26. Certificates to be held by master and engineer of vessel of between forty and one hundred horse-power.
An inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978).] having engines of [forty] [Substituted by Act 6 of 1920, Section 6, for " thirty"] or more nominal horse-power, but of less than [one hundred] [Substituted by Act 6 of 1920, Section 6, for " eighty"] nominal horse-power, shall not proceed on any voyage unless she has-(a)as her master a person possessing a second-class master's certificate granted under this Act, or any certificate referred to in clause (a) of section 25; and(b)as her engineer a person possessing a first-class engine-driver's certificate granted under this Act, or an engine-driver's [certificate granted or deemed to be granted under the Merchant Shipping Act, 1958 (44 of 1958)] [Substituted by Section 19, or certain words (w.e.f. 1.5.1978).], or any certificate referred to in clause (b) of section 25:Provided that a [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978).] shall be deemed to have complied with this section if she has as her master and engineer a person possessing both a certificate referred to in clause (a), and a certificate referred to in clause (b), of this section.
