Section 3 in The Harbour Craft Rules for the Port of Madras, 1935
3. Definitions.
-In these rules, unless there is anything repugnant in the subject or context(a)"harbour craft" means catamarans plying for hire and flats and cargo, passenger and other boats, whether propelled by oars or mechanical power and plying, whether for hire or not, and whether regularly or only occasionally.(b)"Port" means the Port of Madras;(c)"Registering Officer" means the Deputy Conservator of Port of Madras; and(d)"tindal" includes any person in charge of a harbour craft.
