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Union of India - Section

Section 3 in The Coasting Vessels Act, 1838

3. Marking or branding vessels with name of place and number.—

[The words “And it is hereby enacted, that” rep. by Act. 16 of 1874, s. 1 and the Schedule, Pt. I.] *** Every such vessel employed as aforesaid, fishing-vessel and harbour-craft shall be marked or branded with the name of the place to which she belongs, and also with a number assigned for the same by the officer authorised to make such registry as is hereinafter mentioned.Owner to paint name and number—and the owner or owners of such vessel employed s aforesaid, fishing-vessel and harbour-craft shall cause such name and number to be panted in black paint upon a white ground on each quarter of such vessel employed or aforesaid fishing-vessel and harbour-craft, in English figures and letters, each figure anti letter being six inches in length.