(1)The master, owner or agent of [a special trade passenger] ship or a pilgrim ship so departing or proceeding shall give notice to an officer appointed in this behalf by the Central Government that the ship is to carry [special trade passengers] [ Substituted by Act 69 of 1976, Section 2, for " unberthed passengers" (w.e.f. 1.12.1976).] or pilgrims and of her destination and of the proposed time of sailing.
