EMPEROR Vs. TSMACHADO

JUDGEMENT

(1.) The accused in this case are the owners of the steamer San Francisco Xavier which left Bombay for Goa on the 3I May, 1921 in charge of her Master. At the time of sailing she had certificate "A" as required under Secs.9 and 10 of the Native Passenger Ships Act X of 1887.

(2.) Section 9 says :- A ship intended to carry passengers shall not commence a voyage from a port or place appointed under this Act, unless the Master holds two certificates to the effect mentioned in the two next following sections.

(3.) Section 10 says:- The first of the certificates (hereafter called certificate "A"; shall state that the ship is seaworthy and properly equipped, fitted and ventilated and the number of passengers which she is capable of carrying.