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64. Levy of fine by distress of inland mechanically propelled vessel .- Where the owner or master of an inland 3[mechanically propelled vessel] is convicted of an offence under this Act or any rule made thereunder committed on board, or in relation to, that 1[mechanically propelled vessel], and is sentenced to pay a fine, the Magistrate who passes the sentence may direct the amount of the fine to be levied by distress and sale of the 1[mechanically propelled vessel] and the tackle, apparel and furniture thereof, or so much thereof as is necessary.    |
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