Section 3 in Colonial Courts of Admiralty (India) Act, 1891
3. Besides the High Courts of Judicature at Calcutta, madras and Bombay, it is proposed that there shall be three other Colonial Courts of Admiralty, namely :
(a) the Court of Recorder of Rangoon;(b) the Court of Resident ot Aden; and(c) the District Court of Karachi4. Under the English Act of 1890, a first appeal from the Court of the Recorder of Rangoon will lie to the Calcutta High Court; from the Court of the Resident at Aden direct to Her Majesty the Queen in Council; and from the District Court of Karachi to the Sadr Court in Sind. There is an ultimate appeal in all cases to Her Majesty the Queen in Council.5. The Governor-General in Council has accepted the opinion of the Governor of Bombay in Council, and the unanimous opinion of the Hon'ble the Chief Justice and the Judges of the Calcutta High Court, that the jurisdiction of Colonial Courts of Admiralty in India should not be limited territorially or otherwise.[14th May, 1891]An Act to declare certain courts in India to be Colonial Courts of Admiralty.WHEREAS it is provided by the Colonial Courts of Admiralty Act, 1890, that the legislature of a British possession may by any colonial law declare any Court of unlimited civil jurisdiction in that possession to be a Colonial Court of Admiralty ;And whereas it is expedient, in pursuance of that provision, to declare certain Courts in [India] [Adapted by A.C.A.O., 1948] to be colonial Courts of Admiralty ;It is hereby enacted as follows:-
