Section 2 in The Merchant Shipping (Safety Convention Certificates) Rules, 1968
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"Principal Officer" means the principal officer of the Mercantile Marine Department of the district concerned or in his absence, the surveyor who carries out his duties;(c)"Schedule" means a Schedule appended to these rules.
