25. Certificates to be held by master and engineer of vessel of one hundred or more 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 [one hundred] [Substituted by Act 35 of 1977, Section 5, for " eighty".] or more nominal horse-power shall not proceed on any voyage unless she has-(a)as her master a person possessing a first-class master's certificate g ranted under this Act, or a master's [certificate granted or deemed to be granted under the Merchant Shipping Act, 1958 (44 of 1958)] [Inserted by Act 6 of 1920, Section 6.], [or a master's licence granted under section 22A and applicable to such vessel and voyage] [Inserted by Act 6 of 1920, Section 5.], and(b)as her engineer a person possessing an engineer's certificate granted under this Act, [or granted or deemed to be granted under the Merchant Shipping Act, 1958 (44 of 1958)] [Substituted by Act 35 of 1977, Section 18, for certain words (w.e.f. 1.5.1978).], [or an engine-driver's licence granted under section 22A and applicable to such vessel and voyage] [Substituted by Act 35 of 1977, Section 18, for certain words (w.e.f. 1.5.1978).].
