(b)employs as the master or engineer of an inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "steam-vessel" (w.e.f. 1.5.1978). ] any person without ascertaining that he is at the time entitled to, and possessed of, such certificate [or licence] [Added by Act 6 of 1920, Section 10.], he shall be punishable with fine which may extend to five hundred rupees.
