240. Ship not to sail without certificates A and B. -
[(1) A ship intended to carry special trade passengers between ports or places in India shall not commence a voyage from any port or place appointed under sub-section (1) of section 237, unless the master holds certificates to the effect mentioned in sections 241 and 242.(1-A) A ship intended to carry special trade passengers from or to a port or place in India to or from a port or place outside India shall not commence a voyage from any port or place appointed under sub-section (1) of section 237, unless the master holds-(i)a passenger ship safety certificate;(ii)an exemption certificate;(iii)a special trade passenger ship safety certificate;(iv)a special trade passenger ship space certificate; and(v)a certificate referred to in section 242.](2)The Customs Collector whose duty it is to grant a port clearance for the ship shall not grant it [unless the master holds the appropriate certificate for the voyage specified in sub-section (1), or as the case may be, in sub-section (1-A).] [ Substituted by Act 69 of 1976, Section 4, for " unless the master holds the aforesaid certificates" (w.e.f. 1.12.1976).]
