The Coasting Vessels Act, 1838
[Act No. 19 of 1838]
[27th August, 1838.]
| Contents |
| Sections |
Particulars |
| 1. |
Extent |
| 2. |
Rules as to coasting and other vessels belonging to any citizen of India |
| 3. |
Marking or branding vessels with name of place and number |
| 4. |
Registry of name, number and burthen |
| 5. |
Owners to apply for registry |
| 6. |
Officers to perform duty of marking and branding |
| 7. |
Owner to obtain certificate of registry. Replacing lost certificate |
| 8. |
Sealing certificate |
| 9. |
[Dates for commencement of certificate and registration.] Rep. by the Repealing Act 1876 (12 of 1876), s. 1 and Sch., Pt. I. |
| 10. |
Fees for certificates |
| 11. |
Fees to be credited to Government |
| 12. |
Production of certificate on demand |
| 13. |
Penalty for neglect to comply with rules |
| 14. |
Power to direct compensation for trouble in seizing |
| 15. |
[Port-clearance.] Rep. partly by the Repealing Act, 1874 (16 of1874), s. 1 and Sch., Pt. I, and partly by the Repealing Act, 1876 (12 of 1876), s. 1 and Sch., Pt. I. |
|
Schedule |
