Section 2 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976
2. Definitions
- In these rules, unless the context otherwiserequires :-(a)"Deputy Conservator" means the Deputy Conservator of the Port;(b)"Form" means a form appended to these rules;(c)"Harbor Craft" means any catamaran plying for hire or any flat or cargo passenger of other boat plying whether for hire or not and whether power driven or not and whether plying regularly or only occasionally, or partly within and partly without the Port;(d)"Inner Harbor" means that part of the Ports' water area which lies east of the base line (South North road) having bearing of 205' and includes the turning basin, eastern dock arm, oil jetty and any future berths docks dredged and developed from time to time, west of the two entrance heads and enclosed by the breakwaters.(e)"licensed harbor craft" means any harbor craft licensed under these rules;(f)"Motor boat" means any power-driven harbor craft propelled wholly; or in part by any form of electrical or mechanical power other than steam;(g)"Outer Harbor" means the area outside the enclosed breakwaters and east of a line joining the two breakwater heads and covering the entire port limits as defined in the notification of the Government of India in the Ministry of Shipping and Transport No. GSR 314 (E) published in the Gazette of India, extraordinary Part II - Section 3 - Sub-section (i), dated the 11th July, 1974;(h)"Owner used in relation to a harbor includes any part owner, agent or mortgage in possession thereof;(i)"Port" means the Major Port of Tuticorin(j)"Roads" means that part of the port which lies outside the enclosed breakwaters and outside the demarcated channel, but within the port limit;(k)"servant" used in relation to owner includes the Tindal or any boatmen;(l)"Steam-boat" means any harbor craft propelled wholly or in part by steam power.(m)"tindal" includes any person in charge of a harbor craft.
