Section 2 in The Mormugao Harbour Craft Rules, 1976
2. Definitions.
-In these rules, unless the context otherwise requires,(a)"Conservator", means the officer or the body of persons appointed as Conservator under the Indian Ports Act, 1908 (15 of 1908);(b)"Deputy Conservator", means the Deputy Conservator of the Mormugao Port Trust;(c)"Form", means a form appended to these rules;(d)"harbour craft", means any craft, power driven or otherwise plying exclusively within the limits of the Port or partly within and partly without such limits, whether for hire or not, and whether regularly or only occasionally;(e)"licensed harbour craft", means any harbour craft licensed under these rules;(f)" owner", in relation to a harbour craft, includes any part owner, agent mortgagee in possession thereof;(g)"Port", means the Port of Mormugao as defined in the notification of the Government of India in the late Ministry of Transport (Transport Wing), G.S.R. 1831, dated 16th November, 1963.(h)"Tindal", includes master or any other person incharge of a harbour craft.
