The Coasting-Vessels Act, 1838

⁶[10. Fees for certificates.-

The owner or owners of such vessels employed as aforesaid fishing-vessels and harbour-craft being excepted) on being registered as aforesaid, shall pay- for each certificate of registry for a vessel not exceeding 5 tons burthen, the fee of........1 rupee;

for each certificate for a vessel exceeding 5 tons burthen and not exceeding 25 tons burthen, the fee of..........5 rupees;

for each certificate for a vessel exceeding 25 tons burthen and not exceeding 100 tons burthen, the fee of.........7 rupees; and

for each certificate for a vessel of 100 tons or greater burthen, per ton, the fee of........2 annas.]

6. Subs. by Act 22 of 1952, s. 8, for section 10.

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