port's Marine Department and includes the harbour master or any pilot duly authorised by the head of the Marine Department in this behalf.(f)"Fuel oil" means petroleum oil having a flash point of not less than 65.6 degrees centigrade and ordinarily used as fuel in engines and furnaces.(g)"Master" in relation to any vessel means any person (except pilot or harbour master) having for the time being the charge or control of such vessel.(h)"Owner" in relation to goods, includes any consignor, consignee shipper or agent for the sale, custody, Loading or unloading of such goods, and in relation to any vessel making use of the port, includes any part-owner, charterer, consignee, or mortgagee in possession thereof.(i)"Petroleum" means any liquid hydro-carbon or mixture of hydro-carbon and any inflammable mixture (Liquid, viscous or solid) containing any liquid hydro-carbon, but does not include any oil ordinarily used for lubricating purpose and having a flash point at or above 93.3 degrees centigrade.(j)"Pilot" means a person for the time being authorised by the Central Government to pilot vessels under sub-section (3) of section 3 of the Act.(k)"Port" means the port of Paradip.(l)"Port authorities" means the Administrator, Paradip Port appointed by the Central Government and includes any other officer of the Port acting under the authority of the Administrator Paradip Port.(m)"Tanker" is a cargo ship constructed or adapted for the carriage in bulk of liquid cargoes of an inflammable nature.(n)"Traffic Manager" means the officer for the time being in charge of traffic operations in the port and includes the Deputy and Assistant Traffic Managers and any other officer acting under the authority of the Traffic Manager.II. Admission of vessels into Port
