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Indian Ports Act, 1908 62. Hoisting unlawful colors in port (1) If any vessel belonging to 61[any citizen of India or common wealth citizen] sailing under 62[Indian or British colors], hoists, carries or wears, within the limits of any port subjects to this Act, any flag, jack, pennant or colors, the use whereof on board such vessel has been prohibited by the, Merchant Shipping Act, 1894 (57 & 58 Vict., c. 60) or any other Statute now or hereafter to be in force, or by any proclamation made or to be made in pursuance of any such Statute, or by any of 63[the regulations] in force for the time being, the master of the vessel shall, for every such offence, be punishable with fine which may extend to fifty rupees. (2) Such fine shall be in addition to any other penalty recoverable in respect of such an offence. (3) The conservator of the port, or any officer of 64[the Indian Navy], may cater on board any such vessel and seize and take away any flag, jack, pennant or colors so unlawfully hoisted, carried or worn on board the same.    |
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