27. Certificates to be held by master and engineer of vessel of less than forty 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 less than [forty] [Substituted by Act 6 of 1920, Section 7, for " thirty"] nominal horse-power shall not proceed on any voyage unless she has-(a)as her master a person possessing a serang's certificate granted under this Act, or any certificate referred to in clause (a) of section 26, and(b)as her engineer a person possessing a second-class engine-driver's certificate granted under this Act, or any certificate referred to in clause (b) of section 26: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.
