84. Penally for unlawfully creeling wharves, etc.- Any matter or thing which may be so made, erected or fixed may be removed by the Commissioners;
and the person who shall have so made, erected or Fixed any such matter or thing shall be liable on conviction to a fine which may extend to one hundred rupees and to a further fine which may extend to one thousand rupees for every day during which such matter or thing shall have been permitted to remain so made, erected or fixed after notice to remove the same shall have been given to him;and shall also be liable to pay all expenses which may have been incurred by the Commissioners in removing such matter or thing:Provided that this section shall not apply to moorings laid down or to be laid down by the Conservator of the Port.
