Section 2 in The Merchant Shipping (Medicines, Medical Stores And Appliances) Rules, 1966
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"Medical Officer" means a person possessing a degree in medicine and surgery of any recognised University and enrolled as a Medical Practitioner on the register of the Medical Council of any State and also holds a valid licence issued by the Health Officer of the port of departure of the ship in the form prescribed under the Merchant Shipping (Carriage of Medical Officers) Rules, 1961;(c)"Official pharmacopoeia" means the Indian Pharmacopoeia (I.P.), the National Formulary of India (N.F.I.), or the British Pharmaceutic Code (B.P.C.);(d)"Port health officer" means any person appointed by the Central Government either by name or by virtue of his office, to be the Health Officer of a port and includes-(i)an additional, deputy or assistant port health officer, or any officer appointed by the Central Government, either by name or by virtue of his office, to perform any of the duties of a health officer of a port;(ii)a person appointed by the Central Government under sub-section (3) of Section 172 of the Act to inspect the medicines, medical stores and appliances with which a ship is required to be provided;(e)"Schedule" means a Schedule to these rules.
