2. Rules as to coasting and other vessels belonging to any citizen of India.—[The words and figures “And it is hereby enacted, that from the said first day of November, 1838” rep. by Act 16 of 1874, s. 1 and the Schedule, Pt. I]
The following rules shall be in force with respect to vessels belonging to [Subs. by the A. O. 1950, for “any of Her Majesty’s subjects”][any citizen of India] [The words “residing within the State of Bombay” omitted by Act 22 of 1952, s. 5.]***, and employed on the coasts of [Subs. by s. 5, ibid., for “the said State”][any State] 5[or part of a State] to which this Act extends] or in trading coastwise, as also with respect to fishing-vessels and harbour-craft belonging to[Subs. by the A. O. 1950, for “any of the same Her Majesty’s subjects”][any such citizen].
