Section 2 in The Merchant Shipping (Wrecks and Salvage) Rules, 1974
2. Definitions.
(1)In these rules, unless the context otherwise requires"---(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"jurisdiction"in relation to a receiver of wreck means the local limits specified in the notification issued under sub-section (1) of section 391 of the Act;(c)"Mercantile Marine Department District" means the areas of jurisdiction of the respective principal officers specified the First Schedule to these rules;(d)"near the coasts of India" means at any port or place in India or within the territorial waters of India;(e)"Owner"includes the master of a vessel where the wreck comprises of a vessel;(f)"principal officer" means an officer appointed by virtue of sub-section (2) of section 8 of the Act;(g)"port" means a port as defined in the Indian Ports Act, 1908 (15 of 1908);(h)"receiver" means the receiver of wrecks appointed under sub-section (1) of section 391 of Act;(i)"Schedule" means a Schedule annexed to these rules;(j)"valuer" means any person appointed by the receiver under these rules to assess the value of any vessel, or any equipment of such vessel, or any other article of cargo or stores of such vessel.(2)Words and expressions used in these rules but not defined in sub-rule (1) shall have the respective meaning assigned to them in the Act.
