Section 2 in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Merchant Shipping Act, 1958;(b)"anniversary date" means the day and the month of each year which corresponds to the date of expiry of the International Sewage Pollution Prevention Certificate;(c)"Certificate" means and International Sewage Pollution Prevention Certificate or, as the case may be, an Indian Sewage Pollution Prevention Certificate, issued under rule 5;(d)"Certifying authority" means the Central Government;(e)"existing ship" means a ship which is not a new ship,(f)"Government ship" means the ship owned by the Central Government or the State Government;(g)"holding tank" means a tank used for the collection and storage of sewage;(h)"international voyage" means a voyage from a country to which the Convention applies to a port outside such country, or conversely,(i)"new ship" means a ship-(A)for which the building contract is placed, or in the absence of a building contract, the keel of which is laid, or which is at a similar stage of construction, on or after the 27th day of September, 2003; or(B)the delivery of which is three years or more after the 27th day of September, 2003;(j)"nearest land", with all its grammatical variations, means the baseline from which the territorial sea of the territory in question is established in accordance with international law except that for the purposes of the Convention, nearest land off the north-eastern coast of Australia shall mean a baseline drawn from a point on the coast of Australia in latitude 11°00'S, longitude 142°08' E to-a point in latitude 10°35'S, longitude 141°55'E,thence to a point latitude 10°00'S, longitude 142°00'E,thence to a point latitude 09°10'S, longitude 143°52 E,thence to a point latitude 09°00'S, longitude 144°30'E,thence to a point latitude 10°41'S, longitude 145°00'E,thence to a point latitude 13°00'S, longitude 145°00'E,thence to a point latitude 15°00'S, longitude 146°00'E,thence to a point latitude 17°30'S, longitude 147°00'E,thence to a point latitude 21°00'S, longitude 152°55'E,thence to a point latitude 24°30'S, longitude 154°00'E,thence to a point on the coast of Australia in latitude 24°42'S, longitude 153°15'E;(k)"person" includes the member of the crew and the passenger;(l)"section" means section of the Act;(m)"sewage" shall have the same meaning as assigned to it in the explanation to sub-section (3) of Section 356C;
