(2)A certificate of registration in respect of an inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978)] issued by a registering authority in one State shall be valid for that State only, but where any such vessel plies in [inland waters of any other State] [Substituted by Act 35 of 1977, s.10 for " inland waters of more than one state" (w.e.f. 1.5.1978).] nothing in this section shall be deemed to require the owner or master of the vessel to obtain a fresh certificate of registration in relation to the State or States in which the vessel is not so registered:[* * * * *] [Proviso omitted by Act 35 of 1977, Section 10, (w.e.f. 1.5.1978).]
