The Coasting-Vessels Act, 1838

7. Owner to obtain certificate of registry. Replacing lost certificate.-

1*** The owner or owners of every such vessel employed as aforesaid, fishing-vessel and harbour-craft shall apply for and obtain a certificate of registry from the person authorised to make such registry as aforesaid, and such certificate shall be in the form specified in the Schedule appended to this Act; and in the case of any certificate being lost or destroyed, a renewed certificate may be obtained in the same manner and on payment of the fees hereinafter mentioned.

1. The words "And it is hereby enacted, that" rep. by Act 16 of 1874, s. 1 and Sch., Pt. I.