2. Definitions.—

In this Ordinance, unless there is anything repugnant in the subject or context,—

(a)  “aircraft” means any machine which can derive support in the atmosphere from reactions of the air, and includes balloons, whether captive or free, airships, kite, gliders and flying machines;

(b)  “charges” does not include light dues, local light dues or any other charges in respect of lighthouses, buoys, beacons or pilotage;

(c)  “cause” includes any cause, suits, action or other proceeding in the  High Court in the exercise of its Admiralty jurisdiction;

(d)  “goods” includes baggage;

(e)  “internal waters” includes any part of the sea adjacent to the coast of Pakistan as may be notified by the Federal Government;

(f)  “master” includes every person, except a pilot or harbour master, having command or charge of a ship;

(g)  “Merchant Shipping Acts” means the Merchant Shipping Acts, 1894-1932;

(h)  “party” includes every person served with notice of, or intervening in, or attending, any proceeding, whether named as party so that proceeding or not;

(i)   “port” means any port, harbour, river, estuary, haven, a dock, canal or other place, so long as a person or body of persons is empowered by or under the law to make charges in respect of ships entering it or using the facilities therein; and “limits of port” means the limits thereof as fixed by or under the law;

(j)   “proceedings” includes both actions and matters;

(k)   “ship” includes any description of vessel used in navigation;

(l)    “territorial waters” means waters beyond the land territory and internal waters of Pakistan measured from the base line up to such limit as may be declared from time to time by the Federal Government.