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4[58A. Penalty for carrying excessive quantity of cargo on board.- If an inland mechanically propelled vessel has on board or in any part thereof cargo which is in excess of the cargo set forth in the certificate of survey as the quantity of cargo which the vessel or the part thereof is, in the judgment of the surveyor, fit to carry, the owner and the master shall, each, in addition to the penalty to which he may be liable under the provisions of section 58, be punishable with fine which may extend- (a) in the case of first offence, to five hundred rupees; (b) in the case of any second or subsequent offence, to one thousand rupees.]    |
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