Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 1 in The Orissa Cargo Boats (Licensing and Regulation) Rules, 1960

1. Definitions.

- In these rules, unless there is anything repugnant in the subject or context-
(a)"Conservator" means the Port Officer of the Orissa Ports;
(b)"Port" means the Dharma (Chandbali) Port, the limits of which are defined in Notification No. 1652-IVP-12 Com., dated the 9th June, 1931;
(c)"Harbour limits" means that portion of the Baitarani river, which is included between the telegraph line crossing the river one mile above Guire Point and the tide gauge in Harripur Reach situated 1½ miles below "Love Point";