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Indian Ports Act, 1908 55. Offences how triable, and penalties how recovered All offences against this Act shall be triable by a Magistrate, and any Magistrate may, by warrant under his hand, cause the amount of any fine imposed upon the owner or master of any vessel, for any offence committed on board of the vessel or in the management thereof or otherwise in relation thereto, whereof the owner or master is convicted. to be levied by distress and sale of the vessel, and the tackle apparel and furniture thereof, or so much thereof as is necessary.    |
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