Section 14B(1) in Maharashtra Ferries and Inland Vessels Act, 1868
(1)Any person who shall convey [whether for hire or not, on any river, stream, creek, tank, lake or other collection of water affording passage for a vessel any passenger; animal, goods or other thing in any vessel,] of which the prescribed load-line is submerged or of which the free-board is less than the prescribed free-board, shall be liable to a penalty not exceeding five hundred rupees.
