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The Coasting-Vessels Act, 1838 13. Penalty for neglect to comply with rules.- 6*** Incase any such vessel employed as aforesaid, fishing-vessel or harbour-craft shall not be so marked or branded in all respects as hereinbefore directed, or in case the name and number of any such vessel employed as afford said, fishing-vessel or harbour-craft shall not be so painted, or shall not continue so painted on such vessel employed as aforesaid, fishing-vessel or harbour-craft, in all respects as herein-before directed; or in case any such vessel employed as aforesaid, fishing-vessel or harbour-craft shall not be furnished with such certificate as hereinbefore specified, or in case the owner or owners or commander of any such vessel employed as aforesaid, fishing-vessel or harbour-craft shall not produce such certificate on demand thereof as hereinbefore directed; the owner or owners of every such vessel employed as aforesaid shall be subject to a fine of ten times the amount of the fees payable in respect of the certificate of registry of such vessel, the same being a vessel for the certificate of the registration of which any fee is payable; and the owner or owners of any such fishing-vessel or harbour-craft shall be subject to a fine of ten rupees; 6. The words "And it is hereby enacted, that" rep. by Act 16 of 1874, s. 1 and Sch., Pt. I. Recovery of penalties- which fines may be recovered on conviction before any Magistrate 9*** hiving jurisdiction, 7*** by sale of such vessel, fishing-vessel or harbour-craft, her furniture, ammunition, tackle and apparel; Penalty on repetition of default- and such fines shall be payable as often as the owner or owners or commander of any such vessel employed as aforesaid, fishing-vessel or harbour-craft shall make such default as aforesaid: Provided every such subsequent default be made after the expiration of one month from the date of the last conviction. 7. The words "within the said State" omitted by Act 22 of 1952, s. 6. 9. The words "Justice of the Peace, or person exercising the powers of a Magistrate" rep. by Act 12 of 1876, s. 1 and Sch., Pt. I.    |
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