Report No. 248

12. Calcutta Pilots Act, Act 12 of 1859

Category: Criminal Justice

Recommendation: Repeal

The Act envisages setting up a Court for the trial of pilots, who were employed in the Hooghly Pilot Service of the Port of Calcutta, and were accused of breach of duty. However, there is no evidence of Courts being set up or cases reported under this Act. The Hooghly Pilot Service has been amalgamated into the Calcutta Pilot Service, which has its own set of regulations. Therefore, this Act is redundant.