Section 16 in The Merchant Shipping (Amendment) Act, 2002
16. Amendment of section 352.- In section 352 of the principal Act,-(i) for clause (b), the following clause shall be substituted, namely:-' (b)" Convention" means the Convention on Limitation of Liability for Maritime Claims, 1976 as amended from time to time;';
(ii)after clause (g), the following clauses shall be inserted, namely:-' (h)" salvor" means any person rendering services in direct connection with salvage operations. Explanation.- For the purpose of this clause," salvage operations" includes-(i)the raising, removal, destruction or the rendering a ship harmless which is sunk, wrecked, stranded or abandoned including anything that is or has been on board such ship;(ii)the removal, destruction or rendering the cargo of a ship harmless; and(iii)the measures taken to avert or minimise loss to a ship or its cargo or both;(i)" ship owner" means owner, charterer, manager and operator of a sea- going ship;(j)" Special Drawing Rights" means Special Drawing Rights as determined by the International Monetary Fund.'.
