Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 24 in The Navigation Rules, 1893 24. For any contravention of rules 15, 16, 27, 28, 19 and 20, the person in charge of the vessel shall, on conviction before a Magistrate be liable to a fine not exceeding Rs. 50.
