Section 2 in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"Central Register" means the register of fishing boats maintained by the Director General of Shipping;(c)"Certificate" means a certificate of registry granted under section 435G of the Act;(d)"Form" means a form specified in Schedule 1;(e)"Port of registry"; in relation to a fishing boat, means a port notified under section 435G of the Act;(f)["Registrar"] [Substituted by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994 for 'register'.] means the [registrar] [Substituted by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994 for 'register'.] of Indian fishing boats appointed under section 435E of the Act;(g)"Schedule" means a schedule appended to these rules;(h)"tonnage" in relation to a fishing vessel, means the tonnage as determined under the Merchant Shipping (Tonnage Measurement of Ship) Rules, 1987, and in relation to a sailing vessel or a boat or craft failing under clause (c) of section 435B of the Act, means the tonnage as determined under the Merchant Shipping (Tonnage Measurement of Sailing Vessels) Rules, 1960.
