Act 011 of 1850 : Registration of Ships Act, (1841) Amendment Act, 1850

Preamble

1Registration of Ships Act, (1841) Amendment Act, 1850

[Act 11 of 1850][15th March, 1850]
[Repealed by Act 44 of 1958, Section 461(1) and Schedule-Part I][15th March, 1850]

An Act to amend Act of 1841

For amendment of Act 10 of 1841, it is enacted as follows:-

1 Short Title given by the Indian Short Titles Act, 1897 (14 of 1897).

This Act has been declared to be in force in the whole of India except Part B States and the Scheduled districts by Act 15 of 1874, Section 3, extended to former Part B States by Act 18 of 1949, Section 4.

Section 1. [Repealed]

1. Repeal of Section 13 of Act 10 of 1841.-[Repealed by the Repealing Act, 1870 (14 of 1870), Section 1 and Schedule Part II.]

Section 2. [Repealed]

2. Passes under Act 10 of 1841 to ships of allied Native States wherever built.-[Repealed by the A.O. 1950.]

Section 3. Registry of, and passes to, certain coasting vessels

3. Registry of, and passes to, certain coasting vessels.-All ships or vessels, of whatever rig and of whatever tonnage, owned by 1[citizens of India] entitled to registry under Act 10 of 1841, 2[* * *] employed only in coasting voyages, or between any port of 3[* * *] India and the Island of Ceylon 4[or Burma] 5[or Pakistan] may be registered 6[* * *] and the tonnage may be marked, according to such rules as shall be made from time to time by 7[the Central Government]

1 Substituted by the A.O. 1950 for "British subjects".

2 The words and figures "or owned by an Indian State or the Ruler or a subject thereof entitled to passes under Act 10 of 1841, as amended by this Act" omitted by the A.O. 1950. The words in italics were substituted by the A.O. 1937 for "such Native Princes or States or by their subjects".

3 The words "the Continent of" omitted by the A.O. 1937.

4 Inserted by the A.O. 1937.

5 Inserted by the A.O. 1948.

6 The words "and obtain passes" omitted by the A.O. 1950.

7 Substituted by the A.O. 1937 for "the Governor or Governor in Council of each Presidency".

Section 4. Fees for certificates of registry of such vessels

4. Fees for certificates of registry of such vessels.-The owner of coasting vessels, registered under Section 3 of this Act, shall pay for each certificate of registry-

for a vessel not exceeding the burthen of four tons, one rupees;

exceeding four tons and not exceeding twenty tons, five rupees;

exceeding twenty tons and not exceeding eighty tons, seven rupees;

exceeding eighty tons, for each ton two annas;

which fees shall 1[subject to the provisions of 2[Article 277 of the Constitution] be carried to the credit of he Central Government].

1 Substituted by the A.O. 1937 for "be carried to the credit of the Government of the Presidency in which they are levied".

2 Substituted by the A.O. 1950 for "Section 143(2) of the Government of India Act, 1935".

Section 5. Construction

5. Construction.-This Act shall be construed with and as part of Act 10 of 1841.

SECTIONS