- In these rules, unless there is anything repugnant in the subject or context,(a)"Port of Calcutta" means the Port of Calcutta as defined in the notification of the Government of Bengal in the Marine Department, [No.13- Marine, dated the 14th February 1929;] [See now G.S.R. 89(E), dated 26th February, 1977, supra.](b)"port" means the Port of Calcutta and the navigable river and channels leading to it in which the Indian Ports Act, 1908 (15 of 1908) is, for the time being, in force;(c)"the Commissioners" means the Commissioners for the Port of Calcutta constituted under the Calcutta Port Act, 1890 (Bengal Act 3 of 1890), and appointed to be Conservator of the Port of Calcutta and the navigable river and channels leading to it under the Indian Ports Act, 1908 (15 of 1908);(d)"Director, Marine Department" means the officer appointed by the Commissioners as Conservator of the Port of Calcutta and the navigable river and channels leading to it, to exercise or perform, subject to their control, their functions as such under the Indian Ports Act, 1908 (15 of 1908);(e)"Harbour Master (Port)" means the officer appointed by the Commissioners to have charge, under the supervision of the Director, Marine Department, of the berthing, mooring and movement of all vessels within the Port of Calcutta.(f)"Howrah Bridge" means the bridge constructed and maintained under the provisions of the Howrah Bridge Act, 1926 (Bengal Act 4 of 1926);(g)"navigable channel" means that portion of the river Hooghly used from time to time by sea-going vessels and sea-plants and defined by navigational marks and buoys;(h)"daybreak"means half an hour before sunrise;(i)"dark"means half an hour after sunset;(j)"Master" when used in relation to any vessel, means any person (except a pilot or harbour master) having, for the time being, the charge or control of the vessel; (k) "vessel" includes every description of water craft, other than a "seaplane" on the water, used or capable of being used as a means of transport on water;(i)"vessel under way" means a vessel not at anchor or made fast to the shore or aground;(m)"sea-going vessel" means every description of vessel used in sea-navigation or notified as "sea-going" by the competent authority;(n)"power driven vessel" means any vessel propelled by machinery;(o)"inland steam vessel" means any vessel which is subject to the provisions of the Inland Steam-Vessels Act, 1917 (1 of 1917);(p)"ferry steamer" means every description of inland steam vessel which regularly plies on a fixed route within or partly within and partly without the port;(q)"small craft" means every description of vessel not being a sea-going vessel or an inland steam which is used for the conveyance by water of human beings or of property;(r)"boat" means every kind of small craft by whatever name described not mechanically propelled;(s)"flat" means a decked-in boat which can ply only in tow of an inland steam vessel;(t)"passenger boat" means any boat which ordinarily carries other persons in addition to the manjhi or boatman in charge and the crew;(u)"cargo boat" means any boat which ordinarily carries all kinds of movable or personal property, including animals;(v)"sea-plane" includes a flying boat and any other air-craft designed to manoeuvre on water or notified as 'sea-plane' by the competent authority;(w)"ton" means a ton as determined or determinable by the rules for the time being in force for regulating the measurement of the net tonnage of British ships except in the rules for licensing and regulating flats or boats where "ton" means a ton as determined by the provisions of rule 65.
