Section 2(1) in The Merchant Shipping (Continuous Discharge Certificate) Rules, 2017
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"Approved training institute" means an Approved Training Institute as defined under clause 8 of rule 4 of the Merchant Shipping (Standards of Training, Certification and Watch-keeping for Seafarers) Rules, 2014;(c)"Form" means a form appended to these rules;(d)"Principal Officer" means the Principal Officer of a port appointed under section 8 of the Merchant Shipping Act;(e)"Shipping Master" means a shipping master of a port appointed under sub-section (1) of section 11 of the Act or such other officer as may be authorized by the Director General of Shipping.
