Bombay Steam Vessels Act, 18641
| [Bombay Act No. 2 of 1864] | [22nd September, 1864] |
| [Repealed (except Section 15), by Act 6 of 1884] | [22nd September, 1864] |
An Act to provide for the periodical survey of steam-vessels in the ports, harbors, rivers or waters of the Presidency of Bombay.
Preamble. [Rep. Act VI of 1884.]
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1863, Supplement, p. 383; for Report of the Select Committee, see ibid., p. 396; and for proceedings in Council, see ibid., pp. 406, 422, 482, and ibid. 1864, p. 226.
The short title was given by the Bombay Short Titles Act, 1921 (Bom. 3 of 2921).
1. Rep. Act VI of 1884.
2. Rep. Act VI of 1884.
3. Rep. Act VI of 1884.
4. Rep. Act VI of 1884.
5. Rep. Act VI of 1884.
6. Rep. Act VI of 1884.
7. Rep. Act VI of 1884.
8. Rep. Act VI of 1884.
9. Rep. Act VI of 1884.
10. Rep. Act VI of 1884.
11. Rep. Act VI of 1884.
12. Rep. Act VI of 1884.
13. Rep. Act VI of 1884.
14. Rep. Act VI of 1884.
15. Sections of Merchant Shipping Act, 1854, steam-vessels proceeding to sea from ports in Bombay.- It here by declared that Section 292, 293 and 294 of the Merchant Shipping Act (17 & 18 Vict., cap. 104)1, and Schedule S of that Act are and shall be applicable to all steam-vessels proceeding to sea from any port or place in the Presidency of Bombay or its Dependencies, and that, in calculating the penalties mentioned in the said Section 293, ten rupees be taken as the equivalent for one pound sterling.
1 See ??? the Merchant Shipping Act, 1894 (57 & 58 Vict., cap. 60), Collection of Statutes relating to India Vol. II.
16. Rep. Act VI of 1884.
17. Rep. Act VI of 1884.
Schedule A
SCHEDULES A
(Form of Certificate; fees.)
[Rep. Act VI of 1884.]
Schedule B
SCHEDULES B
(Form of Certificate; fees.)
[Rep. Act VI of 1884.]