(1)The master, owner or agent of [a special trade passenger] ship or a pilgrim ship so departing or proceeding shall give notice to an officer appointed in this behalf by the Central Government that the ship is to carry [special trade passengers] [ Substituted by Act 69 of 1976, Section 2, for " unberthed passengers" (w.e.f. 1.12.1976).] or pilgrims and of her destination and of the proposed time of sailing.(2)The notice shall be given-(a)in the case of [a special trade passenger ship,] [ Substituted by Act 69 of 1976, Section 2, for " an unberthed passenger ship" (w.e.f. 1.12.1976).] not less than twenty-four hours before that time;(b)in the case of a pilgrim ship at the original port of departure, if in India, and in any other case at the first port at which she touches in India, not less than three years, and at all other ports not less than twenty-four hours, before that time.
