Report No. 38

12. Sections 2(d)-Mail ships.-

(a) Regarding "mail ships" defined in section 2(d), a recommendation has been made in a previous report1 to the effect, that if India is enjoying the powers and privileges under the Mail Ships Act, 1891, we should have a legislation of our own after entering into direct conventions with foreign countries (if India is not an original party to such a convention). This can appropriately be the subject-matter of a separate legislation, and need not be considered for incorporation in our Post Office Act.

1. Fifth Report of the Law Commission (British Statutes applicable to India).