The Coasting Vessels Act, 1838

[Act No. 19 of 1838]

[27th August, 1838.]

Contents
Sections	Particulars
1.	Extent
2.	Rules as to coasting and other vessels belonging to any citizen of India
3.	Marking or branding vessels with name of place and number
4.	Registry of name, number and burthen
5.	Owners to apply for registry
6.	Officers to perform duty of marking and branding
7.	Owner to obtain certificate of registry. Replacing lost certificate
8.	Sealing certificate
9.	[Dates for commencement of certificate and registration.] Rep. by the Repealing Act 1876 (12 of 1876), s. 1 and Sch., Pt. I.
10.	Fees for certificates
11.	Fees to be credited to Government
12.	Production of certificate on demand
13.	Penalty for neglect to comply with rules
14.	Power to direct compensation for trouble in seizing
15.	[Port-clearance.] Rep. partly by the Repealing Act, 1874 (16 of1874), s. 1 and Sch., Pt. I, and partly by the Repealing Act, 1876 (12 of 1876), s. 1 and Sch., Pt. I.
	Schedule