Report No. 62
6.13. Section 15(1).-
Section 15 relates to ships. Certain questions relating to extra territorial application have been separately discussed1. Sub-section (1) of section 15 lays down one of the modifications applicable in case of workmen who are masters of ships or seamen. It provides that the notice of the accident and claim for compensation may be served on the master of the ship; "but where the accident happened and the disablement commenced on board the ship, it shall not be necessary for any seaman to give any notice of the accident." Since the notice of accident (at present required under section 10) is now proposed to be made optional in every case2, the quoted portion of section 15(1) should be omitted.
1. See discussion relating to section 1 and extra-territorial application-Chapter 1B.
2. See discussion as to section 10, para 5.2, supra.
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