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The Coasting-Vessels Act, 1838 4. Registry of name, number and burthen.- 11*** The name and number of every such vessels employed as aforesaid, fishing-vessel and harbour -craft, and her burthen, and also the name or names of the owner or owners thereof, shall be registered in a took to be kept for that purpose by the person hereinafter directed to make such registry. 11. The words "And it is hereby enacted, that" rep. by Act. 16 of 1874, s. 1 and Sch., Pt. I. Regi stry by whom to be made, Fresh regi strat ion.- At Bombay such regi st ry shal l be made by the 12 [Pr incipal Of f icer , Mercant i le Mar ine Depar tment] , and at other places 13*** by the Collector of Sea-customs at such places respectively, or by such other person as sha11 be appointed by the 14[Central Government] to act at such places respectively, in the execution of this Act; and whenever any change shall take place in the burthen of such vessel employed as aforesaid, fishing-vessel or harbour-craft, or in the name or names of the owner or owners thereof, such registry shall be made again: Provided, however, that it shall not be lawful to give any name to such vessel employed as aforesaid, fishing-vessel or harbour-craft, other than that by which she was first registered. 12. Subs. by the A. O. 1950 (as amended by C. O. 29, dated 4-4-1951), for "Master-Attendant" (w.e.f. 26-1-1950). 13. The words "within the said State" omitted by Act 22 of 1952, s. 6. 14.Subs. by the A. 0. 1937, for "Government of Bombay".    |
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