Section 2 in The Sailing Vessels (Inspection) Rules, 1962
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958):(b)"coasting sailing vessel" means a vessel which is employed in trading between any port or place in India and any other port or place on the continent of India or between ports or places in India and ports or places in Ceylon;(c)"fair season" and "foul season" mean respectively the seasons specified as such in Schedule I;(d)"certificate" means a Certificate of Inspection;(e)"form" means a form appended to these rules;(f)"free board" means the free board assigned to a vessel in accordance with the provisions of the Sailing Vessels (Assignment of Free Board) Rules, 1960;(g)"Registrar" means a Registrar of Sailing Vessels appointed as such under the Act;(h)"surveyor" means a Registrar holding a certificate of competency issued under the Act or recognised as equivalent thereto or a surveyor appointed under Section 9(1) of the Act or a Naval Architect appointed by the Central Government or any other person appointed in this behalf by the Central Government.
