- In this Act, unless the context otherwise requires,-(a)"appointed day" in relation to any non-major port means the day on which this Act is made applicable to that port;(b)"Board" means the Karnataka Maritime Board constituted under section 3;(c)"Board Security" means debentures, bonds or dock certificates issued by the Board in respect of any loan contracted by it under the provisions of this Act;(d)"Chairman" means the Chairman of the Board appointed under section-3 and includes the person appointed to act in his place under section 9;(e)"dock" includes all basins, locks, cuts, entrances, graving docks, graving blocks, inclined planes, slipways, gridirons, moorings, transit sheds, warehouses, godowns, open plots and other works and things pertaining to any dock and also the portion of the sea enclosed or protected by the arms of groynes of a harbour;(f)"foreshore" in relation to a port means the area between the high water mark and the low water mark relating to that port;(g)"goods" includes live stock and every kind of movable property;(h)"Government" means the State Government;(i)"high water mark" in relation to a port means a line drawn through the highest points reached by ordinary spring tides at any season of the year at that port;(j)"immovable property" includes wharfage rights and all other rights exercisable on, over, or in respect of, any land, wharf, dock or pier;(k)"Indian Ports Act" means the Indian Ports Act, 1908 (Central Act 15 of 1908);(l)"Inland Water Transport (IWT)" means Inland Water Transport system including ferry services in the State;(m)"land" includes the bed of sea or river below high water mark and also things attached to the earth or permanently fastened to anything attached to the earth;(n)"low water mark" in relation to a port means a line drawn through the lowest points reached by ordinary spring tides at any season of the year at that port;(o)"Major Ports" shall have a same meaning assigned to it in the Indian Ports Act 1908 (Central Act 15 of 1908);(p)"master" shall have the same meaning as assigned to in the Indian Ports Act 1908 (Central Act 15 of 1908);(q)"member" means a member of the Board or its Committee, as the case may be;(r)"Non-major port" means port other than a major port;(s)"owner" ,-(i)in relation to goods includes any consignor, consignee, shipper's agent for the sale, custody, loading or unloading of such goods; and(ii)in relation to any vessel or craft making use of any port, includes any part owner, charterer, consignee or mortgagee in possession thereof;(t)"pier" includes any stage, stairs, landing place, hard jetty, floating barge, transhipper or pontoon and any bridges or other works connected therewith;Explanation. - For the purpose of this clause, "transhipper" means a floating craft for vessel whether dump or self propertied, on which and provided for discharging cargo from a barge or warf and loading it into a ship.(u)"port" means any non-major port to which this Act applies within such limits as may from time to time be defined by the Government under the Indian Ports Act;(v)"port approaches" in relation to a port means those parts of the navigable rivers and channels leading to the port in which the Indian Ports Act 1908 (Central Act 15 of 1908) is in force;(w)"prescribed" means, - prescribed by rules and regulations made under this act;(x)"public securities" means,-(i)promissory notes, debentures, stock or other securities of the State Government:Provided that securities both the principal whereof and the interest whereof have been fully and unconditionally guaranteed by any state Government shall be deemed for the purposes of this clause, to be securities of state Government;(ii)debentures or other securities (including the Board Securities) for money issued by or on behalf of any local authority, Improvement Board or Port Trust under the authority or any law for the time being in force in the State.(y)"rate" includes any toll, due, rent, fee or charge leviable under this Act;(z)"regulations" means regulations made by the Board under this Act.(z-a) "State" means the State of Karnataka".(z-b) "vessel" includes anything made for the conveyance, mainly by water, of human being or of goods;(z-c) "wharf " includes any wall or stage and any part of the land or foreshore that may be used for loading or unloading goods or for the embarkation or disembarkation of passengers and any wall enclosing or adjoining the same.Chapter-II Establishment of Karnataka Maritime Board
