19A. Inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessels" (w.e.f. 1.5.1978). ] not to proceed on voyage or be used for service without certificate of registration.
(1)An inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessels" (w.e.f. 1.5.1978). ] shall not proceed on any voyage or be used for any service, unless it has a certificate of registration in force in respect thereof and granted under this Act.(2)Nothing in this section shall--(a)apply to any [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessels" (w.e.f. 1.5.1978). ] built at any place other than a place of registry and making her first voyage to any such place for the purpose of registration; or(b)be in derogation of the provisions contained in section 3.
