(1)Subject to the provisions of section 31, every master of an inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "stem-vessel" (w.e.f. 1.5.1978).] who possesses a master's certificate granted under this Act and in force shall, in ports to which section 31 of the Indian Ports Act, 1908 (15 of 1908), has been extended, be deemed, for the purposes of that section, to be the pilot of the [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 32, for "of a Prvince in Pakistan" (w.e.f. 1.5.1978).] of which he is in charge.[* * * * *] [Sub-section (2) omitted by the A.O. 1948.]
