Section 2 in The Sailing Vessels (Assignment of Free Board) Rules, 1960
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Assigning Authority" means a Registrar of Sailing Vessels, or a Corporation or Association, appointed by the Central Government to be an Assigning Authority for the purpose of these rules;(b)"free board deck" means the uppermost complete deck having permanent means of closing all the openings on the weather part or the deck;(c)"Schedule" means a Schedule to these rules;(d)[ "Surveying Authority" means a Registrar of Sailing Vessels holding a certificate of competency issued under the Merchant Shipping Act, 1958, or recognised as equivalent thereto, or a Surveyor or a Naval Architect appointed by the Central Government and includes any person appointed as such by a Corporation or Association referred to in Cl. (a);] [Substitued by G.S.R. 360, dated 14.3.1962](e)"vessel" means a sailing vessel.
