13. Sub- committees and inspection of pilgrim ships.
(1)The Committee shall appoint one or more sub- committees consisting of such number of its members as it thinks fit for the inspection of pilgrim ships.(2)Any such sub- committee when inspecting a pilgrim ship shall be accompanied by the certifying officer appointed for the port under section 151 of the Indian Merchant Shipping Act, 1923 (21 of 1923 ), or by the Surveyor of the ship or other person deputed by the certifying officer.(3)The Executive Officer of the Committee, or a sub- committee appointed under sub- section (1) may enter and inspect any pilgrim ship advertised or offering to sail from, or which has returned to, the port of Bombay.(4)A master or any officer of a pilgrim ship who fails to render reasonable facilities for such inspection shall be punishable with fine which may extend to five hundred rupees.(5)No Magistrate other than a Presidency Magistrate or Magistrate of the first class shall take cognizance of an offence punishable under sub- section (4), and such Magistrate shall take cognizance of such offence only on written complaint by the Chairman of the Committee.(6)The Committee may also appoint other sub- committees for such purposes as it may think fit and any such sub- committee shall consist of such number of members and other persons as may be determined by bye- laws made in this behalf by the Committee.
