Section 2 in The Marking Of Heavy Packages Act, 1951
2. Definitions.
In this Act, unless the context otherwise requires,--(a)"heavy package" means a package or other object weighing not less than one metric ton, which is equal to one thousand kilogrammes or 2204.6 standard pounds or 26.8 standard maunds;(b)"inland waterway" means any canal, river, lake or other navigable water in India.
