[The words “And it is hereby enacted, that” rep. by Act 16 of 1874, s. 1 and the Schedule, Pt. I]* The owner or owners or commander of every such vessel employed as aforesaid, fishing-vessel and harbour-craft shall produce, on demand thereof by any officer of the Customs [The words “within the said State” omitted by Act 22 of 1952, s. 6*] or by any officer of the [The word “Indian” rep. by Act 12 of 1876, s. 1 and the Schedule., Pt. I***] Navy, the certificate so directed to be applied for and obtained, in respect of such vessel employed as aforesaid, fishing-vessel or harbour- craft, as above mentioned.
