356Q. Definitions.-

In this Part, unless the context otherwise requires,-

(a) "anti-fouling system" means a coating, paint, surface treatment, surface, or device that is used on a ship to control or prevent attachment of unwanted organisms;

(b) "authority" means-

(i) the Government of India under whose authority the ship is operating;

(ii) with respect to a ship entitled to fly a flag of any other country, the Government of that country; and

(iii) with respect to floating platforms engaged in exploration and exploitation of the sea-bed and subsoil thereof adjacent to Indian coast over which Government of India exercises sovereign rights for the purposes of exploration and exploitation of its natural resources (including Floating Storage Units and Floating Production Storage and Offloading Units), the Government of India;

(c) "Committee" means the Marine Environment Protection Committee of the Organisation;

(d) "Convention" means the International Convention on the Control of Harmful Anti-Fouling Systems on Ships, 2001;

(e) "gross tonnage" means the gross tonnage calculated in accordance with the tonnage measurement regulations contained in Annex 1 to the International Convention on Tonnage Measurement of Ships, 1969, or any successor Convention as ratified or acceded to or adopted by the Government of India;

(f) "international voyage" means a voyage by a ship entitled to fly the flag of one State to or from a port, shipyard, or offshore terminal under the jurisdiction of another State;

(g) "length" means the length as defined in the International Convention on Load Lines, 1966, as modified by the Protocol of 1988 relating thereto, or any successor Convention as ratified or acceded to or adopted by the Government of India;

(h) "Organisation" means the International Maritime Organisation;

(i) "port" shall have the same meaning as assigned to it in the Indian Port Act, 1908 (15 of 1908), the Major Port Trusts Act, 1963 (38 of 1963), or under any other law for the time being in force and shall include any terminal, either within the port limits or otherwise;

(j) "ship" means a vessel of any type whatsoever operating in the marine environment and includes hydrofoil boats, air-cushion vehicles, submersibles, floating craft, fixed or floating platforms, floating storage units and floating production storage and off-loading units.

Back

Index

Next