20. Appointment of ports or places of registry and Registrars of Inland Vessels.-
(1)For the purposes of this Chapter, the State Government may, by notification, -(a)appoint ports or places of registry; and(b)appoint Registrar of Inland Vessels at the said ports or places of registry, who shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).(2)A Registrar of Inland Vessels shall, in respect to the port or place of registry for which he is appointed, perform his functions as may be prescribed by the State Government.
