(1)An inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel".]shall not proceed on any voyage, or be used for any service unless she has a certificate of survey in force [in the zone intended for operation and applicable to such voyage or service in such zone] [Substituted [and applicable to such voyage or service] by Act 35 of 2007 (w.e.f. 17.9.2007) ].
