Section 1 in The Orissa Inland Steam Vessels Rules, 1935
1. Definitions.
- In these rules-(1)"Act" means the Inland Steam-Vessels Act, 1917 (1 of 1917), and all words and expressions defined in the Act and used in these rules shall have the meaning assigned to them by the Act;(2)"Certifying Officer" means the Secretary to the Government of Orissa in the Commerce Department who shall sign certificates of survey on behalf of the Government but if the function of granting such certificates is delegated to any officer by notification under Sub-section (4) of Section 9 of the Act the expression certifying shall mean that officer;(3)"Declared place of survey" means a place which is declared by notification under Clause (a) of Sub-section (1) of Section 4 of the Act to be an Officer, place of survey;(4)"Form" means a Form set out in the First Schedule to these rules;(5)"Government" means the Government of Orissa;(6)"Non-passenger vessel" means a vessel the certificate of survey of which does not permit the carrying of passengers as defined in Clause (3) of Section 2 of the Act;(7)"Receiving Officer" means an officer appointed by notification under Section 6 of the Act to receive survey fees;(8)"Controlling Officer" means the Revenue Divisional Commissioner, Central Division, Orissa, Cuttack;(9)"Smooth water" and "partially smooth water" mean respectively water declared by the State Government under these rules to be smooth or partially smooth water.
