(a)proceeds on any voyage in an inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "steam-vessel" (w.e.f. 1.5.1978). ] as the master or engineer of such vessel without being at the time entitled to, and possessed of, a master's or serang's or an engineer's or engine-driver's certificate [or a master's or engine-driver's licence] [Substituted by Act 6 of 1920, Section 6, for Section 57.], as the case may be, as required under this Act, or
