(2)Where, under the terms of the ticket issued to [a special trade passenger,] [ Substituted by Act 69 of 1976, Section 2, for " an unberthed passenger" (w.e.f. 1.12.1976).] he is not entitled to the supply of food by the master or owner or agent of the ship, sub-section (1) shall, in the case of such passenger, have effect as if the reference to "food" in that sub-section were omitted.
