- In this Act, unless there is anything repugnant in the subject or context,---(a)"Customs-collector" means an officer of customs exercising the powers of a Customs-collector under the Sea Customs Act, 1878, and includes any person appointed by the Central Government to discharge the functions of a Customs-collector under this Act;(b)"district" means an area defined as a district for the purposes of this Act under section 3;(c)"general lighthouses" means any lighthouse which the Central Government may, by notification in the Official Gazette, declare to be general lighthouse for the purposes of this Act;(d)"lighthouse" includes any light-vessel, fog-signal, buoy, beacon, or any mark, sign or apparatus exhibited or used for the guidance of ships;(e)"local lighthouse" means any lighthouse which is not a general lighthouse;(f)"local lighthouse authority " means a State Government local authority or other person having the superintendence and management of a local lighthouse;(g)"owner" includes any part-owner, character, or mortgagee in possession and any agent to whom a ship is consigned;(h)"port" means any port as defined in the Indian Ports Act, 1908, to which that Act extends; and(i)words and expression used in this Act and not otherwise defined have the same meaning respectively as in the Indian Merchant Shipping Act, 1923.
