[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 87 in The Inland Vessels Act, 2021
87. Offences and penalties.-
| Section | Offence | Penalty |
| (1) | (2) | (3) |
| 8 | Any owner,operator or construction yard, found guilty of construction, alterationor modification of mechanically propelled inland vessel in contraventionof section 8. | Fine which may extend to ten thousand rupees for every non-compliance found. |
| 14 (1) | Owner,operator or master of any mechanically propelled inland vessel, usingsuch vessel, without a valid certificate of survey has acted incontravention of sub-section (1) of section 14. | Fine which may extend to ten thousand rupees for the first offence and twenty-five thousand rupees for subsequent offences. |
| 18 (1) | Owner,operator or master of any mechanically propelled inland vesselproceeding on any voyage or use a mechanically propelled inland vesselrequired to be registered, for any service, without a valid certificateof registration and in contravention of sub-section (1) of section 18. | Fine which may extend to ten thousand rupees for the first offence and fifty thousand rupees for subsequent offences. |
| 19 (1) | Owner ormaster who does not carry a valid certificate of registration or notmaking the same available for inspection, has acted in contravention ofsub-section (1) of section 19. | Fine which may extend to ten thousand rupees for every non-compliance found. |
| 24 (3) | Owner notdisplaying the official number on the conspicuous part of a vessel hasacted in contravention of sub-section (3) of section 24. | Fine which may extend to ten thousand rupees. |
| 27 | Owner, operator or any person responsible for the operation of the vessel, has acted in contravention of section 27. | Fine which may extend to ten thousand rupees for the first offence and twenty-five thousand rupees for subsequent offences. |
| 28 (2) | Owner,operator or master of any mechanically propelled inland vessel notregistering the details of alterations that are mandated to beregistered as specified in sub-section (2) of section 28. | Fine which may extend to ten thousand rupees for the first offence and twenty-five thousand rupees for subsequent offences. |
| 29 | Owner oroperator of any mechanically propelled inland vessel, who does notcomply with the requirements or has acted in contravention of section29. | Fine which may extend to five hundred rupees for every day of non-compliance. |
| 30 | Owner of any mechanically propelled inland vessel, has acted in contravention of section 30. | Fine which may extend to ten thousand rupees per day or imprisonment which may extend to one year, or with both. |
| 32 (1) | Owner of any mechanically propelled inland vessel, has acted in contravention of sub-section (1) of section 32. | Fine which may extend to five thousand rupees for every day of non-compliance. |
| 34 (2) | Owner oroperator on whose vessel, persons under the age of eighteen years areemployed, has acted in contravention of sub-section (2) of section 34. | Fine which mayextend to five thousand rupees for every day of non-compliance orimprisonment not exceeding six months, or with both. |
| 35 | Owner oroperator of any mechanically propelled inland vessel without complyingwith the specified minimum manning scale has acted in contravention tosection 35. | Fine which may extend to ten thousand rupees for the first offence and twenty-five thousand rupees for subsequent offences. |
| 40 (1) and (4) | The holders ofcertificate of competency, has acted in contravention to the provisionsof this Act or not surrendered the suspended, cancelled or variedcertificate issued under non-submission of suspended or cancelledcertificates. | Fine up to five thousand rupees per day or imprisonment extending up to six months, or with both. |
| 44 | Owner oroperator or any person responsible for the operation of special categoryvessel, which does not comply with the provisions of Chapter VII. | Fine which mayextend to ten thousand rupees for every day of non-compliance orimprisonment extending up to six months, or with both. |
| 47 | Owner,operator or master of any mechanically propelled vessel registered,recognised or identified under this Act, for not equipping the vesselsor exhibiting the lights and signals specified under Chapter VIII. | Fine which may extend to ten thousand rupees for the first offence and twenty-five thousand rupees for subsequent offences. |
| 48 | Owner, operator or master not ensuring safe navigation or causing damage due to non-observance of regulations. | Fine which may extend to twenty-five thousand rupees. |
| 49 and 50 (1) | Owner,operator or master of any mechanically propelled vessel plying in inlandwaters abstaining from proceeding to render assistance after answeringto the distress signal. | Fine which may extend to ten thousand rupees. |
| 51 (2) | The owner,operator or master of any mechanically propelled inland vesselproceeding to conduct any voyage without complying with the requirementsof navigation aids, life-saving appliances, fire detection andextinguishing appliances and communication appliances as specified undersub-section (2) of section 51. | Fine which may extend up to fifty thousand rupees. |
| 52 (2) and (3) | The owner,operator or master of any mechanically propelled vessel causingpollution by discharging or dumping of pollutants in inland waters. | Fine which may extend to fifty thousand rupees. |
| 53 (4) | The owner,operator or master of any mechanically propelled vessel, who arerequired under this Act to possess a valid prevention of pollutioncertificate, plying or using the vessel without the said validcertificate. | Fine which may extend to twenty-five thousand rupees. |
| 54 (2) and (5) | The owner or operator of any reception facility who does not comply with the standards and obligations stipulated. | Fine which may extend to fifty thousand rupees. |
| 55 (4) | The owner or operator of the terminal who operates without complying with the notice issued under sub-section (4) of section 55. | Fine which may extend to ten thousand rupees per day of non-compliance beyond period of notice. |
| 57 | Any owner, operator or any person who intentionally cause wreck within inland waters. | Fine amounting to fifty thousand rupees and imprisonment which may extend to three years. |
| 58 (2) | Any person who is guilty of offence committed by contravention of sub-section (2) of section 58. | Fine which may extend to ten thousand rupees. |