Section 2 in Rajasthan Regulation of Boating Act, 1956
2. Definitions.
- In this Act. unless the subject or context otherwise requires-(a)[ "boat" means a boat of any description, not being a steam vessel as defined in clause (5) of section 2 of the Inland Steam Vessels Act, 1917 (Central Act I of 1917):] [Substituted by Rajasthan Act No. 25 of 1957.](b)"certificate" means a certificate of fitness granted under section 3:(c)"Lake" includes a pond of any kind whether large or small:(d)"license" means a license granted under Section 7:(e)"plying" a boat includes towing or pushing a boat or causing a boat to be plied, towed or pushed, and "to ply" with all its grammatical variations shall be construed accordingly:(f)"river" means a river of any kind whether seasonal or otherwise;(g)[ "State" means the new State of Rajasthan as formed by section 10 of the State Reorganisation Act, 1956 (Central Act 37 of 1956)] [Inserted by Rajasthan Act No. 25 of 1957. In this connection, also see Rajasthan Act No. 40 of 1957, published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 9-12-1957.]Certificate of fitness
