(2)A special Court appointed under clause (a) of sub-section (1) shall consist of not less than two nor more than four persons, of whom one shall be a Magistrate, one shall be a person conversant with maritime affairs or with the navigation of inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, "steam-vessel" (w.e.f. 1.5.1978).], and the other or others (if any) shall be conversant with either maritime or mercantile affairs, or with the navigation of inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, "steam-vessel" (w.e.f. 1.5.1978).].
