Section 2 in The Port Of New Mangalore (Harbour Craft) Rules, 1976
2. Definitions.
- In these rules, unless the context otherwise requires:(a)"Deputy Conservator", means the Deputy Conservator, Port of New Mangalore;(b)"Form", means a form appended to these rules;(c)"Harbour craft", means any catamaran plying for hire or any flat or cargo, passenger or other boat plying whether for hire or not and whether power driven or not and whether plying regularly or only occasionally or partly within and partly without the port;(d)"Inner harbour", means that part of the port which lies east of the baseline having a bearing of 348° 55' 00" and passing through the North Boring Mark and includes the turning basin, eastern dock arm, oil jetty and any future berths, docks dredged and developed from time to time;(e)"Licensed harbour craft", means any harbour craft licensed under these rules;(f)"Motor boat", means any power-driven harbour craft propelled wholly or in part by any form of electrical or mechanical power other than steam;(g)"Outer harbour", means that part of the approach channel lying west of the baseline defined above and extending up to the fairway buoy located at latitude 12° 55' 06.2"N and longitude 74146' 17.6" E.(h)"Owner", used in relation to a harbour craft includes any part owner, agent or mortgagee in possession thereof;(i)"Port", means the Port of New Mangalore;(j)"Roads", means the part of the port which lies seawards of the fairway buoy located at latitude 12155'06.2" North and longitude 74° 76'17.6" East.(k)"Servant", used in relation to owner includes the tindal or any boatman;(l)"Steam-boat", means any harbour craft propelled wholly or in part by steam power; and(m)"Tindal", includes any person in charge of a harbour craft.
