(3)The [Judicial Magistrate of the first class or Metropolitan Magistrate, as the case may be,] [ Substituted by Act 12 of 1983, Section 17 and Schedule, for " Magistrate" (w.e.f. 18.5.1983).] may appoint a new master instead of the one removed, but where the owner, agent or consignee of the ship is within his jurisdiction, such an appointment shall not be made without the consent of that owner, agent or consignee.
