Section 5 in The Calcutta Pilots Act, 1859

5. Trial to be held before Judge and jury.-- Every trial under this Act shall be held before the said Judge and a jury composed of two merchants of Calcutta, a master of a merchantship lying in the Port of Calcutta, and a pilot of not less than twenty years' service.

1. Short title given by the Repealing and Amending Act, 1903 (1 of 1903 ), s. 2 and Sch. I Pt. II. This Act applies to all persons employed in the pilot Service of Government at the Presidency of (i. e., at Calcutta) and borne on the rolls of the Government establishment and to all persons licencsed to act as pilots at the Presidency (i. e., at Calcutta)

2. i. e., at Calcutta,

3. Subs. by Act 33 of 1948, s. 11 for" the Pilot Service of Government at the Presidency of Fort William in Bengal" (w. e. f. 16- 5- 1948 ).

4. Subs. by Act 1 of 1903, s. 3 and Sch. II Pt. II, for" Superintendment of Marine".

5. Subs. by the A. O. 1937 for" G. G. in C" which had been subs. by Act 11 of 1929, s. 2 for" said Lieutenant- Governor of Bengal".

6. Subs, ibid for" G. G. in C" which had been subs. by Act 11 of 1929, s. 2 for" said Lieutenant- Governor".

7. Subs. ibid for" G. G. in C" which had been subs. by Act 11 of 11 1929, s. 2 as amended by Act 8 of 1930, s. 2 and Sch. I for" Lieutenant- Governor".

8. Subs., ibid for" he".