32. Report of casualties to be made to nearest police-station.
Whenever-(a)any inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "team-vessel" (w.e.f. 1.5.1978).] has been wrecked, abandoned or materially damaged, or(b)by reason of any casualty happening to, or on board of, any inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, "steam-vessel" (w.e.f. 1.5.1978).], loss of life has ensued, or(c)any inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, "steam-vessel" (w.e.f. 1.5.1978).] has caused loss or material damage to, any other vessel, the master of the [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, "steam-vessel" (w.e.f. 1.5.1978).] shall forthwith give notice of the wreck, abandonment, damage, casualty, or loss to the officer in charge of the nearest police-station.
