(w)providing that a pilgrim shall not be received on board any pilgrim ship, unless he is in possession of a passport or a pilgrim's pass regulating the issue of pilgrims' passes, and prescribing the form of and fees which may be charged for such passes; [*] [ The words " and" omitted by Act 12 of 1983, Section 8 (w.e.f. 18.5.1983).](ww)[ the fees that may be levied for the survey or inspection of pilgrim ships with respect to sanitary conditions, provision of stores, medical facilities available on such ships and such other purposes that may be relevant for compliance with the provisions of this Part relating to pilgrim ships and the manner in which such fees may be collected;] [ Inserted by Act 12 of 1983, Section 8 (w.e.f. 18.5.1983).](x)generally, to carry out the provisions of this Part relating to pilgrim ships.
