Section 2(h) in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
(h)"tonnage" in relation to a fishing vessel, means the tonnage as determined under the Merchant Shipping (Tonnage Measurement of Ship) Rules, 1987, and in relation to a sailing vessel or a boat or craft failing under clause (c) of section 435B of the Act, means the tonnage as determined under the Merchant Shipping (Tonnage Measurement of Sailing Vessels) Rules, 1960.
