(2)The notice shall be given-(a)in the case of [a special trade passenger ship,] [ Substituted by Act 69 of 1976, Section 2, for " an unberthed passenger ship" (w.e.f. 1.12.1976).] not less than twenty-four hours before that time;(b)in the case of a pilgrim ship at the original port of departure, if in India, and in any other case at the first port at which she touches in India, not less than three years, and at all other ports not less than twenty-four hours, before that time.
