Section 2 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
2.
In these rules, unless the context otherwise requires :-(a)"Act" means the Inland Steam Vessels Act, 1917 (No. 1 of 1917);(b)"Canal Officer" means an officer specified under Section 17 of the Madhya Pradesh Irrigation Act, 1931 (III of 1931);(c)"F" means a form appended to these rules;(d)"Vessel" means an inland steam vessel or a vessel which ordinarily ply on inland waters and are propelled by Electricity or other mechanical powers.
