When any person employed in the Hooghly Pilot Service of the Commissioners for the Port of Calcutta, or licensed to act as a pilot at the said Presidency , shall be accused of having committed any breach of duty while engaged in such service or acting under such license, and it shall appear to the Port Officer, or to the Central Government that such person ought to be brought to trial for such breach of duty, such person shall be brought to trial upon a charge or charges framed by the said Port Officer or such other person as the Central Government shall direct, before a Court constituted under the provisions of this Act.
