6. Officers to perform duty of marking and branding.—
[The words “And it is hereby enacted, that” rep. by Act 16 of 1874, s. 1 and the Schedule, Pt. I]* The duty of marking or branding and of ascertaining the burthen of such vessels employed as aforesaid, fishing-vessels and harbour-craft, at Bombay, shall be performed by the 2[Principal Officer, Mercantile Marine Department]; and at all other places [The words “within the State of Bombay” omitted by Act 22 of 1952, s. 7]* the duty of marking or branding and of ascertaining the burthen of such vessels employed as aforesaid, fishing-vessels and harbour-craft shall be performed by the Collector of Sea-customs at such places respectively, or by such other persons as shall be appointed by the 4[Central Government] to act at such places respectively, in the execution of this Act.
