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The Coasting-Vessels Act, 1838 6. Officers to perform duty of marking and branding.- 1*** The duty of marking or branding and of ascertaining the burthen of such vessels employed as aforesaid, fishing-vessels and harbour-craft, at Bombay, shall be performed by the 2[Principal Officer, Mercantile Marine Department]; and at all other places 3***the duty of marking or branding and of ascertaining the burthen of such vessels employed as aforesaid, fishing-vessels and harbour-craft shall be performed by the Collector of Sea-customs at such places respectively, or by such other persons as shall be appointed by the 4Central Government] to act at such places respectively, in the execution of this Act. 2. Subs. by A.O. 1950 (as amended by C. O. 29, dated 4-4-1951), for "Master-Attendent" (w.e.f. 26-1-1952). 3. The words "within the State of Bombay" omitted by Act 22 of 1952, s. 7. 4. Subs. by the A. O. 1937, for "Government of Bombay".    |
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