Inland Steam-vessels (Amendment) Act, 19201
| [Act No. 6 of 1920] | [25th February, 1920] |
| [Repealed by Act 1 of 1938, S. 2 and Sch.] | [25th February, 1920] |
Passed by the Indian Legislative Council.
An Act to amend the Inland Steam-vessels Act, 1917.
Whereas it is expedient to amend the Inland Steam-vessels Act, 1917 (1 of 1917); It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 25th February, 1920.
1. Short title.- This Act may be called the Inland Steam-vessels (Amendment) Act, 1920.
2. Insertion of new section 22A in Act I of 1917.- After section 22 of the Inland Steam-vessels Act, 1917 (I of 1917) (hereinafter referred to as the said Act), the following section shall be inserted, namely:-
"22A. (1) Licences.- The Local Government may also, in its discretion, grant-
(a) to a person who is in possession of a second class master's certificate granted under section 21 or section 22, and has, by virtue of such certificate, acted as master of an inland steam-vessel having engines of forty or more nominal horse-power for a period of not less than five years, or
(b).- to a person who is in possession of a first class engine-driver's certificate granted under section 21 or section 22, or an engine-driver's certificate granted under the Indian Steam-ships Act, 1884 (VII of 1884), and has, by virtue of such certificate, served as an engine-driver of an inland steam vessel having engines of not less than serenity nominal horse-power for five years, for not less than two and a half years of which period he has been, the engine-driver of such vessel within the meaning of section 26,
a licence authorising such person to act as master or engineer, as the case may be, of any inland steam-vessel having engines of one hundred and seventy nominal horse-power or of such less nominal horse-power as to such Government may deem fit.
(2) Any such licence shall remain in force only for such time as the person holding the same is in possession of and entitled to a master's or an engine-driver's certificate, as the case may be, of the nature referred to in sub-section (1):
Provided that the Local Government may, in its discretion, suspend, cancel or vary the conditions of any such licence."
3. Amendment of section 23, Act I of 1917.- In section 23 of the said Act, after the word "service" the words "and every licence" shall be inserted, and after the words "entitled to the certificate" the words "or licence" shall be inserted.
4. Amendment of section 24, Act I of 1917.- In section 24 of the said Act, after the word "certificate" in each place where it occurs, the words "or licence" shall be inserted.
5. Amendment of section 25, Act I of 1917.- In section 25 of the said Act-
(1) for the word "eighty" the words "one hundred" shall be substituted.
(2) In clause (a), after the words and figures "Merchant Shipping Act, 1894," the following words shall he inserted, namely:-
"or a master's licence granted under section 22 A and applicable to such vessel and voyage."
(3) At the end of clause (b), the following words shall be added, namely:-
"or an engine-driver's licence granted under section 22A and applicable to such vessel and voyage."
6. Amendment of section 26, Act I of 1917.- In section 26 of the said Act, for the word "thirty" the word "forty," and for the word "eighty" the words "one hundred," shall be substituted.
7. Amendment of section 27, Act I of 1917.- In section 27 of the said Act, for the word "thirty" the word "forty" shall be substituted.
8. Insertion of new section 30A in Act I of 1917.- After section 30 of the said Act the following section shall be inserted, namely:-
"30A. Power for Local Government to make rules as to grant of licenses.- The Local Government may also make rules to regulate the granting of licences under section 22A, and may by such rules prescribe in particular-
(a) the fees (if any) to be paid for such licences, and
(b) the forms is which such licences are to be framed and the authority by whom and the manner in which copies are to be kept and recorded under section 23."
9. Amendment of section 31, Act I of 1917.- (1) In section 31 of the said Act, after the word "service" where it first occurs the words "and licences" shall he inserted.
(2) In clause (ii) of the said section, after the word "serang" the words "and a licence" shall be inserted.
(3) In the provisos to the said section, after the word "certificate" in each place where it occurs, the words "or licence" shall be inserted.
10. Amendment of section 59, Act I of 1917.- (1) In clause (a) of section 59 of the said Act, after the words "engine-driver's certificate" the words "or a master's or engine-driver's licence" shall be inserted.
(2) In clause (b) of the said section, after the words "such certificate" the words "or licence" shall be added.