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Indian Ports Act, 1908 26. Leaving out warp or hawser after sunset (1) A master of a vessel shall not cause or suffer any warp or hawser attached to his vessel to be left out in any port subject to this Act after sunset in such a manner as to endanger the safety of any other vessel navigating in the port. (2) A master offending against sub-section (1) shall be punishable for every such offence with fine which may extend to two hundred rupees.    |
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