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Chapter VII Penalties and Legal Proceedings 55. Penalty for making voyage without certificate of survey.- (1) If any inland 1[mechanically propelled vessel] proceeds on a voyage in contravention of sections 3 2[or section 19A], the owner and the master of the 1[mechanically propelled vessel] shall each be punishable with fine, Which may extend to one thousand rupees. (2) If the master or any other officer on board an inland l[mechanically propelled vessel] which proceeds on a voyage in contravention of section 3 2[or section 19A] is a licensed pilot, he shall be liable to have his licence as a pilot suspended or cancelled, for any period-, by the State Government.    |
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