237. Ports or places where [special trade passengers] or pilgrims may embark or be discharged.
(1)Neither [a special trade passenger ship] [Substituted by Act 69 of 1976, Section 2, for " an unberthed passenger ship" w.e.f. 1.12.1976).] nor a pilgrim ship shall depart or proceed from or discharge [special trade passengers] [ Substituted by Act 69 of 1976, Section 2, for " unberthed passengers" (w.e.f. 1.12.1976).] or pilgrims, as the case may be, at any port or place within India other than a port or place appointed in this behalf by the Central Government for [special trade passenger ships] [ Substituted by Act 69 of 1976, Section 2, for " unberthed passenger ships" (w.e.f. 1.12.1976).] or pilgrim ships, as the case may be.(2)After a ship has departed or proceeded on a voyage from a port or place so appointed, a person shall not be received on board as [a special trade passenger] [ Substituted by Act 69 of 1976, Section 2, for " an unberthed passenger" (w.e.f. 1.12.1976).] or pilgrim, as the case may be, except at some other port or place so appointed.
