258. Death of [special trade passengers] on voyage.-
(1)The master of any [special trade passenger ship] [ Substituted by Act 69 of 1976, Section 2, for " unberthed passenger ship" (w.e.f. 1.12.1976).] performing a voyage between ports or places in India, shall, on arrival at her port of destination, notify to the certifying officer or such other officer as the Central Government may appoint in this behalf, the date and supposed cause of death of every [special trade passenger] [ Substituted by Act 69 of 1976, Section 2, for " unberthed passenger" (w.e.f. 1.12.1976).] who may die on the voyage.(2)The master of any [special trade passenger ship] [ Substituted by Act 69 of 1976, Section 2, for " unberthed passenger ship" w.e.f. 1.12.1976).] performing a voyage between a port or place in India and a port or place outside India, shall note in writing on the statement or the additional statement referred to in section 257 the date and supposed cause of death of any [special trade passenger] [Substituted by Act 69 of 1976, Section 2, for " unberthed passenger" (w.e.f. 1.12.1976).] who may die on the voyage, and shall, when the ship arrives at her port or place of destination or at any port or place where it may be intended to land [special trade passengers,] [ Substituted by Act 69 of 1976, Section 2, for " unberthed passengers" (w.e.f. 1.12.1976).] and before any passenger leaves the ship, produce the statement with any additions made thereto-(a)where such port or place is in India, to the certifying officer or such other officer as the Central Government may appoint in this behalf;(b)where such port or place is outside India, to the Indian consular officer.(3)[ The master of every pilgrim ship shall note in writing on the copy of the additional statement referred to in sub-section (2) of section 256 or of the statement referred to in sub-sections (3) and (4) of section 257, the date and supposed cause of death of any pilgrim who may die on the voyage, and shall, when the pilgrim ship arrives at her port or place of destination or at any port or place where it may be intended to discharge pilgrims, and before any pilgrims disembark, produce the statement, with any additions made thereto,-(a)where such port or place is in India, to the certifying officer or such other officer as the Central Government may appoint in this behalf;(b)where such port or place is outside India, to the Indian consular officer.]
