Section 356B in The Merchant Shipping (Amendment) Act, 2003
356B. Definitions.-
In this Part, unless the context otherwise requires,-(a)" ballast" means any solid or liquid placed in a ship to increase the draft to change the trim, to regulate the stability, or to maintain stress load within such limits as may be prescribed;(b)" cargo" includes ballast and ship' s stores and fuel;(c)" coasts" has the meaning assigned to it in section 357;(d)" coastal waters" means any part of the territorial waters of India, or any marine areas adjacent thereto over which India has, or, may hereafter have, exclusive jurisdiction in regard to control of marine pollution under the Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 (80 of 1976 ), or any other law for the time being in force;(e)" Convention" means the International Convention for the Prevention of Pollution from Ships, 1973 , including its Protocol of 1978 , as amended from time to time in the manner specified therein;(f)" international pollution prevention certificate" means any certificate issued in accordance with the provisions of Pollution Prevention Conventions and Protocols thereto which are acceded to by India;(g)" mile" means a nautical mile of 1, 852 metres;(h)" noxious liquid substance" means any substance which has been designated as such by rules made under this Part;(i)" off- shore installation" means an installation, whether mobile or fixed, which is used or is intended to be used for under- water exploration or exploitation of crude oil, petroleum or other similar mineral oils, under lease, licence or any other form of contractual arrangement and includes-(a)any installation which could be moved from place to place under its own motive power or otherwise; and(b)a pipe- line; (j)" oil" means petroleum in any form including crude oil, fuel oil, sludge, oil refuse and refined products;(k)" oily mixture" means a mixture with any oil content;(l)" oil tanker" means a ship constructed or adapted primarily to carry oil in bulk in its cargo spaces and includes any combination carrier or any chemical tanker when it is carrying a cargo or part cargo of oil in bulk;(m)" reception facilities", in relation to a port, means facilities for enabling tankers or ships using the port to discharge or deposit residue or mixture of any substance subject to control by the Convention;(n)" ship" means a vessel of any type whatsoever operating in the marine environment and includes hydrofoil boats, air- cushion vehicles, submersibles, floating craft and fixed or floating platforms. Issue of pollution prevention certificate.
