Section 3 in Colonial Courts of Admiralty Act, 1890
3. Power of Colonial legislature as to Admiralty jurisdiction.-
The legislature of a British possession may by any Colonial law :(a)declare any Court of unlimited civil jurisdiction, whether original or appellate, in that possession to be a Colonial Court of Admiralty. and provide for the exercise by such Court of its jurisdiction under this Act. and limit territorially. or otherwise, the extent of such jurisdiction; and(b)confer upon any inferior or subordinate Court in that possession such partial or lim iced Admiralty jurisdiction under such regulations and with such appeal (if any) as may seem fit :Provided that any such Colonial law shall not confer any jurisdiction which is not by this Act conferred upon a Colonial Court of Admiralty.
