64. Levy of fine by distress of inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "steam-vessel" (w.e.f. 1.5.1978). ].
Where the owner or master of an inland mechanically propelled vessel is convicted of an offence under this Act or any rule made thereunder committed on board, or in relation to, [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "steam-vessel" (w.e.f. 1.5.1978). ], and is sentenced to pay a fine, the Magistrate who passes the sentence may direct the amount of the fine to be levied by distress and sale of the [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "steam-vessel" (w.e.f. 1.5.1978). ] and the tackle, apparel and furniture thereof, or so much thereof as is necessary.
