Section 2 in Visakhapatnam Port Trust (Bunkering of ocean going Vessels) Regulations, 2006
2. Definitions.
- In these Regulations, unless the context otherwise requires:(i)"Act" means Major Port Trust Act, 1963. The Indian Ports Act, 1908 and Merchant Shipping Act, 1958.(ii)"Agent" means, agent of the ocean going vessels at whose instance the vessel is calling at the Port of Vishakhapatnam.(iii)"ISM Code" means, International Safety Management Code.(iv)Master includes any person (except Pilot, Dock Master, Dredging Superintendent, Harbour Master, Deputy Conservator) having command or charge of a ship.(v)"Bunkering" means (a) transshipment of bunker oil from bunker vessel to an ocean going vessel (b) transshipment of bunker oil from road tanker to an ocean going vessel and (c) transshipment of bunker oil from oil wharf/jetty to an ocean going vessel/ licensed bunker barge.(vi)"Bunker oil" means, inflammable liquids intended for propulsion and auxiliary operation of an ocean going vessel and liquids destined for the lubrication of ship's engine.(vii)"Deputy Conservator" means, the Deputy Conservator of the Board, the Head of the Department appointed by the Central Government under the provisions of Major Port Trusts Act, 1963.(viii)"Owner" means, in relation to any vessel making use of any Port includes and part-owner, charterer, consignee or mortgagee in possession thereof.(ix)Ocean going in relation to vessel means, a vessel proceeding to sea beyond inland waters or beyond waters declared to be smooth or partially smooth water by the Central Government by notification in the Official Gazette.(x)The words that have not been specifically defined in these Regulations shall have the same meaning, as defined in the respective Acts.
