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62. Penalty for taking or delivering or tendering for carriage dangerous goods on board inland mechanically propelled vessel without notice.- If any person, in contravention of section 50, takes with him on board any inland 1 [mechanically propelled vessel] any dangerous goods, or delivers or tenders any such goods for carriage on any inland 1[mechanically propelled vessel], he shall be punishable with fine which may extend to two hundred rupees, and the goods shall be forfeited to Government.    |
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