(2)"master", when used in relation to any vessel [or any aircraft making use of any port] [Inserted by Act 35 of 1951, Section 188.], means, subject to the provisions of any other enactment for the time being in force, any person (except a pilot or harbour-master [of the port] [Inserted by Act 35 of 1951, Section 188.]) having for the time being the charge or control of the vessel] [or the aircraft, as the case may be] [Inserted by Act 35 of 1951, Section 188.]
