(1)A [Judicial Magistrate of the first class] specially empowered in this behalf by the Central Government or a [Metropolitan Magistrate] [ Substituted by Act 12 of 1983, Section 17 and Schedule, for " Presidency Magistrate" (w.e.f. 18.5.1983).], may remove the master of any ship within his jurisdiction if the removal is shown to his satisfaction to be necessary.
