Indian Steam-ships (Amendment) Act, 19201
| [Act No. 1 of 1920] | [11th February, 1920] |
| [Repealed by Act 21 of 1923, S. 296 and Sch. V (w.e.f. 1-5-1923)] | [11th February, 1920] |
Passed by the Indian Legislative Council.
An Act further to amend the Indian Steam-ships Act, 1884 (7 of 1884).
Whereas it is expedient further to amend the Indian Steam-ships Act, 1884 (VII of 1884); It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 11th February, 1920.
1. Short title.- This Act may he called the Indian Steam-ships (Amendment) Act, 1920.
2. Repeal of section 6, Act VII of 1884.- Section 6 of the Indian Steam-ships Act, 1884 (VII of 1884), is hereby repealed.
3. Insertion of new section 14 in Act VII of 1884.- After section 13 of the Indian Steam-ships Act, 1884 (VII of 1884), the following section shall be inserted, namely:-
"14. Penalty for carrying passengers in contravention if the Act.- If a steam-ship on any voyage carries or attempts to carry passengers in contravention of section 4, or has on board or in any part thereof a number of passengers which is greater than the number set forth in the certificate of survey as the number of passengers which the steam-ship or the part thereof is, in the judgment of the surveyor, fit to carry on that voyage, the owner and the master shall each be punishable with fine which may extend to one thousand rupees, and also with an additional fine not exceeding twenty rupees for every passenger above the number so set forth, or, if the fare of any passenger on board exceeds twenty rupees, not exceeding double the amount of the fares of all the passengers above the number so set forth, reel coned at the highest rate of fare payable by any passenger on board; and if the master or any other officer of any steam-ship which carries or attempts to carry passengers in contravention of section 4 is a licensed pilot, he shall be liable to have his license as a pilot suspended or cancelled for any period by the Local Government."