The master or owner or any employee authorized in this behalf by the owner or master, of any inland vessel may make the following passengers leave the Inland vessel, namely:-(a)insane passengers, and their attendants (if any), if they have embarked without the special permission of the master, or of the authorized employee;(b)passengers suffering from an infectious or contagious disease, when they have embarked without the special permission of the master or owner or of the authorized employee;(c)passengers who are drunk and incapable of taking care of themselves;(d)passengers who are disorderly, or are otherwise in such a state, or are conducting themselves in such a manner, as to cause or likely to cause annoyance to other passengers;(e)any passengers who have embarked in excess of the maximum number of passengers which may lawfully be carried in the Inland vessel or in the part of the inland vessel thereof in which they propose to travel; and(f)passengers who have not paid their fare.
