- In this Act, unless the context otherwise requires-(1)"Board" in respect of any port means the Board of Trustees in respect of such port established under Section 3;(2)"bye-law" means a bye-law made by the Board under this Act;(3)"Chief Officer of Customs" denotes the Chief Executive Officer of Customs for the port;(4)"dock" includes basins, locks, cuts, entrances, graving docks, graving blocks, inclined planes, slipways, grid-irons, quays, warehouses and other works and things appertaining to any dock and also denotes the portion of the sea enclosed or protected by the arms are groynes of the harbour;(5)"goods" means and includes every kind of movable property;(6)"Government" means the State Government of Orissa;(7)"land" includes the bed of a river and of the sea below high water-mark;(8)"major port" means a port declared as such by or under any law made by Parliament or any existing law within the meaning of the Constitution of India;(9)"master" when used in relation to any vessel or to any aircraft making use of the port, means any person having for the time being the charge or control of such vessel or such aircraft, as the case may be, except a pilot, harbour master berthing master, dock master or assistant harbour master of the port;(10)"owner" when used in relation to goods includes any consignor, consignee, shipper or agent for the sale, custody, loading or unloading of such goods and when used in relation to any vessel, includes any port owner, charterer, consignee or mortgagee in possession thereof;(11)"pier" includes any stage, stairs, landing-place, hard-jetty, landing stage, floating barge, or pontoon and any bridge or other works connected therewith;(12)"Port" means any port other than a major port with such limits as may be defined by notification issued by Government from time to time for the purposes of this Act and until a notification is so issued, with such limits as may have been defined by Government under the provisions of the Indian Ports Act, 1908 (15 of 1908);(13)"Port Trust Security" means debenture bonds or stock certificates or other securities issued by the Board ut respect of any loan contracted under the provisions of this Act;(14)"prescribed" means prescribed by rules made by Government under this Act;(15)"rate" includes any toll, due, rent, rate, fee or charge leviable under this Act;(16)"Regulations" means Regulations made by the Board under this Act;(17)"rules" means rules made by Government under this Act;(18)"trustee" means a trustee on the Board;(19)"vessel" denotes anything made for the conveyance by water of human beings or of property;(20)"wharf" includes any wall or stage and any part of the river bank or foreshore that may be used for loading or unloading goods, and any wall enclosing or adjoining the same.Chapter-II The Board of Trustees
