Section 3 in The Merchant Shipping (Seafarer's Bio-metric Identity Document) Rules, 2016
3. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"competent authority" means the Director General of Shipping;(c)"Convention" means International Labour Organisation document No. 185 on Seafarer's Identity Documents Convention (Revised), 2003;(d)"Form" means the form appended to these rules;(e)"issuing authority" means Shipping Master or such other officers as may be nominated by the competent authority;(f)"SID" means a Seafarer's Identity Document issued under these rules.(2)Words and expressions defined in the Act and used but not defined in these rules shall have the same meanings assigned to them respectively in the Act.
